LAWS(MAD)-2019-9-273

T.T.PALANISAMY Vs. GOVERNMENT OF TAMIL NADU

Decided On September 27, 2019
T.T.Palanisamy Appellant
V/S
GOVERNMENT OF TAMIL NADU Respondents

JUDGEMENT

(1.) Appellant is a retired Deputy Superintendent of Police. At the time of filing of W.P.No.4601 of 2013, he was aged about 70 years, for a mandamus, directing the respondents to implement the orders passed by the Hon'ble Tamil Nadu Administrative Tribunal, passed order in O.A.No.1314 of 2004, dated 19/4/2004, and the order of this Court, in W.P.No.3883 of 2006, dated 13/2/2006.

(2.) Grievance of the petitioner is that the Tamil Nadu Administrative Tribunal, in O.A.No.1314 of 2004, dated 19/4/2004, held that the appellant shall be deemed to have been compulsorily retired, with effect from 31/1/2002, and that he was imposed with a punishment of cut in pension, to the extent of 15%, for a period of six months.

(3.) Before the writ Court, appellant has contended that order made in Tribunal was not implemented. Hence, he has filed W.P.No.3883 of 2006, for a direction to the Secretary to Government, Government of Tamil Nadu, Home (Pol.2) Department, Secretariat, Chennai, first respondent therein, to implement the order of the Tamil Nadu Administrative Tribunal, dated 19/4/2004, made in O.A.No.1314 of 2004, within a reasonable time.