DR.A.P.SHANTHINI Vs. THE REGISTRAR

JUDGEMENT

(1.) The petitioner joined as System Programmer in 1992 in the respondent University. She made an application on 03.10.2002 to the University seeking to retire voluntarily. According to her, no order is passed on her application referred to above. Hence, as per the relevant statutory provisions, the petitioner is deemed to have been voluntarily retired from service and she is entitled to terminal benefits accordingly. Therefore, this writ petition is filed seeking for direction to respondent to settle the terminal benefits and also to process the pension papers within a time frame as fixed by this Court.

(2.) Since the issued involved lies in a narrow compass, it was taken up for final disposal, with the consent of both parties.

(3.) Heard both sides.