N. PERUMAL Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The order of rejection, rejecting the claim of the writ petitioner for payment of interest to the petitioner on the belated payment of the terminal benefits is under challenge in the present writ petition.

(2.) The writ petitioner states that he was appointed as Assistant (Selection Grade), Office of the Joint Director of Agriculture, Nagapattinam and placed under suspension on account of initiation of departmental disciplinary proceedings. Pursuant to the orders of the Tamil Nadu Administrative Tribunal, the petitioner was reinstated in service. The disciplinary proceedings ended with an order of punishment of stoppage of increment for two years with cumulative effect in proceedings dtd. 30/12/1994.

(3.) The order of punishment was also set aside by this Court in W.P.No.16164 of 2006. In view of the initiation of the departmental disciplinary proceedings there was a delay in settling the terminal and pensionary benefits due to the writ petitioner.