N VARADHARAJAN Vs. STATE OF TAMILNADU REP

JUDGEMENT

(1.) This Writ Appeal has been filed against the impugned order dated 02.11.2018 passed by the learned Single Judge in W.P.No.8600 of 2009. By the impugned order, the learned Single Judge has dismissed the said Writ Petition filed by the appellant for quashing the order dated 25.06.1983 bearing reference No.Na.Ka.En.Pa& Ni II (8)/870 of 2002 passed by the 2nd respondent.

(2.) While dismissing the above Writ Petition, the learned Single Judge has observed as follows:

(3.) It is the case of the appellant that he should be given the benefit of 5% personal/special pay in terms of G.O.Ms.No.497 dated 15.09.1998, Finance (Pay cell) Department. The relevant portion of the aforesaid G.O.Ms. No.497 reads as under:~