AGRICULTURAL PRODUCTION COMMISSIONER Vs. S VENKATACHALAM

JUDGEMENT

(1.) THE challenge in this writ petition to the award passed by the learned Labour Court, Chennai on a petition moved by the respondent No.1 under Sec.33 -C(2) of the Industrial Disputes Act.

(2.) "A. The pleaded case of the respondent No.1 in the petition under Sec.33 -C(2) of the Industrial Disputes Act is that he joined the office of the Director of Agricultural Marketing as a Clerk in the year 1964 and voluntarily retired from service in 1979 due to ill health. The respondent No.1 was paid adhoc pension of Rs.26,625/ - (Rupees twenty six thousand six hundred and twenty five only) for the period 12.6.1995 to 30.4.2001.

(3.) THE respondent No.1 thereafter filed representation with the employer for grant of total pension and on the failure of the petitioners to grant pension, a sum of Rs. 1,60,499/ - (Rupees one lakh sixty thousand four hundred and ninety nine only) was claimed as amount due as determined sum of pension due to the respondent No. 1.