P RAVIKUMAR Vs. DIRECTORATE OF TECHNICAL EDUCATION

JUDGEMENT

(1.) THE prayer of the petitioner as amended by amendment made in M.P.No.4 of 2009 dated 27.11.2009 is for quashing the letter dated 11.06.2007 passed by the first respondent - Directorate of Technical Education and the subsequent impugned order of the second respondent dated 13.07.2007 and after setting aside the same seeks for a direction to permit the petitioner to go on voluntary retirement with all service benefits in terms of G.O.Ms.No.829 P & AR Department dated 26.08.1985.

(2.) WHEN the writ petition came up on 03.09.2009, private notice was directed to be ordered to the respondents. Accordingly on behalf of the first respondent a counter affidavit dated Nil 2009 and on behalf of the second respondent, a counter affidavit dated 23.10.2010 were filed. The counter affidavit filed by the State was also supported by supporting documents.

(3.) IN the letter dated 11.06.2007, it was stated as follows:-