R. KUNDUMALAI Vs. PRINCIPAL CHIEF CONSERVATOR OF FORESTS

JUDGEMENT

(1.) THIS writ petition has been filed under Article 226 of the Constitution of India seeking a writ of Mandamus to be issued against the Principal Chief Conservator of Forests, Chennai, the first respondent herein to dispose of the petitioner's representation dated 21.08.2014, seeking a genuine request to send his pension proposals to the Accountant General, Chennai, based on the order dated 27.03.2014 issued in Ref.No.B1/7621/2014 of the Principal Chief Conservator of Forests, Chennai, in and by which, the petitioner was allowed to retire, without any condition, peacefully.

(2.) THE learned counsel appearing for the petitioner brought to the notice of the Court of the proceedings dated 27.03.2014, by which the petitioner was allowed to retire peacefully and submitted that six months prior to the date of retirement, the respondent ought to have taken all requisite steps to send the pension proposals to the Accountant General. But, unfortunately, it has not been done and as a result, the petitioner has been put to grave prejudice. Now, the petitioner, who retired from service on 31.03.2014 has been fighting to get his bread and butter for the last several months. It is not known when the respondents are going to send the proposal and when the petitioner is going to get back the pension. In view of the above, the petitioner has sought for a direction against the first respondent.

(3.) TAKING note of the fact that the petitioner was allowed to retire peacefully without any condition on 31.03.2014, in my considered view, the respondents ought to have sent the pension proposals to the Accountant General at least six months before the date of retirement. As it has not been done, this Court hereby directs the first respondent to send the pension proposals of the petitioner to the Accountant General, Chennai, within a week's time from the date of receipt of a copy of this order.