M N KARUPPAYAN Vs. SECRETARY MINISTRY OF SCHOOL DEPARTMENT, GOVERNMENT OF TAMIL NADU, SECRETARIAT, CHENNAI

JUDGEMENT

(1.) Challenging the order of the 8th and 2nd respondents dated 17.11.1999 and 17.03.2011 respectively and for a consequential direction to the respondents to consider the application of the petitioner for grant of pension for the past services rendered in various Government Aided Schools and Colleges on merits, the petitioner has come forward with this writ petition.

(2.) The brief facts are as follows:

(3.) The learned counsel for the petitioner relied upon the Judgment of the Hon'ble Supreme Court in Appeal (Civil) 1251 of 2008 , K.V.Sangathan & Anr. vs. Raghunandan Bhargava & Ors., and the petitioner's counsel states that the petitioner would be satisfied if the respondents are directed to consider the representation submitted by the petitioner and pass an order on the same in the light of the above Judgment, by setting set aside the impugned order passed by the second respondent dated 17.03.2011.