K.MUNIYANDI Vs. THE PRINCIPAL ACCOUNTANT GENERAL

JUDGEMENT

(1.) The learned counsel for the 1st respondent/Principal Accountant General, Chennai, states that the employees who are governed by the Contributory Pension Scheme have to approach the Commissioner, Government Data Centre, Nanthanam, Chennai -35, for settlement of the benefits payable under the Contributory Pension Scheme.

(2.) In view of the said representation, I am inclined to suo motu implead the Commissioner, Government Data Centre, Nanthanam, Chennai -35, as 4th respondent in this writ petition.

(3.) The wife of the petitioner was appointed as a B.T Assistant on 27.09.2007. She retired from service on 31.08.2010. She died on 10.11.2010. During her service, she paid contribution under the Contributory Pension Scheme as she was directly recruited after 01.04.2003. A matching contribution was also made by the Government on the retirement benefits payable under the Contributory Pension Scheme, which shall be paid to the retirees.