K KASTURI Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) MR. A. Arumugam, learned Additional Government Pleader takes notice for the respondents 19. 7. 2006. After obtaining instructions, with the consent of both sides the writ petition itself was taken up for disposal on 28. 7. 2006.

(2.) THE prayer in the writ petition is to quash the order of the fourth respondent dated 14. 4. 2006 and consequential direction to the respondents 1 to 4 to pay subsistence allowance for the period from 2. 12. 82 to 6. 11. 91, full salary for the period from 7. 11. 91 to 30. 11. 95 and to treat the period from 2. 12. 82 to 30. 11. 95 as duty period for the purpose of pay fixation and consequential revision of family pension as directed by the Tribunal in O. A. No. 6304 of 2002 dated 21. 3. 2003 and pay all the arrears with interest at 12% per annum.

(3.) THE brief facts necessary for disposal of this writ petition are as follows;-