COMMISSIONER POLLACHI MUNICIPALITY Vs. KARUPPAL

JUDGEMENT

(1.) CHALLENGE in these Writ Petitions are the Order passed by the Labour Court, Coimbatore in C.P.Nos.13/99, 407/98, 408/98, computing pension payable to the Respondents.

(2.) SINCE common points are involved in these Writ Petitions, all the Writ Petitions were heard together and disposed of by this common Order.

(3.) MANDIRI mother of Respondents 1 to 4 retired from service on 30.06.1975. Half of her service from 01.01.1961 to 30.09.1973 comes to 6 years 4 months and 16 days. She has retired from service on 30.06.1975. From 01.10.1973 to 30.06.1975, the period of service comes to 1 year 9 months. Service of MANDIRI to be reckoned for pensionary benefit altogether comes to only 8 years and 1 month. As the mother of the Respondents 1 to 4 has not completed ten years of service, she is not eligible for pensionary benefits. Averments in W.P.No.2545/2001:-