M. PUSHPAM Vs. PRINCIPAL ACCOUNTANT GENERAL

JUDGEMENT

(1.) This Writ Petition has been filed for issuance of a writ of mandamus, directing the respondents to sanction and grant Pension, Commutation, Gratuity, EL Encashment, Provident Fund and other admissible benefits to the petitioner from 01.07.2011 along with appropriate interest.

(2.) The case of the petitioner is that she joined the service of Corporation of Madurai as a Medical Officer in the year 1988. She was later transferred to Chennai Corporation in December,1990, and she continued to serve there till 30.06.2005. The petitioner was also sent on deputation to the Directorate of Medical Education, Government of Tamil Nadu; she continued to work in Madras Medical College and was also redesignated as Assistant Professor.

(3.) The petitioner, along with one Dr.Arunmozhi, was permanently absorbed in the Government service by virtue of G.O.Ms.No.162, dated 29.06.2011. The petitioner attained superannuation on 30.06.2011 and was relieved from service in her post as Assistant Professor.