T. GNANAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of mandamus directing the 4th respondent to refix and revise the scale of pay of the petitioner and pay all arrears of pay as well as pension together with all other terminal benefits including DCRG on the proposals sent by the 3rd respondent vide order Roc.No.175/C1/2006, dated 8/2011 together with interest at the rate of 10%.

(2.) THE learned counsel for the 4th respondent states that the proposals for revision of pay scale was received by the 4th respondent on 09.09.2011 from the 3rd respondent and necessary sanction order for payment was also passed by the 4th respondent on 07.12.2011. The 4th respondent has also issued authorization letter for disbursement of pension and arrears including DCRG to the Treasury Officer, Trichy, on 07.12.2011 itself.

(3.) IN view of the stand taken by the learned counsel for the respondents, the relief claimed in this writ petition has been rendered infructuous. The writ petition is disposed of accordingly. The learned counsel for the 4th respondent is directed to supply the copy of the orders sanctioning revised pension and DCRG to the learned counsel for the petitioner so as to enable the petitioner to recover retirement benefits from the treasury. No costs.