D.MUNUSAMY Vs. DISTRICT COLLECTOR KRISHNAGIRI

JUDGEMENT

(1.) THE petitioner was working as a Village Assistant in Krishnagiri Taluk. He worked for more than 30 years. He retired from service on 30.6.1961. It is unfortunate that so far, the retirement benefits are not settled.

(2.) THE pension proposals sent to the Chief Accountant General were returned pointing out certain defects, in the proceedings No.Pen.26/3/3911 dated 11.2.2013. Thereafter, the Revenue Divisional Officer, Krishnagiri, the second respondent herein sent a proceeding in O.Mu.494/2013/D dated 27.2.2013 to the third respondent Tahsildar to rectify the defects and send back the proposals again immediately. But, according to the petitioner, the pension proposals were not sent back to the Chief Accountant General for his authorisation.

(3.) HEARD both sides.