S. A. ANTONY Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to the respondents to pay compound interest @ 12% per annum for the belated payment of retirement benefits namely DCRG and commutation of pension and encashment of earned leave due to the petitioner.

(2.) The petitioner holding the post of Deputy Director of Sericulture and retired from service on 30/6/2009 and the order passed in G.O.Ms.No.70, Handloom, Handicrafts, Textiles and Khadhi Department, dtd. 30/6/2009, states that the petitioner was permitted to retire from service on attaining the age of superannuation on 30/6/2009 A.N., without prejudice to the departmental disciplinary proceedings pending against him.

(3.) It is not in dispute that the departmental disciplinary proceedings were initiated against the writ petitioner, while he was in service on the date of retirement. The said departmental disciplinary proceedings were pending against the writ petitioner and consequently, he was allowed to retire from service without prejudice to the departmental disciplinary proceedings.