S. SIDDIQUE Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner was serving as Municipal Commissioner in Palani Municipality. He reached the age of superannuation on 31.01.2010. Before, his date of retirement, a charge memo dated 25.01.2010 under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules, was issued by the Director of Municipal Administration.

(2.) EVEN though charge memo was issued to the petitioner, he was permitted to retire from service on 31.01.2010 without prejudiced to the departmental disciplinary proceedings pending against him, by G.O.Ms.No.37, Municipal Administration and Water Supply Department, dated 29.01.2010.

(3.) WHILE so, the petitioner has filed the present writ petition, seeking to quash the G.O.Ms.No.37, Municipal Administration and Water Supply dated 29.01.2010 and for consequential direction to the respondents to make payment of pension and other terminal benefits as per Rule 60 of the Pension Rules.