(1.) HEARD the learned counsel for the petitioner, as well as the learned counsel appearing on behalf of the respondents.
(2.) IT has been stated that the petitioner had been appointed as a Junior Assistant, in the Town Panchayat, in the year, 1974. He had been promoted as a Head Clerk in the year, 1994, and later he had been promoted, as an Executive Officer Grade-I, in the year, 1998. Thereafter, he had been further promoted, as a Selection Grade Executive Officer in the year, 2001 and as an Assistant Director during the year, 2009. As such, the petitioner had been discharging his duties without any blemish.
(3.) IT had been further stated that the petitioner had attained the age of superannuation, on 31.8.2011, while he was holding the post of Assistant Director of Town Panchayat, Dindigul Region, pursuant to the order made in G.O.(P) No.340, Municipal Administration and Water Supply Department (Pe. Roo.) Department, dated 30.8.2011. By the said order the petitioner had been permitted to retire from service subject to the disciplinary proceedings initiated against him, vide charge memo, dated 19.8.2011. In such circumstances, the petitioner has preferred the present writ petition, before this Court, under Article 226 of the Constitution of India.