M.KOTHANDARAMAN Vs. CHAIRMAN

JUDGEMENT

(1.) The petitioner has challenged the impugned Communication dated 29.03.2019 bearing reference No.D2/211/2019/M issued by the 2nd respondent in this writ petition. By the impugned communication the petitioner has been informed that he will retire in the afternoon of 31.03.2019 on attaining the age of superannuation and will be paid a provisional pension based on the approval of the Deputy Chairman on 21.03.2019 as Vigilance Clearance of the petitioner's community status was still pending before the State Level Scrutiny Committee.

(2.) The petitioner seeks to quash the impugned communication and prays for a direction to the respondents to release all pensionary benefits and terminal benefits including Earned Leave Encashment, Gratuity, and Commutation of Pension as the petitioner has attaining the age of superannuation on 31.03.2019.

(3.) The petitioner was appointed as a Lascar Grade II (Yard) with the respondents on 03.01.1978 against post reserved for person belonging to Scheduled Tribe. At the time of joining the respondents, the petitioner has produced a Community Certificate No.Naka.2070/76 dated 18.07.1976 issued by the Head quarters, Deputy Tahsildar, Tiruvallur. As per the said certificate, the petitioner's community was "?Kuravar' a "Other Backward Community" in Tamilnadu.