B. ALAGARSAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is to implement the order, dated 01.08.2006, passed in W.P.(MD) No. 11016 of 2005, by revising the pensionary benefits of the writ petitioner in accordance with G.O. Ms. Nos. 272 and 273, Pension Department, dated 15.06.1998 and to pay the consequential arrears, within the stipulated period.

(2.) The writ petitioner, who appeared in person, pleads that he is a retired Headmaster from the Government Kallar High School, Melagudalur, erstwhile Maduai District. The writ petitioner attained the age of superannuation and retired from service on 31.07.1989. The writ petitioner is now receiving pension and aged about 89 years. The grievance of the writ petitioner is that the order, dated 01.08.2006, passed by this Court in W.P. (MD) No. 11016 of 2005, has not been implemented.

(3.) Contrarily, the learned counsel appearing for the Accountant General of Tamil Nadu made a submission that the matter has already been taken by way of appeal to the Honourable Supreme Court of India and based on the orders passed by the Honourable Supreme Court of India a common Government Order has been issued in G.O. No. 363, Finance (PGC) Department, dated 23.08.2013.