P. RAJANGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The prayer in the writ petition in W.P.No. 5657/2010 is for a Writ Certiorarified Mandamus, calling for the records relating to the charge memo Na.Ka.No.B2/5022/2009 dated 22.07.2009 issued by the 3rd respondent and quash the same and consequently direct the respondents to sanction and disburse the eligible service, retirement, monetary and other attended benefits due to the petitioner within a time frame to be fixed by this Court.

(2.) The prayer in the writ petition in W.P.No.5658/2010 is for a Writ of Certiorarified Mandamus, calling for the records relating to the suspension order in No.Na.Ka.A2/2451/2012 dated 30.03.2012 passed by the 3rd respondent and quash the same and consequently allow the petitioner to retire from service with effect from 31.03.2012 A.N. And further direct the respondents to disburse the eligible service, retirement, monetary and other attendant benefits to the petitioner within a time frame to be fixed by this Court.

(3.) Since common issues are involved in both the writ petitions, they were heard together and disposed of by this common order.