V RATHINA Vs. ACCOUNTS OFFICER

JUDGEMENT

(1.) THE petitioner claiming to the wife of late James Dorai, who was employed as Secondary Grade Teacher in Panchayat Union Middle School, Panamadangi filed O.A.No.8776 of 2000 before the Tamil Nadu Administrative Tribunal seeking to call for the pension papers and after setting aside the same seeks for a direction to pay her pensionary benefits arising out of the death of her husband late James Dorai.

(2.) IN the said Original Application, Notice of Motion was ordered on 1.12.2000. On notice from the Tribunal, a reply statement dated 'nil' (February 2001) was filed by the 1st respondent together with relevant Government documents. IN view of the abolition of the Tribunal, the matter stood transferred to this Court and was re-numbered as W.P.No.3517 of 2007.

(3.) IN the light of the stand taken by the respondent, no case is made out. Accordingly the writ petition stands dismissed. No costs.