S. GRACE Vs. CHIEF EDUCATIONAL OFFICER

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of mandamus directing the 3rd respondent to settle all terminal and retiral benefits due to the petitioner including the regular pension from the date of attaining of superannuation.

(2.) THE husband of the petitioner viz., Mr.V.Savarimuthu was working in the calcium mines belonging to the 3rd respondent. He died in harness during the year 1981. The petitioner was appointed on compassionate grounds as Gardener on 01.07.1983 and she retired from service on 31.07.2007.

(3.) THE petitioner approached the respondents for grant of pensionary benefits, but having failed to get any relief, she has approached this Court for issuance of a writ in the nature of mandamus.