(1.) THIS petition has been brought forth by the petitioner herein seeking a Writ of Certiorarified Mandamus to quash the proceedings in No. TN/tr/10290/ Pension/sro-TRY/2000, dated 12. 9. 2000 and for further direction to the respondents 1 and 2 to pay the arrears of pension with interest at 12% per annum payable to the petitioner from 1. 8. 1998 till April 2000.
(2.) FROM the averments made in the affidavit filed in support of the writ petition, it could be seen that the first respondent was working under the 3rd respondent as Selection Grade Worker; that he attained superannuation on 31. 7. 98 on the basis of the date of birth as 6. 7. 1940; that he joined the 3rd respondent on 9. 7. 1979 and thus, he has put in 19 years of service in the 3rd respondent company; that subsequent to the retirement from service, on 5. 2. 1999, the 3rd respondent sent an application to the first respondent for grant of pension in Account No. TN/12173/1971 w. e. f. 9. 5. 2000 on the basis that the petitioner's date of birth was 6. 7. 1946. Thus, it would be clear that the date of birth reported is 6. 7. 1946 while the actual date of birth is 6. 7. 1940. Hence, the petitioner has filed the above writ petition to grant the above relief.