S. NALLAIAH Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who is the retired Superintendent Grade-II has filed this writ petition seeking a writ of certiorarified mandamus to call for the records relating to the impugned order issued by the second respondent in his proceedings in R.C.No.6791/2012/Q3 dated 30.03.2012 confirmed by the first respondent in G.O.(D).No.281, dated 25.09.2012 and quash the same as illegal and consequently to direct the first respondent to treat the period of suspension from 21.09.1984 to 05.12.1991 as duty period in the light of Rule 54-B-1(3) & (4) of the Fundamental Rules, and pay all monetary benefits including revision of pension within the period that may be stipulated by this Court.

(2.) Notice of motion was ordered on 24.01.2013. The second respondent filed his counter.

(3.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents and perused the records.