D.R.PREMKUMARI Vs. DIRECTOR

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of mandamus directing the respondents to sanction pension and other retirement benefits to the petitioner.

(2.) THE petitioner was appointed as Junior Grade Laboratory Servant on 24.11.1981 in the respondent-department. The service of the petitioner was subsequently regularised. The petitioner served the department for 11 yeas and 8 months. Thereafter, the petitioner resigned on 12.07.1993, on medical grounds.

(3.) RULE 23 of the Pension Rules reads as under:-