A MANIKAVASAGAM Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The Writ Petition has been filed seeking a direction to the respondents to disburse the terminal and retirement benefits within a stipulated time.

(2.) Heard the learned Counsel appearing for the petitioner and Mr.M.Murugan, learned Government Advocate, who takes notice for the respondents. By consent, the Writ Petition itself is taken up for disposal at the admission stage itself.

(3.) The case of the petitioner is that he joined the service in Animal Husbandary Department during the year 1962 as livestock Assistant and in the year 1981, he was deputed and absorbed permanently as Managing Director of Coimbatore District Cooperative Milk Producers' Union Ltd., in Animal Husbandary Department. Due to certain lapses reported under Section 81 of the Tamil Nadu Co-operative Societies Act, 1983, he was placed under suspension and 11 charges were framed against him, vide charge memo dated 15.12.1996.