N MALLIGA Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondent to disburse the Gratuity, General Provident Fund, Special Provident Fund, Encashment of Earned Leave and Encashment of Unearned Leave on Private Affairs to the writ petitioner.

(2.) The learned counsel appearing for the writ petitioner submits that the writ petitioner was appointed as Village Administrative Officer in the Revenue Department.

(3.) When the writ petitioner was holding the post Village Administrative Officer at Chinnakavanam, Ponneri Taluk, Tiruvallur District, on account of certain allegations regarding the illegal gratification, a criminal cased was registered against the writ petitioner by the Vigilance and Anti-Corruption Department and accordingly, she was placed under suspension in proceedings dated 16.12.2010. Both the departmental disciplinary proceedings as well as the criminal case, are pending against the writ petitioner. While-so, the writ petitioner was due to retire from service on 30.6.2014 and the respondent issued an order, not allowing the writ petitioner to retire from service and retained her services for the purpose of continuing the departmental disciplinary proceedings. In this regard, the terminal and retirement benefits due to the writ petitioner has not been settled.