T. THANGARAJ Vs. THE ACCOUNTANT GENERAL AND ORS.

JUDGEMENT

(1.) THE petitioner has filed this writ petition, seeking to quash the order of the 3rd respondent dated 05.01.2012 passed in Na.Ka.No. 4125/09AP(7) and the consequential order dated 05.01.2012 passed in Na.Ka.No. 4125/09AP(8). The petitioner also sought a direction to the respondents to grant monthly pension and further direct them to disburse the retirement benefits along with 18% interest from 30.11.2009 to till the date of such payment.

(2.) THE brief facts of the case of the petitioner is as follows:

(3.) HEARD the learned counsel for the parties and given thoughtful consideration to the submissions on either side.