U.JOSEPH Vs. THE MANAGING DIRECTOR

JUDGEMENT

(1.) The writ petition in W.P.(MD) No.6902 of 2014 has been filed, seeking to quash the impugned orders dated 13.02.2012 & 28.03.2012 passed by the 2nd respondent in Tha.A.Po.Ka./TAS/D3/1087AA and Tha.A.Po.Ka./KUMBA/PUMA/E2/155 respectively, by which, the petitioner was imposed with stoppage of increment for three years for the misconduct committed by him and vide order dated 28.03.2012, the petitioner's voluntary retirement was accepted and he was allowed to go on VRS with effect from 31.03.2012. The petitioner also sought a direction to the respondents to permit the petitioner to continue as a Driver in the Transport Corporation till the date of superannuation on 31.05.2015 and to pay back wages for the period from 01.04.2012 to till date and to continue to pay salary every month.

(2.) In W.P.(MD) No.23615 of 2016, the petitioner sought to declare the action of the respondents in imposing a recovery of Rs.98,000/- on the petitioner towards "un-effected increment cut" and recovering the said amount from his terminal benefits as illegal and arbitrary. The petitioner also sought a direction to the respondents to settle all the terminal benefits payable to him, including gratuity, commuted value of pension, earned leave salary, social security scheme amount and refund of contribution made towards medical, engineering, polytechnic colleges and Institute of Road Transport and his monthly pension without any recovery, but with interest at the rate of 18% per annum from the date of his retirement till the date of actual payment.

(3.) For the sake of brevity, the facts are being taken from W.P.(MD) No.23615 of 2016.