R ARUMUGAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) All the above three writ petitions have been filed by one and the same petitioner, the first one in W.P.No.7851 of 1999 praying to issue a writ of Certiorari calling for the records relating to the respondent's show-cause notice issued to the petitioner bearing No.6813/C1/93, dated 26.3.1993 and quash the same in so far as the petitioner is concerned; the second one in W.P.7869 of 1999 praying to issue a Writ of Certiorarified Mandamus calling for the records in respect of Letter No.48807/O2/96, dated 18.2.1999 of the respondent, quash the same and consequently direct the respondent to sanction payment of full pension and Death-cum-Retirement Gratuity as per rules, together with interest at 15% p.a. on the Death-cum-Retirement Gratuity from 1.10.1996 to the date of payment with costs and the third writ petition in W.P.No.18379 of 1999 has been filed praying to issue a Writ of Certiorari to call for the records of the respondent relating to the charge memo. No.59319/E3(2)/99-2, dated 15.10.1999 and quash the same.

(2.) For easy reference and for the sake of convenience, W.P.Nos.7851 of 1999, 7869 of 1999 and 18379 of 1999 are hereinafter referred to as the first, second and the third writ petitions respectively.

(3.) In the affidavits filed in support of the above writ petitions, which are common regarding the facts of the case but differing at the last phase, sticking to the prayers, the petitioner would submit that having joined the services of the Tamil Nadu Khadi and Village Industries Board as a Junior Assistant in 1963, he was promoted Assistant Director in June, 1992 and served in various places prior to his retirement of superannuation on 30.9.1996 and in fact by proceeding dated 24.9.1996, the respondent permitted him to retire from the Board's service on 30.9.1996 on attaining the age of superannuation.