M. SAMPOORNAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The Writ of Mandamus is filed to direct the respondents to (1) fix the pay of the petitioner's husband as on 10/9/1982 and sanction annual increments (2) re-fix his pay in the selection/special grades with effect from 10/8/1992 and 10/8/2002 (3) revise his pensionary benefits on that basis consequent on his re-fixation on 31/8/2013 (4) Sanction compound interest at 12% per annum for the delayed payment of arrears for the period from 28/5/2004 to 31/8/2013 and also (5) disburse the arrears of payment from 10/9/1982 to 27/5/2004 and pension from 1/9/2013 till 26/8/2014.

(2.) The writ petitioner filed the present writ petition at the age of 60 years and the petitioner is not an employee.

(3.) The writ petitioner filed the present writ petition to claim the benefits of her deceased husband. The husband of the writ petitioner Mr.N.Jothilingam joined as Village Administrative Officer on 10/8/1982 and retired from service on 31/8/2013.