S. NEELAKANDAN Vs. DEPUTY SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The order of rejection, rejecting the claim of the writ petitioner for sanction of pension with effect from 1/1/1988 as per the G.O.Ms.No.42, Transport (RW) Department dtd. 27/5/2005 is under challenge in the present writ petition.

(2.) The writ petitioner at the time of filing of the writ petition was aged about 78 years and now he would be around 82 years. The petitioner had admittedly exercised his option on 3/12/1974 and as per the option exercised by the writ petitioner in the year 1974, all his benefits were settled at the time of retirement on 30/6/1996.The writ petition has been filed in the year 2019 after a lapse of about 23 years from the date of retirement.

(3.) The learned counsel for the petitioner status that the petitioner earlier filed a writ petition in the year 2016, then also it was filed after 20 years from the date of retirement of the writ petitioner and more so, after receiving all the terminal and pensionary benefits at the time of retirement. If such belated and lapsed claims are entertained by this Court, it will result in opening of Pandora Box. Many such similarly placed persons will approach the Court of Law for pensionary benefits with retrospective effect, which will cause huge financial burden to the public sector undertakings.