R J ROSHIAH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ petitioner being a senior citizen, this writ petition was ordered to be taken out of turn. The petitioner has prayed for the issue of a writ of mandamus directing the respondents to pay full pension treating the petitioner as a selection grade professor and connected benefits with compound interest at bank rate and a sum of Rs.7 lakhs by way of damages to the petitioner.

(2.) Heard Mr.K.Chairman Selvaraj, learned counsel appearing for the petitioner, Ms.V.Velumani, Additional Government Pleader for respondent Nos.1 and 2, Mr.T.Ravikumar, Additional Central Government Standing Counsel appearing for the third respondent and Mr.C.Chinnasamy, learned Senior Counsel appearing for the 4th respondent.

(3.) Pending the writ petition, by order dated 14.12.1999, this court directed the second respondent to disburse commuted value of pension as ordered by him by proceedings dated 2.8.1998 within four weeks from 14.12.1999. Accordingly the commuted value of the pension has already been paid to the writ petitioner. Hence a part of the relief has become infructuous.