A.N.NARASIMHAN Vs. STATE LEVEL SCRUTINY COMMITTEE

JUDGEMENT

(1.) Challenging the order of the second respondent dated 29.08.2017 and consequently forbear the respondents from conducting enquiry with regard to his community status except as per the principles laid down by the Supreme Court in Madhuri Patil's case reported in AIR 1995 SC 94, the petitioner has filed W.P.No.31888 of 2017.

(2.) Challenging the order of the third respondent dated 14.06.2017 in O.A.No.880 of 2017 and for a consequential direction to respondents 1 and 2 to disburse the petitioner's terminal benefits viz., leave encashment, gratuity and computation and other accrued amounts, if any, with reasonable interest from the date on which the said amounts are due and payable to the petitioner, the petitioner has filed W.P.No.3896 of 2018.

(3.) The issue involved in W.P.No.3896 of 2018 is as to whether the petitioner is entitled for retiral benefits notwithstanding the pendency of the verification of community status with the State Level Scrutiny Committee.