S MURUGESAN Vs. SECRETARY TO GOVERNMENT MUNICIPAL ADMINISTRATION AND WATER SUPPLY DEPARTMENT FORT ST GEOERGE

JUDGEMENT

(1.) SINCE the facts and circumstances and the issues raised in the above writ petitions are the same, a common order is passed.

(2.) THE writ petitions have been filed for the issuance of writs of Mandamus to forbear the respondents 1 to 5 from initiating any recovery proceedings against the petitioners from their salary or pensionary benefits or gratuity in respect of amounts paid towards revised pay scales, from 1.4.1986, pursuant to the orders of the fourth respondent, the Commissioner of Salem Municipality, now Corporation of Salem, in his proceedings E1/33194/88, dated 29.9.1988, and to direct the respondents 1 to 5 herein to pay the petitioners' full pension and the gratuity amounts and other benefits due, along with the arrears, with 18% interest for the delay in payment. THE brief facts of the cases, as stated by the petitioners, are as follows:

(3.) IT has been stated by the petitioners that the retirement benefits for the petitioners had not been paid due to the recovery proceedings proposed to be initiated against the petitioners. Therefore, they have been put to irreparable monetary loss and severe mental agony.