R PALANIAPPAN Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) BY consent, the main writ petitions are taken up for disposal.

(2.) THE prayer in W.P.No.7894 of 2011 is to quash the order of the second respondent dated 17.3.2011 and to direct the first respondent to pay the retirement benefits pursuant to the superannuation of the petitioner on 31.3.2011.

(3.) THE brief facts necessary for disposal of the writ petition are as follows: