L. BASKARAN Vs. SUPERINTENDING ENGINEER, CUDDALORE ELECTRICITY DISTRIBUTION CIRCLE, TAMIL NADU ELECTRICITY BOARD, CUDDALORE

JUDGEMENT

(1.) The information provided by the Superintending Engineer in proceedings dtd. 6/12/2014 is sought to be quashed in the present writ petition.

(2.) The writ petitioner states that he was working as a Foreman in the TANGEDCO and he was allowed to retire from service on 31/1/2010. The petitioner states that he participated in the Lok Adalat proceedings and consented to give his commuted portion of the pension to the third respondent, who is none other than his daughter. The Award of the Lok Adalat passed on 24/3/2010 reads as under:-

(3.) The petitioner had settled the commuted portion of his terminal benefits in view of the Award passed in the Lok Adalat and accordingly, the third respondent/daughter was the beneficiary.