UNION OF INDIA Vs. M DOMINIC SAVIO JEGAM

JUDGEMENT

(1.) The Petitioners have preferred the instant Writ Petition praying for passing of an Order by this Court in calling for the Original Records of the 2nd Respondent in O.A.No.349 of 2013 dated 16.02.2015.

(2.) The 2nd Respondent/Central Administrative Tribunal, Madras Bench, while passing the Impugned Order on 16.02.2015 in O.A.No.349 of 2013, filed by the 1st Respondent/Petitioner in Paragraph No.8 had observed that " In the instant case also, at the time of his retirement, no charge sheet has been served on the applicant nor he was placed under suspension and no disciplinary proceedings were initiated against him. In such circumstances, I am of the view that the Order of the Principal Bench cited supra squarely covers the case of the Applicant" and resultantly quashed the Impugned Order bearing No. 000090/CS(AH)/2013 passed by the Government of Puducherry, Chief Secretariat, (Animal Husbandry).

(3.) According to the Learned Counsel for the 1st Respondent, the 1st Respondent had filed O.A.No.349 of 2013 challenging the Order of Rejection of his request for the grant of retirement benefits and consequently sought for direction to sanction and disburse all the retirement benefits in full which included and not limited to Commutation of Pension, Gratuity, Encashment of Leave, LIC, NIC, UTGEGIS, T.A and Pension with effect from the date of his superannuation, ie., 31.12.2010 with arrears and also interest on such amount at the rate of 24% from the date of retirement till the date of actual payment.