R NIRAGULATHAN Vs. SECRETARY TO GOVERNMENT HOME DEPARTMENT

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to consider the petitioner's fresh representation dated 09.02.2018, which was submitted by the petitioner as per the orders of this Hon'ble Court, within a time frame as fixed by this Hon'ble Court.

(2.) The petitioner, who is appearing party-in-person, made a submission that he was allowed to retire from service without prejudice to the pending proceedings.

(3.) The writ petitioner has earlier filed W.P.No.32579 of 2004 with a prayer to call for the entire records culminating the passing of the impugned orders on the file of the first respondent contained in G.O.(1D) No.950, Home (Police-IV) Department, dated 009.2003, quash them and thereby, enable the petitioner to get all the statutory service benefits.