R SAMBANDAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner who retired as Block Development Officer, suffered two penalties, one by virtue of G.O.(D) No.351, Rural Development Department, dated 28.4.2004 and another under G.O.(D) No.580, Rural Development Department, dated 30.6.2004. THEse two orders of penalty were passed after permitting the petitioner to retire from service without prejudice to the ultimate outcome.

(2.) UNDER the first order the petitioner was imposed with a penalty of recovery of a sum of Rs.3209/- only. UNDER the second order, the petitioner was imposed with a penalty of cut in the pension to the extent of Rs.100/- per month for a period of one year apart from recovery of a sum of Rs.5,888/- from the DCRG.

(3.) ADMITTEDLY, the petitioner has been permitted to retire from service and after retirement only the aforesaid two orders of penalty have been passed. The first Respondent has not come up with a case that there is any other order of penalty affecting his terminal as well as pensionary benefits.