(1.) THE Original Application in O.A.No,858 of 2001 before the Tamil Nadu Administrative Tribunal is the present writ petition.
(2.) THE petitioner was retired from service as Headmaster in Kallanai Corporation Primary School at Kallanai in Tirunelveli Town on 31.08.1993 after rendering a long years of service. According to him, he was not paid various benefits. It is the contention of the petitioner that he was not paid certain benefits. Hence he filed O.A.No,858 of 2001 (W.P.No,4270 of 2006) praying for the following relief:- (i) to direct the respondents to pay to the applicant the amount due and payable towards balance 10% of the P.F amount and the interest by the respondents on the Provident Fund amounts contributed by the applicant, together with further interest at 12% P.A there on delayed payment from the date of retirement from 01.09.1993 to till the date of payment. (ii) to direct the respondents to pay the arrears of salary together with interest thereon as per recommendation of 5th pay commission with further interest from the date of retirement till date of payment i.e from 01.09.1993. (iii) to direct the respondents to pay the balance gratuity amount together with interest from the date of retirement i.e 01.09.1993 till the date of payment. (iv) to direct the respondent to pay the ex-gratia amount of Rs.525/- which was sanctioned for they year 1992-1993 (V) to pay costs of the application. (vi) to pass such further or other orders as this Honourable Tribunal may deem fit and proper in the circumstances of the case.
(3.) THE learned counsel for the petitioner states that he confines his claim to (a) arrears of salary amount Rs.11,853/- for a period from 01.06.1988 to 31.08.1993 payable as per recommendations of the 5th pay commission with interest. (b) gratuity amount of Rs.1,000/- with 12% interest from 01.09.1993 to till the date of payment. (c) ex-gratia payment of Rs.525/- payable for the year 1992 to 1993 together with interest from 01.09.1993 till the date of payment.