K MUTHU Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD Mr.S.Silambanan, learned senior counsel appearing for the petitioners and Mr.S.Gopinathan, learned Additional Government Pleader for Respondents 1 to 3.

(2.) PRAYER in W.P.No.287685 of 2004 is for the issuance of a writ of certiorarified mandamus to call for the records of the fourth respondent made in his proceedings C.No.B/4853/2003/O.O.No. 62/2003 dated 22.11.2003 and his consequential order made in B/4853/2003/O/O 10/2004 dated 21.1.2004, quash the same and consequently direct the respondents to pay all retirement benefits to the petitioner.

(3.) THE petitioner in W.P.No.28785/2004 joined in the services of the 4th Respondent in the year 1976 as Time Keeper Police in temporary basis and has an unblemishless record. THE petitioner in W.P.No.6713 of 2007 joined in the services of the 4th Respondent on 4.7.1980 as Time Keeper in temporary basis and has an unblemishless record.