M KRISHNAPPA Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER KRISHNAGIRI

JUDGEMENT

(1.) THIS order shall govern the above two writ petitions.

(2.) WP No. 6095/2006 has been filed, whereby the petitioner seeks a writ of mandamus directing the respondents to pay all the retirement benefits due to the petitioner with interest for the belated payment from the date of the retirement namely 31. 7. 2004 till the date of payment, while WP No. 11622/2007 has been taken on file by this Court pursuant to the transfer of O. A. No. 1471 of 2002 from the file of the Tamil Nadu Administrative Tribunal, whereby the petitioner had challenged the punishment imposed on him.

(3.) THE Court heard the learned Counsel on either side. The affidavits in support of the petitions are perused.