V. RAMANATHAN Vs. SECRETARY TO GOVERNMENT, CO-OPERATION, FOOD AND CONSUMER PROTECTION DEPARTMENT AND ORS.

JUDGEMENT

(1.) This Writ petition has been filed to call for the records relating to the 1st respondent in G.O.Ms.No.61, dtd. 17/4/2015 and the 2nd respondent in Na.Ka.No.1249/2006-07/E1, dtd. 19/6/2015 and quash the same and consequently, direct the 2nd respondent to pay the amount due and payable to the petitioner towards retirement benefits including gratuity.

(2.) The facts that are necessary for this Writ Petition are as follows:

(3.) After hearing the rival submissions made by the parties, the contesting second respondent has filed an additional typed set of papers regarding the office memo issued to the petitioner on 6/3/1997 and the Special By-Law 18(2) and (3) and the demand notice taken to the petitioner vide decree passed in ARC.No.895/ 98-99, dtd. 15/3/2011.