MANIMOZHIYAL Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) PRAYER in the writ petition is to quash the order of the first respondent dated 14. 11. 2002 insofar as it directs recovery of Rs. 2,15,250/- an direct the respondents to settle all the terminal benefits due to the death of petitioner's husband M. Pugazhendi Pulavar with interest at the rate of 18% per annum, including family pension.

(2.) THE brief facts necessary for disposal of the writ petition are as follows.

(3.) THE learned counsel appearing for the petitioner argued that the impugned order dated 14. 11. 2002 is passed without issuing any notice to the petitioner and hence the same is in violation of the principles of natural justice. Learned counsel also submits that a Khadi Board employee cannot be held responsible for non-collection of dues in view of the credit sales effected by the Board. According to the learned counsel, there is no basis for arriving at the said quantum. Learned counsel also cited a decision of this Court reported in 2002 (2) MLJ 559 (Anand v. The Accounts Officer, C/o. Telecom District Engineer, Dharmapuri ).