DISTRICT COLLECTOR MADURAI DISTRICT Vs. P R SONAI

JUDGEMENT

(1.) THE appellants are aggrieved against the order of the learned Single Judge, dated 04. 04. 2006, passed in W. P. (MD)No. 7510/2005 filed by the respondent challenging the order of the third respondent, dated 24. 06. 2005.

(2.) THE appellant was serving as a Village Assistant and his normal date of superannuation was 31. 03. 1999. However, the said date was not taken note of by the superior officers and they failed to retire the respondent on that date. The respondent too did not inform the date of his superannuation to the higher officers and he continued in service up to 31. 01. 2001.

(3.) LEARNED Special Government Pleader appearing for the appellants would submit that the services beyond the normal date of retirement for a period of 22 months is not at all permissible and therefore the salary paid to the respondent for the above said period, totalling a sum of Rs. 55,151/- has to be recovered and therefore a recovery order was passed for the said purpose. Aggrieved over the said order of recovery, the respondent came forward with the writ petition.