K RAJENDRAN Vs. GENERAL MANAGER

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of a writ in the nature of mandamus directing the respondents to sanction pension under Rule 19 of the Tamil Nadu State Transport Corporation Employees Pension Fund Rules and for refund of Rs.12,549/- (Rupees twelve thousand five hundred and forty nine only) recovered from the petitioner as notice wages as also to settle another sum of Rs.7,000/- (Rupees Seven thousand only) paid under Employees Retirement Benefits Scheme.

(2.) THE petitioner was appointed on daily wage basis on 29/10/1998 as Junior Tradesman for a period of three months and this employment was extended upto 8/11/1999. Thereafter, the service of the petitioner was regularised on 9/11/1999. On regularisation of service, the Provident Fund deductions were made from his salary at the rate of 12% under the Employees Provident Fund Scheme as Employees share of contribution. The scheme was maintained by the respondents as Social Security Scheme. The Employer also contributed matching contribution.

(3.) RULE 19 of the above said Rule, reads as under:-