C. ESWARAPILLAI Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) THE prayer in this writ petition is seeking for a mandamus directing the second respondent to pay the gratuity amount to the petitioner.

(2.) THE case of the petitioner is that he was appointed as 'Secondary Grade Teacher' on 17.10.1967 and got retired on 30.09.2006. Though, the second respondent allowed the petitioner to retire, as per his proceedings, dated 29.09.2006, his entire gratuity amount has not been paid so far, without any reason.

(3.) THE third respondent filed a counter affidavit and stated that the Director of Pension, Chennai-6 has no power either to sanction or authorise the pension or to disburse any kind of pensionary benefits to the retirees. It is only the Accountant General (A& E), Chennai alone is competent authority to authorise pension and other pensionary benefits based on the proposals received from the Department concerned.