GOVERNMENT OF TAMIL NADU Vs. P A MANICKAM

JUDGEMENT

(1.) Special leave granted.

(2.) This is a batch of appeals arising from judgments and orders of the High Court of Madras. The principal judgment of the High Court was delivered by a Full Bench and that is the subject-matter of C.A. No. 352/82. In the other matters the Full Bench judgment was followed.

(3.) The respondent in each of these appeals was an employee of the appellants State of Tamil Nadu. He was compulsorily retired from service in the public interest after he has attained the age of 50 years. He challenged the order of retirement on the ground that the provisions of the rule and the directions of the State Government applicable to compulsory retirement had not been followed. The Full Bench came to the conclusion that the case of the respondent had to be upheld and he was reinstated or treated as reinstated, as the case might be with consequential benefits.