A KARUNANITHI Vs. DISTRICT COLLECTOR, TIRUCHIRAPALLI DISTRICT

JUDGEMENT

(1.) The prayer sought for in this Writ Petition is for a Writ of Mandamus, directing the first respondent(i.e.,) the District Collector, Tiruchirapalli District to take immediate action to disburse the General Provident Fund, Encashment of Leave Salary and Special Provident Fund within a specified time frame that may be fixed by this Court.

(2.) Heard Mr.S.Visvalingam, learned counsel appearing for the petitioner and Mr.K.Saravanan, learned Government Advocate appearing for the respondents.

(3.) The petitioner was working as a Village Administrative Officer. After having served for long years, he was to be superannuated on 31.03.2015. However, he was placed under suspension, pursuant to the disciplinary proceedings initiated against him and ultimately, he was dismissed from service on 28.12.2011. As against the orders of conviction by the Special Court for Trial of Cases under Prevention of Corruption Act in Special Case, the petitioner had preferred an Appeal before this Court and the same is pending.