R VENKATAPATHY ASSISTANT DIRECTOR OF LOCAL FUND AUDITS Vs. PRINCIPAL ACCOUNTANT GENERAL ACCOUNTS AND ENTITLEMENTS TAMIL NADU CHENNAI

JUDGEMENT

(1.) THE Petitioner has preferred the present Writ Petition for issuance of Writ of Mandamus directing the first Respondent to consider the representation of the Petitioner dated 16.12.2005 and to pass suitable orders directing him to issue revised authorisation to the third Respondent through the second Respondent to draw Rs.2,92,057/- in consonance with the Account Slip dated 23.06.2005 issued by the first Respondent for the period 2004-2005 relating to the Petitioner's GPF Account No.46946/G.A.

(2.) THE Petitioner is a retired Assistant Director in the Local Fund Audits Department of the Government of Tamil Nadu. According to him, he had put in 23 years of service as a Government servant. He was on other duty as Lecturer in Rural Extension Training Centre at Bhavanisagar, Erode District. The Petitioner opted for voluntary retirement. His request to proceed on voluntary retirement was accepted by the State Government. He was permitted to retire on the Afternoon of 04.09.1998 by the Government as per G.O.Ms.No.478 dated 04.09.1998.

(3.) THE case of the Petitioner is that while he was in service, he was contributing and subscribing amounts to the General Provident Fund. His General Provident Fund Account Number is 48946/G.A. As per the slip issued by the first Respondent for the period 2004-2005, his General Provident Fund closing balance was Rs.2,53,445/-. The pay commission arrears was Rs.31,567/-. The VI Pay Commission arrears was Rs.7,045/-. The total amount was Rs.2,92,057/-.