J PADMAVATHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ petitioner prays for the issue of a writ of certiorarified mandamus calling for the records relating to G.O. Ms. No.59 Education, Science and Technology Department dated 25.1.96, quash the same insofar as the first respondent denied medical invalid pension to the petitioner for the period 17.4.84 to 24.1.96 and direct the respondents to pay medical invalid pension to the petitioner with effect from 17.4.84 with all monetary benefits with interest.

(2.) Notice of motion was ordered by P.Sathasivam, J., on 6.3.2000. K.Sampath, J., admitted the writ petition on 12.8.2000. Though notice has been served on the respondents on 19.10.2000, yet the respondents have not filed a counter. However, the learned Additional Government Pleader made her submissions and contested the proceedings as there is not much of factual controversy.

(3.) Heard Mr. S.N.Ravichandran, learned counsel appearing for the petitioner and Ms.V.Velumani, learned Additional Government Pleader for the respondents. With the consent of counsel on either side, the writ petition itself is taken up for final disposal.