AZIZ AHMED Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) WRIT Petitionfiled under Article 226 of the Constitution of India praying for the issuance of a writ of certiorarified mandamus calling for the records pertaining to the impugned order passed by the respondent in G. O. (2-D) No. 20 Public (Special-A)Department dated 04. 07. 2005 and quash the same and direct the respondent to pay all the service benefits including the monetary benefits.

(2.) CHALLENGING the impugned order of the respondent dated 04. 07. 2005, the petitioner has filed this writ petition for a direction to the respondent to pay him all the service benefits including the monetary benefits.

(3.) HEARD Mr. M. Muthappan, learned counsel for the petitioner and Mr. A. Edwin Prabakar, learned counsel for the respondent.