S ABDUL KADHER Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner has come up with the present writ petition for a direction to the 1st Respondent to sanction pension to him for the service rendered by him in the State Transport Department, together with 18% of interest.

(2.) Heard Mr. M. Muthupandian, learned Counsel for the Petitioner, Mr. R. Neelakandan, learned Government Advocate appearing for the 1st Respondent and Mr. G. Muniratnam, learned Counsel appearing for the 2nd Respondent.

(3.) According to the Petitioner, he joined as Driver in Thanthai Periyar Transport Corporation, now known as 'Tamil Nadu State Transport Corporation (Villupuram) Ltd.' on 05.11.1968. All the employees of Thanthai Periyar Transport Corporation were transferred and absorbed permanently in various newly formed State Transport Corporations during 1975 with an assurance for payment of pension for the service rendered in the Transport Department, even during their service in the Department and the Petitioner was also absorbed in Thanthai Periyar Transport Corporation from 14.07.1975 and retired from service on 11.06.1980 from Tamil Nadu State Transport Corporation, Villupuram.