K.A. SHANMUGASUNDARAM Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE prayer in this writ petition is as follows:-

(2.) THE case of the petitioner is that he was working as 'Block Development Officer' and was allowed to retire on 31.01.1994 without prejudice to the disciplinary proceedings. The petitioner's retirement benefits was not settled even after his retirement, he filed O.A.No.5611 of 1994 before the Tamil Nadu Administrative Tribunal, seeking for a direction to disburse all the benefits due to him with interest. The said O.A. was allowed on 17.09.2001. Even after the order passed by the tribunal, the petitioner was not given his retirement benefits. Therefore, the present writ petition is filed before this court.

(3.) NOW the learned counsel appearing for the petitioner submits that in view of the averment made in the counter affidavit stating that the petitioner was paid the entire benefits, the petitioner may be permitted to make further representation to the respondents seeking for the balance amount due to him by giving all the details.