D. R. PREMKUMARI Vs. DIRECTOR

JUDGEMENT

(1.) This Writ Appeal is directed against the order dated 03.10.2012 made in W.P(MD)No.618 of 2012.

(2.) The writ appellant is the writ petitioner, who had sought for a Mandamus directing the respondents to sanction pension and other retirement benefits to him, which was rejected by the learned Single Judge.

(3.) The appellant was appointed as Junior Grade Laboratory Servant in the year 1981 in the first respondent Department and after putting in the service of 11 years and 8 months, he resigned on 12.07.1993, due to his health conditions and family circumstances. Thereafter, he sent a representation on 03.05.2001 to the respondents seeking grant of pension and other benefits. On 11.06.2001, the first respondent informed his inability to grant pension as per the Tamil Nadu Pension Rules. Once again in 2009, the appellant had made an attempt, which was also rejected by the first respondent on 19.02.2009. According to the appellant, as per Rule 23(1) of the Tamil Nadu Pension Rules, resignation shall not entail for forfeiture of past service.