N ANGAPPAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition is filed to call for the records pertaining to the order passed by the 2nd respondent in his proceedings Na.Ka.No.13260/V1/E1/2007, dated -04.2007 and quash the same and direct the 2nd respondent to forward the papers of the 1st respondent so as to enable the 1st respondent to take decision.

(2.) THIS writ petition has been filed to take into consideration 50% of the temporary service along with the regular service for the purpose of pensionary benefits.