Madras High Court
S.Kannagi vs The General Manager on 24 August, 2022
Author: D. Krishnakumar
Bench: D.Krishnakumar
W.P.No.21654 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated 24.08.2022
CORAM:
THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
W.P.No.21654 of 2022
S.Kannagi ..Petitioner
Vs.
1. The General Manager,
Tamil Nadu State Transport Corporation
(VPM) Ltd., Thiruvannamalai Region,
Bye-Pass Road, Vangikkal,
Thiruvannamalai Region.
2. The Administrator,
Tamil Nadu State Transport Corporation
Employees Pension Fund Trust,
No.2, Pallavan Salai, Chennai 600 002. .. Respondents
Prayer: Writ petition filed under Article 226 of the Constitution of
India seeking to issue a Writ of Mandamus, directing the second
respondent to pay the arrears of family pension amount with interest @
10% to the petitioner.
For petitioner : Mr.S.T.Varadarajalu
For respondents : Mr.Venkatesa Perumal
Standing Counsel for R1
Mr.C.S.K.Sathish for R2
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https://www.mhc.tn.gov.in/judis
W.P.No.21654 of 2022
ORDER
By consent of both the parties, this writ petition has been taken up for final disposal.
2. This writ petition has been filed seeking to issue a Writ of Mandamus,directing the second respondent to pay the arrears of family pension amount with interest @ 10% to the petitioner.
3. The petitioner's husband had worked in the first respondent Corporation as Driver and while he was in service, died on 18.03.2012. The petitioner submitted Legal Heirs Certificate dated 30.03.2012. But the respondent has sanctioned pension only from 01.01.2013. Hence, the respondents are liable to pay arrears of pension along with 10% interest. The petitioner gave representation on 18.07.2022 to pay arrears of pension with interest. But it was not considered. Hence the writ petition.
4. The learned Counsel appearing for the second respondent submitted that the representation of the petitioner will be considered and appropriate orders will be passed in accordance with law. Page 2 of 4 https://www.mhc.tn.gov.in/judis W.P.No.21654 of 2022
5. Inview of the above submission and also considering the limited scope of prayer and to meet the ends of justice, without expressing any opinion on merits, it is ordered as follows.
i) The second respondent is directed to consider the representation of the petitioner dated 18.07.2022 and to pass orders in accordance with law, as early as possible, within a period of twelve weeks from the date of receipt of a copy of this court.
6. With the above direction, this writ petition is disposed of . No costs.
24.08.2022 (3/3) Index:Yes/No Internet:Yes/No mst To
1. The General Manager, Tamil Nadu State Transport Corporation (VPM) Ltd., Thiruvannamalai Region, Bye-Pass Road, Vangikkal, Thiruvannamalai Region.
2. The Administrator, Tamil Nadu State Transport Corporation Employees Pension Fund Trust, No.2, Pallavan Salai, Chennai 600 002. Page 3 of 4 https://www.mhc.tn.gov.in/judis W.P.No.21654 of 2022 D. KRISHNAKUMAR, J.
mst W.P.No.21654 of 2022 24.08.2022 (3/3) Page 4 of 4 https://www.mhc.tn.gov.in/judis