MANICKAM Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) THE petitioner prays for issuance of a Writ, in the nature of Mandamus, to direct the second respondent to pay a sum of Rs.1,13,575/- (Rupees One Lakh Thirteen Thousand Five Hundred and Seventy Five only), to the petitioner as interest for non-forwarding pension proposal of petitioner to the first respondent in time.

(2.) IT is not in dispute, that the petitioner sought voluntary retirement, which was accepted, and he was allowed, to retire on 26.02.2011. At the time of voluntary retirement, a condition was imposed for submission of "No Dues Certificate " from the Banks, from whom the petitioner had availed loans.

(3.) THE petitioner did not submit the "No Dues Certificate ", which resulted in the second respondent sitting over the papers of the petitioner.