K.ELANGOVAN Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) Challenge, in this writ appeal, is to an order made in W.P.No.27138 of 2016, dtd. 8/10/2018, by which, the Writ Court, disposed of the writ petition, directing the respondents herein, to take decision, on merits and in accordance with law and pass final orders and to settle all the pensionary and terminal benefits, to the appellant herein, within a period of 12 weeks, from the date of receipt of a copy of the said order.

(2.) Short facts leading to filing of the instant writ appeal, is as follows:

(3.) Aggrieved by the same, appellant preferred W.P.No.27138 of 2016, seeking a Writ of Certiorarified Mandamus calling for records relating to Charge Memo issued by the 2nd respondent in RC.1744/2007/A3, dtd. 27/2/2009 and the subsequent two proceedings of the 1st respondent issued in Nos.EE2/13745/2007-1& II even date 19/9/2015 and to quash the same and consequently direct the respondents to pay all attendant benefits accrued to the appellant and to settle the pension within a time frame.