G. ANBARASU Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE Petitioner has filed the instant Writ of Certiorarified Mandamus, in calling for the records pertaining to the FirstRespondent in Reference No. 45214/Ser.2(1)/2008 -4 dated 25.02.2009 and to quash the same. Further, he has sought for issuance of an order by this Court, directing the Respondents to pay the retirement benefits to him within a stipulated period.

(2.) THE Germane Facts of the Writ Petition:

(3.) RESPONDENTS ' Submissions: