M RAJENDRAN Vs. SECRETARY TO GOVERNMENT GOVERNMENT OF TAMILNADU ANIMAL HUSBANDRY DAIRYING AND FISHERIES DEPARTMENT FORT ST GEORGE

JUDGEMENT

(1.) THE petitioner was working as a Cleanition. He filed the writ petition, seeking to challenge the order of the first respondent State Government made in G.O.(D) Nos.200 and 201, Animal Husbandry, Dairying and Fisheries (AH1) Department, dated 31.7.2009.

(2.) BY the G.O.(D) No,200, the petitioner was placed under suspension until further orders. BY G.O.(D) No,201, the petitioner was informed that since he was reaching the age of superannuation on 31.7.2009 and there was a complaint against him, it was necessary that he should not be permitted to retire on reaching the age of superannuation and he shall be retained in service. He was also to be paid an amount equivalent to pension, which would have accrued to him had he been retired from service.

(3.) IN paragraph 4 of the order, this court had recorded the submission of the learned Government Advocate as follows: