V KALIAPERUMAL Vs. COMMISSIONER OF MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal.

(2.) The petitioner, challenging the legality of the order dated 29.12.2006 passed by the 2nd respondent, in and by which, a conditional order of payment was given to recover the loss on account of Audit Objection.

(3.) The petitioner, in the affidavit filed in support of this writ petition, would aver among other things that he was appointed as Health Assistant on 02.11.1968 and got his promotion as Sanitary Inspector on 05.04.1971 and on reaching the age of superannuation on 31.01.2000, he was permitted to retire from service. The petitioner would further aver that though he has retired as early as on 31.01.2000, the retiral / terminal benefits amounting to more than Rs.3 lakhs have not been paid and in this regard, he has submitted very many representations and since he was not favoured with any kind of response, he filed WP.No.6404/2005 praying for issuance of a writ of mandamus directing the respondents therein to dispose of the petitioner's representation and this Court, vide order dated 25.02.2005, has disposed of the writ petition by directing the 2nd respondent therein to consider and dispose of the petitioner's representation dated 18.03.2004 on merits and in accordance with law within the stipulated time frame. The petitioner submitted further reminders / representations dated 21.03.2005 ; 24.03.2005 and 27.03.2005 respectively to settle the retiral/terminal benefits in pursuant to the directions passed by this Court in the above said writ petition and once again, he has not been favoured with any response.