M. KANNAMMAL Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed to quash order issued in Na.Ka.No.73569/C5/E1/97 dtd. 23/12/2008 by the third respondent and consequential direction to the respondents to grant annual increments from 27/3/1981 and arrears of increments to the petitioner and also to revise the pensionary benefits and pay arrears of pensionary benefits with interest at 18% p.a.

(2.) The case of the petitioner in brief are as follows:-

(3.) The contentions raised in the counter affidavit in brief are as follows: