S THILAGARAJAN Vs. DIRECTOR OF RURAL DEVELOPMENT

JUDGEMENT

(1.) THIS writ petition is filed to direct the respondents to grant the pensionary benefits to which the petitioner is eligible, including the pension, gratuity and other ex-gratia payments as per law applicable to the petitioner together with interest at the rate of 18% p.a. from the date of entitlement of pension till payment of the same.

(2.) THE petitioner seeks payment of pension as on 30.06.1987. THE learned counsel for the petitioner states that the petitioner has made an representation to the District Collector, Thanjavur on 28.06.1989 and the same has not been disposed of.