K MARIMUTHU Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner filed OA No,4226 of 1998 before the Tribunal after seven years after his retirement. THE petitioner was working as a Block Development Officer. He challenged the Government order in G.O.(D) No,568, Rural Development Department, dated 12.11.1997. By the said order, the petitioner was imposed with the penalty of deduction of three years' incremental value in monetary terms from the retirement benefit and also withholding of Rs.58,076/- from the retirement benefits till the disposal of the appeal of the petitioner. However, the balance amount was directed to be paid to him.

(3.) THE said OA came to be disposed of by a final order, dated 17.10.1994. In the operative portion of the order, the Tribunal stated as follows: