LAWS(MAD)-2022-11-238

EDITHI THOMPSON Vs. STATE OF TAMIL NADU

Decided On November 28, 2022
Edithi Thompson Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) The order of rejection, rejecting the claim of the writ petitioner for revision of pension based on G.O.Ms.No.236, Finance (Pay Cell) Department dtd. 12/7/2018 is under challenge in the present writ petition.

(2.) The writ petitioner retired as a Civil Surgeon. The petitioner was allowed to retire from service on 30/6/1998.

(3.) It is not in dispute that the petitioner was holding the post of Civil Surgeon on the date of her retirement.