LILLY PACKIAMANI ARULDOSS Vs. ACCOUNTANT GENERAL

JUDGEMENT

(1.) THE petitioner has filed the present writ petition seeking the relief of Writ of Certiorarified Mandamus to call for the records and proceedings of the second respondent in Na.Ka.No.4956/B2/06 dated 21.09.2006 and quash the same. Further, the petitioner has sought for an issuance of a direction in directing the respondents to grant the Family Pension with arrears and with interest within the period as stipulated by this Court.

(2.) THE petitioner has served as a Secondary Grade Teacher in T.D.T.A.,K.G.M.High School, (Aided Minority School) Kailasapuram, Tuticorin. She has retired in the year 1985. She has two sons viz, Daniel Joseph who is married and living with his family and another son, Ebenezer Kingsly Diamond and one daughter who is married and living with her family.

(3.) THE learned Counsel for the petitioner urges before this Court that the order of the second respondent in Na.Ka.No.4956/B2/06 dated 21.09.2006 is an illegal and arbitrary one, besides being opposed to the principles of natural justice.