V ALAGARSAMY Vs. COLLECTOR

JUDGEMENT

(1.) HEARD Mr. K. Rajkumar, the learned counsel appearing for the petitioner, Mr. T. Seenivasan, the learned Additional Government Pleader appearing on behalf of the first and second respondents and Mr. M. Devadoss, the learned counsel appearing on behalf of the third respondent.

(2.) THE petitioner has stated that he was selected for recruitment to the post of Gramasevak, on 3.2.1959, by the Madras Public Service Commission. After the necessary training, the petitioner was posted as Gramasevak, Grade II, from 14.12.1961. THE applicant was promoted as Gramasevak, Grade I, from 12.7.1976. THEreafter, he was promoted as an Extension Officer, on 30.12.1988, and he had continued as such till the date of his retirement, i.e. 30.6.1993.

(3.) IT has been further submitted by the proceedings in Na.Ka.5408/93/P2, dated 18.11.1993, the first respondent had sanctioned the medical leave for the petitioner, from 21.4.92 to 3.8.92. However, on 14.9.93, the pension papers of the petitioner had been returned, contrary to the Rules 66, 67 and 68 of the Pension Rules. Thus, the petitioner is aggrieved by the belated disbursement of retrial benefits. Therefore, the petitioner had filed an original application in O.A.No.1541 of 1995, before the Tamil Nadu Administrative Tribunal, which has been transferred to this Court and re-numbered as W.P.No.18786 of 2006.