K. KRISHNASAMY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has filed the present Writ Petition seeking for the issue of a Writ of Mandamus, to direct the respondents ,to count 50% of the petitioner's Noon Meal Services for pensionary benefits and to award pension.

(2.) The factual matrix of the case of the petitioner is as follows:

(3.) In the counter, the contesting official respondent stated that,