B LAKSHMI Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) W.P.No.14743 of 1997 has been filed praying to issue a Writ of Certiorarified Mandamus to call for the records relating to the proceedings of the first respondent made in Letter No.098140/545/C5(3)/96-4 dated 11.3.1997 and to quash the same further directing the respondents to pass orders granting interest on the pension at the rate of 12% from the date when each month's pension became payable within the time stipulated by this Court.

(2.) W.P.No.14744 of 1997 has been filed praying to issue a Writ of Certiorari to call for he records relating to the proceedings of the second respondent made in Lr.No.32643-1/BOAD/P.111/U.111/PPO 21005, dated 27.8.1997 and quash the same.

(3.) THE respondents would file a counter thereby submitting that the husband of the petitioner by name Bangarubabu was regularly appointed in R.W.E. cadre i.e. in a non-pensionable cadre w.e.f. 17.2.1956 and he was regularly promoted to the provincial cadre as Junior Engineer II Grade i.e. in a pensionable cadre on 2.4.1979 F.N. and before exercising his option for pension scheme, he expired on 11.7.1980 i.e. during the period of probation in the promoted post and therefore, the terminal benefits at the time of his death were also settled under Contributory Provident Fund Scheme.