N. RAJAGOPAL Vs. SECRETARY TO GOVERNMENT, HOME DEPARTMENT

JUDGEMENT

(1.) THESE Writ Petitions have been filed by the petitioners directing the respondents to pay 18% interest for the belated payment of retirement benefits and other monetary benefits from the date of retirement till realization and also to pay an adequate compensation to the petitioners for the illegal departmental proceedings initiated against them.

(2.) THE petitioner was enlisted as Police Constable in the year 1965. He served for 33 years without any charge memo, adverse remarks or any other default in his service. He attained the age of superannuation on 30.06.1998. The petitioner was kept under suspension by the second respondent, on 08.08.1988, in view of a criminal case in Crime No.9 of 1988, filed by the second respondent police. The said criminal case was transferred to the Tamil Nadu Disciplinary Proceedings Tribunal. The petitioner, number of Police Constables and Police Personnels were made as accused in the said case.

(3.) THE petitioner filed O.A.No.1332 of 1989 before the Tamil Nadu Administrative Tribunal, Chennai, challenging the order of suspension. The suspension order was stayed by the Tribunal. The petitioner was reinstated into service. On attaining the age of superannuation, on 30.06.1998, he was not permitted to retire and retained into service. The petitioner filed O.A.No.3733 of 2001 before the Tamil Nadu Administrative Tribunal, Chennai, challenging the disciplinary proceedings initiated by the Department. The said O.A. was allowed on 11.07.2002. Against the said order, the Government filed Writ Petitions in W.P.(MD) Nos.3658 and 2665 of 2006, which were dismissed on 03.09.2007. After dismissal of the Writ Petitions, the first respondent, by the order dated 16.02.2008, permitted the petitioner to retire.