W PANCHATCHARAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PETITIONER seeks Writ of Mandamus directing the Respondents to pay interest with effect from the date of retirement on 31.08.1997 and within a specified time at the rate of 18% p.a. on the delayed payment of DCRG of Rs.2,16,563/- and the difference in value of commutation of pension of about Rs.68,000/- together with interest due to the delayed payment.

(2.) FACTUAL background which led to the filing of Writ Petition are as follows:

(3.) MR. N. Senthilkumar, learned AGP submitted that there was no undue delay as alleged by the Petitioner and there was no delay in concluding the proceedings. Learned AGP would further submit that at the time when the provisional punishment was communicated to the Petitioner, he has given his consent for the provisional punishment without any condition and therefore, Petitioner is precluded from contending that there was delay in conclusion of the disciplinary proceedings and imposing punishment.