A KANNIAPPAN Vs. COMMISSIONER OF MUNICIPAL ADMN

JUDGEMENT

(1.) IT has been stated that on attaining the age of 58 years, the petitioner was permitted to retire on superannuation, on 31.3.1995. However, the retirement benefits due to the petitioner have not been settled by the respondents inspite of repeated requests made by the petitioner.

(2.) THE petitioner had filed the above writ petition to direct the respondents to pay the petitioner's retirement benefits that had accrued to him from 1.4.1995 with interest at 18% per annum.

(3.) IN view of the submissions made by the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents, this writ petition stands closed as no further orders are required. No costs.