A.BOSE Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners seek a writ of mandamus to direct the second respondent university to disburse the retirement benefits of their pension, gratuity, computation of pension, leave salary, dearness allowances, etc., and all other attendant benefits with accrued interest at the rate of 18% thereon for the belated payment of monetary benefits, within the time to be stipulated by this Court.

(2.) The grievance of the petitioners is that though the petitioners have been allowed to retire on attaining the age of superannuation, their retirement benefits have not been settled by the University.

(3.) According to the petitioners, no disciplinary proceedings or recovery proceedings are pending against them. Therefore, the University is not justified in withholding the payment of the portion of pension and retirement benefits.