C. CHINNAKANNU Vs. DEPUTY EXECUTIVE OFFICER KHADI

JUDGEMENT

(1.) HEARD both sides. By consent, the writ petition is taken up for final disposal.

(2.) THE petitioner was working as a Superintendent in the respondent Board, which is equivalent to the post of Village Industrial Co -operative Officer, coming under Group B. He was placed under suspension on 29.03.2005 and by an order dated 29.10.2005, he was not permitted to retire from service, when he reached the age of superannuation and he was continued in suspension.

(3.) COUNTER affidavit is filed by the first respondent, wherein it is stated that though the first respondent issued order revising the subsistence allowance from 50% to 75%, the same was not paid @ 75% since the amount exceeded the provisional pension eligible to him. In this regard, para 6 of the counter affidavit is extracted hereunder: