M. RAJESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These writ petitions have been filed in the nature of a Mandamus, seeking a direction against respondents 6 to 8 to refund the amounts deducted from the petitioners' salaries towards the Contributory Pension Scheme during their temporary bond service at the Government Hospital, Sirkazhi, Nagapattinam District (now Mayiladuthurai District), Government Periyar Headquarters Hospital, Mayiladuthurai District, and Government Hospital, Kuthalam, Mayiladuthurai District, respectively.

(2.) It is unfortunate that the petitioners have been compelled to file these writ petitions, seeking refund of the amounts that were deducted from their salaries.

(3.) The learned Standing Counsel appearing for the respondents requests twelve (12) weeks time to refund the amount.