S KARUPPAIAH Vs. DIRECTOR OF RURAL DEVELOPMENT CHENNAI

JUDGEMENT

(1.) The petitioner has filed WP No. 4071 of 2005 praying for a Writ of Mandamus directing the respondents to grant all the retirement benefits to the petiitoner from the date of his retirement namely 30.09.2004.

(2.) WP No. 1059 of 2007 arises out of O.A. No. 7076 of 1999, which was filed by the petitioner praying to call for the records relating to the order of the first respondent dated 07.07.1999, confirming the order of the second respondent dated 27.03.1998 and quash the same and grant all the consequential benefits.

(3.) WP No. 5957 of 2007 arises out of O.A. No. 1885 of 2002 which was filed by the petitioner before the Tribunal praying to call for the records relating to the impugned order of the second respondent in Na.Ka.No.N1/78611/01 dated 27.03.2002 and quash the same and grant all consequential benefits to the applicant.