D KALAICHELVAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has approached this Court with the prayer for issuance of writ in the nature of Certiorari, to quash the impugned order of the second respondent dated 14.12.2009 vide which punishment of compulsory retirement has been imposed on the petitioner with consequential prayer in the nature of mandamus, directing respondents to pay the petitioner retiral benefits of gratuity, leave encashment with interest at the rate of 18% per annum from the date when the amount became due till the date of payment.

(2.) THE petitioner joined the second respondent Bank as Agricultural Field Officer in Scale I level in the year 1997. The petitioner during his tenure was promoted upto the level of Scale IV. The petitioner has put in 32 years of service with the respondent Bank.

(3.) APPEAL filed by the petitioner against the order of compulsory retirement was dismissed on 09.09.2010.