K ARUMUGHAM Vs. DIRECTOR OF EMPLOYMENT AND TRAINING

JUDGEMENT

(1.) PRAYER in the writ petition is to quash G. O. (D)No. 1334 dated 8. 11. 1995 on the file of the third respondent and the proceedings of the first respondent dated 3. 8. 1994 and to direct the respondents to reinstate the petitioner in service with all monetary and service benefits.

(2.) THE brief facts necessary for disposal of the writ petition are as follows:

(3.) THE original application was filed in the year 1994 and at that time, the petitioner was aged 53 years. Now the petitioner is aged about 66 years and therefore the prayer for reinstatement cannot be granted at this stage. The learned counsel for the petitioner submitted that if the order of compulsory retirement is quashed the petitioner will be in a position to get salary and other benefits till the date of his retirement and also revision of pension after retirement.