UDIYAR Vs. THE ACCOUNTANT GENERAL(A&E) AND ORS.

JUDGEMENT

(1.) Challenging the common order passed in W.P.(MD)Nos.12521 to 12527 of 2016, dated 13.07.2017, the State has filed the above writ appeals.

(2.) The respondents/petitioners filed the writ petitions to issue a Writs of Mandamus to direct the respondents to sanction the pensionary benefits to them from the date of retirement calculating the petitioners' service from the date of appointment, based on the petitioners' representation dated 05.01.2016.

(3.) The learned Single Judge, by order dated 107.2017, allowed the writ petitions and directed the appellants/respondents to pay pension as per the Tamil Nadu Pension Rules, 1978, by taking into account the period of service rendered by the respondents/writ petitioners prior to 01.06.1995 for the purpose of calculating the pension. Challenging this order, the respondents in the writ petitions have filed the above Writ Appeals.