M. S. NALLASAMY Vs. COMMISSIONER OF AGRICULTURE, CHENNAI

JUDGEMENT

(1.) The order of the second respondent dtd. 9/10/2014, rejecting the claim of the deceased first petitioner for grant of compassionate allowance or pension, is under challenge in the present writ petition.

(2.) The deceased first petitioner filed the present writ petition at the age of 66 years. He entered into service as Sales Assistant in the second respondent-Organisation on 2/9/1966. The deceased first petitioner was promoted to the post of Record Clerk and served for about 14 years.

(3.) Admittedly, the deceased first petitioner was removed from service and the grievance of the deceased first petitioner is that the eligible benefits due to him were not settled.