A K GOPALAN Vs. OSMANIA UNIVERSITY

JUDGEMENT

(1.) IN this case, petitioner has obtained a Rule from this Court calling upon the respondent-University to show-cause why a writ in the nature of certiorari should not be issued under Article 226 of the Constitution for quashing the proceedings No. 2446/210/ 69/adm. III dated 9. 7. 1997 dismissing the petitioner from service with effect from the date when he was placed under suspension i. e. 7. 7. 1993 for the proved misconduct.

(2.) THE factual backdrop of the case for the purpose of present proceedings may be stated thus: the petitioner, whose date of birth as per service records is 30. 8. 1935, was appointed as Director of Printing Press, osmania University with effect from 26. 8. 1972. While working as such he was placed under suspension on 7. 7. 1993 when he was availing medical leave from 4. 6. 1993 to 3. 8. 1993 pending enquiry.

(3.) PETITIONER filed W. P. No. 12355 of 1993 contending that though he retired from service on attaining the age of superannuation of 58 years, the papers relating to retirement benefits were not being processed. Therefore, necessary direction may be issued to process the pension papers to grant the amounts and benefits, which he is entitled to including Pension, Gratuity, GPF, surrender Leave Salary etc.