C DHARMARAJ Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The prayer sought for herein is for a Writ of Mandamus, to direct the second respondent to implement the order passed by this Court made in W.P.(MD)No.31251 of 2016 dated 28.09.2016, by counting the 50% of the petitioner's service rendered in between 01.06.1972 and 20.01.1993 along with regular service for the purpose of granting pension.

(2.) Heard Mr.A.Balaji, learned counsel appearing for the petitioner, Mr.D.Muruganantham, learned Additional Government Pleader, who takes notice on behalf of the respondents 1, 2 and 4 and Mr.P.Gunasekaran, learned counsel, who takes notice on behalf of the third respondent.

(3.) By consent of both parties, this Writ Petition is taken for final disposal at the stage of admission itself.