ASSISTANT ELEMENTARY EDUCATIONAL OFFICER Vs. JOSEPH VIJAYARAGAVAN

JUDGEMENT

(1.) REVISION Petition filed against the order dated 28.2.2003, made in A.S.No.1/2002 on the file of the Principal Sub Court, Villupuram. This REVISION Petition has been filed against the order dated 28.2.2003, made in A.S.No.1/2002 on the file of the Principal Sub Court, Villupuram.

(2.) APPELLANTS 1 to 4 in A.S.No.1/2002 are the revision petitioners before this court.

(3.) THE learned Government Advocate for the revision petitioners submitted that G.O.Ms.No.122 dated 20.2.1995 relied on by the respondent herein is not applicable to pension and the respondent herein has not established his case before both the courts below.