REGENT COMPUTRONICS PVT. LTD.

D. RENUGA DEVI Appellant

V/S

DIRECTOR OF COLLEGIATE EDUCATION Respondents

Referred Judgements :-

SARAT KUMAR MOHANTY V. STATE OF ORRISA AND OTHERS [REFERRED TO]
TEK CHAND V. DILE RAM JUDGMENTS TODAY [REFERRED TO]
H. P. M. C. V. SHRI SUMAN BEHARI SHARMA [REFERRED TO]
JAI RAM VS. UNION OF INDIA [REFERRED TO]
RAMRATI KUER VS. DWARIKA PRASAD SINGH [REFERRED TO]
RAJ KUMAR VS. UNION OF INDIA [REFERRED TO]
DINESH CHANDRA SANGMA VS. STATE OF ASSAM [REFERRED TO]
UNION OF INDIA VS. GOPAL CHANDRA MISRA [REFERRED TO]
B J SHELAT VS. STATE OF GUJARAT [REFERRED TO]
S L KAPOOR VS. JAGMOHAN [REFERRED TO]
S JAGADEESAN VS. AYYA NADAR JANAKI AMMAL COLLEGE [REFERRED TO]
UNION OF INDIA VS. SAYED MUZAFFAR MIR [REFERRED TO]
UNION OF INDIA VS. SAYED MUZAFFAR MIR [REFERRED TO]
HIMACHAL PRADESH HORTICULTURAL PRODUCE MARKETING AND PROCESSING CORPORATION LIMITED VS. SUMAN BEHARI SHARMA [REFERRED TO]
STATE OF HARYANA VS. S K SINGHAL [REFERRED TO]
ALIGARH MUSLIM UNIVERSITY VS. MANSOOR ALI KHAN [REFERRED TO]
UNION OF INDIA VS. WING COMMANDER T PARTHASARATHY [REFERRED TO]
KLE SOCIETY VS. R R PATIL [REFERRED TO]
BANK OF INDIA VS. O P SWARANKAR [REFERRED TO]
P LAL VS. UNION OF INDIA [REFERRED TO]
PADUBIDRI DAMODAR SHENOY VS. INDIAN AIRLINES LIMITED [REFERRED TO]
AYYA NADAR JANAKI AMMAL COLLEGE VS. A PANDIAN [REFERRED TO]
ANGELUS VS. DIRECTOR OF ELEMENTARY EDUCATION [REFERRED TO]
P MUTHUSAMY VS. TAMILNADU CEMENTS CORPORATION LIMITED [REFERRED TO]

JUDGEMENT

(1.) THE Petitioner has filed the present Writ of Certiorarified Mandamus in calling for the records pertaining to the proceedings in DAC/A44/2006-07/228 dated 15. 09. 2006 on the file of the 3rd Respondent and to quash the same. Further, the Petitioner has also sought the relief of issuance of direction by this Court in directing the Respondents to pay the Death cum Retirement Benefits and Family pension of the Petitioner's husband R. Ramaraj to her.

(2.) THE Petitioner's husband R. Ramaraj was appointed as a Physical Director, Devanagar Arts College, Arupukottai (3rd Respondent) on 14. 09. 1970. She got married to her husband in the year 1975. Her husband served as a Physical Director in the 3rd Respondent's College without any blemish. He became mentally unstable and left the house on 12. 1. 1995. His whereabouts were not known for about two years. She intimated about this fact to the 3rd Respondent's College promptly. Her efforts to trace her husband were not fruitful.

(3.) ACCORDING to the Petitioner, the 3rd Respondent/Secretary of the College advised her husband for voluntary retirement by paying 3 months salary in view of the notice period. Her husband paid a sum of Rs. 30,000/- being the salary for 3 months since he had no other option and applied for voluntary retirement as he had already completed 25 years of service. The said application was not considered. Again her husband made a representation on 01. 06. 2000 with a request to consider his plea in this regard. In view of the mental strain, he became insane and vanished from the house in July 2000. Till today, inspite of their best efforts, they could not trace him. Further, his whereabouts are still unknown. Her husband's 58th birthday was on 10. 05. 2004 on which date he would have retired on superannuation.

Click here to view full judgment.

D RENUGA DEVI Vs. DIRECTOR OF COLLEGIATE EDUCATION

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address