ANNAMALAI UNIVERSITY Vs. SIVAREDDY

JUDGEMENT

(1.) HEARD Mr.R.Suresh Kumar, learned counsel appearing for the appellants and Mr.Balan Haridass, learned counsel appearing for the respondent.

(2.) THIS writ appeal is filed against the order made in W.P.No. 19587 of 2011, dated 24.9.2012 wherein the respondent has prayed for issuance of writ of mandamus directing the 1st appellant to pay gratuity, pension, arrears of pension, commuted value of pension based on the emolument which he was receiving at the time of retirement as per Gratuity -cum -Pension -cum -Provident Fund -cum -Insurance -cum -Family Pension Scheme for Teachers framed by the 1st respondent -University along with interest at the rate of 10% per annum.

(3.) SINCE the respondent retired virtually on 2.5.2010 and he served on re -employment till 30.6.2010 and he vacated his office on retirement from 01.7.2010, the Syndicate Resolution said to have been passed on 28.7.2010, cannot be applied to the respondent.