K KAILASAM Vs. GENERAL MANAGER

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) This appeal has been filed against the order made in W.P.(MD)No.13807 of 2015 dated 04.08.2015. The said writ petition filed challenging the order passed by the first respondent.

(3.) On 21.2.2013, the respondent / Corporation was directed to settle the monetary benefits as the appellant was permitted to retire from service, without prejudice to the pendency of the criminal proceedings.