K ARUMUGHAVELU Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THIS writ petition is for the issue of a writ of Certiorarified Mandamus calling for the record relating to the charge sheets memo No. EEC/emd/asst. /fp/r/r. 2137/90 dated June 21, 1990 and memo No. EE/c/asst/f. DP/r. 1525/91 dated May 8, 1991 and show cause notice memo No. CE/hg/pa/f2/79/92 dated May 5, 1992 and endt. No-EEC/emd/iai/. . . . . . . . . . FPF/r690/91 dated March 7, 1991 rejecting his notice of retirement on the file of the 1st respondent and quash the same and direct the 3rd respondent to declare the petitioner's retirement as final and effective from the afternoon of February 28, 1991 and pay the pension from March 1, 1991 and also retirement benefits payable to the petitioner under rules.

(2.) THE petitioner was a licenciate in Civil Engineering, He joined as Special Officer (Civil) in Tamil Nadu Electricity Board on September 23, 1961 at Tirunelveli. He was promoted as Assistant Executive Engineer, Salem, in 1979. Ultimately he was posted to Porthimand Dam site in Kundah Hydro Electric Circle. He claims to have served a notice of voluntary retirement to the Chief Engineer (Randd) through proper channel on April 1, 1990 to take effect from May 31, 1990. The respondents have disputed such a notice and according to them, there is no such notice.

(3.) THE petitioner sent another letter on November 30, 1990 that he would voluntarily retire with effect from January 28, 1991. The petitioner received the charge memo referred to in the prayer in the writ petition and disciplinary action has been initiated against him.