ALLPITCHAI Vs. ADMINISTRATIVE OFFICER, TAMIL NADU HOUSING BOARD, CHAIRMAN, TAMILNADU HOUSING BOARD, HOUSING AND URBAN DEVELOPMENT

JUDGEMENT

(1.) The Petitioner prays for issuance of Writ, in the nature of Certiorai, for quashing the impugned order dated 24.07.2006, rejecting the representation made by the Petitioner for counting the services rendered by the Petitioner in the Cellular Concrete Plant (CCP) for the purpose of grant of pensionary benefits.

(2.) The Petitioner was appointed on 22.12.1971 as Mechanical (Skilled) in the Cellular Concrete Plant (CCP) of the Housing Board, Ennore, and thereafter promoted as Junior Engineer on 16.10.1978.

(3.) The services of the Petitioner, after promotion, were placed at the disposal of Slum Clearance Board. The Petitioner thereafter was deputed to work with Tamil Nadu Cooperative Milk Produces Federation Limited.