K CHINNAIAH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has filed this writ petition seeking a Writ of Certiorarified Mandamus, calling for the records on the file of the third respondent in his proceedings Ka.No.PaNe3/10549/92-1 dated 07.06.2006 and quash the same and direct the respondents to pay the pensionary benefits with all monthly and service benefits with 18% interest per annum with effect from the date of retirement i.e. 30.06.1995 with costs.

(2.) ACCORDING to the learned Counsel for the petitioner, the petitioner has been selected for appointment to the post of Field Man and joined the service on 19.02.1959. He has been remained in the post of Field Man till 31.03.1964 and later, he has been promoted to the post of Development Inspector on 01.04.1964. He has been further promoted to the post of Deputy Agricultural Officer on 16.10.1980 and till 31.05.1995, he has served in that post.

(3.) THE Agricultural Development Officer, Ilayankudi, in his letter dated 28.11.2005 addressed to the second respondent, has mentioned as follows: