A NAGALINGAM Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The prayer sought for in this Writ Petition is for a Writ of Certiorarified Mandamus, to call for the records in respect of G.O.(Ms).No.208, Revenue [Service-8(2)] Department, dated 11.06.2014 passed by the 1st respondent and quash the portion stating that the petitioners are entitled to pension from the date, when the Government Order was passed and to direct the respondents to pay minimum pension to the petitioners from the date of retirement.

(2.) The necessary facts which are required to be noticed for the disposal of this Writ Petition are as follows: