R JEYADOSS GABRIEL Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The challenge in this writ petition is to the letter of the first respondent dated 1.4.2010 with a prayer to quash the same and consequently, to direct the respondents to permit the petitioner to retire from service on superannuation with effect from 31.3.2003 and also for a further direction to the respondents to sanction all the terminal benefits to the petitioner at an early date with eligible interest. The case of the petitioner is that he has joined in the Government service as senior Inspector of Co-operatives on 19.4.1968 under the second respondent. He was promoted as Deputy Registrar of Co-operative Societies from 24.5.2000. He is having unblemished record of service. He was due to reire on superannuation with effect from 31.3.2003. On 7.3.2003, the second respondent also sent pension proposals to the Accountant General, Chennai. The petitioner was served with a suspension order under Rule 17(e) of the Tamil Nadu Civil Services (Discipline & Appeal) Rules as per G.O. (2D) No. 24, Co-operation, Food and Consumer Protection Department dated 31.3.2003, i.e., on the date of his retirement.

(2.) The learned counsel appearing for the petitioner would vehemently contend that the impugned letter is liable to be quashed and put forward the following contentions:

(3.) The learned counsel appearing for the petitioner, in support of his contentions, would place reliance on the following decisions: