D.KOILPITCHAI Vs. SENIOR MANAGER

JUDGEMENT

(1.) This writ petition has been filed for issuance of Writ of Certiorarified Mandamus to quash the order passed by the first respondent and consequently, to direct the respondents to give the notional inclusion of 5 years period of service to the petitioner along with other benefits.

(2.) The brief facts that are necessary for the purpose of disposing of this petition are as follows:

(3.) The learned counsel appearing for the writ petitioner relied upon Clause 18 of the Regulations, which reads as follows: