D P SELVARAJ Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD Mr.K.Thennan, the learned counsel appearing for the petitioner, Ms.S.Anitha, the learned Government Advocate appearing on behalf of the respondent.

(2.) THE brief facts of the case are as follows:

(3.) IT is noted that in similar circumstances the Supreme Court had issued certain directions for the payment of interest on the belated payment of retiral benefits. The decisions are as follows: