N KANNAPPAN Vs. CHAIRMAN CHENNAI PORT TRUST

JUDGEMENT

(1.) IN Writ Petition No. 12543 of 2002 has been filed by the petitioner challenging the order of the third respondent dated December 18, 2001, under which the pension amount has been sanctioned to the petitioner by taking his pensionable service period of 3 years 7 months and 22 days and also for a direction to the first and second respondents to pay pension to the petitioner in terms of the Memorandum of settlement dated August 2, 2000 treating the petitioner as a person retired from Chennai Dock labour Board and Chennai Port Trust in the grade of Class-IV with effect from July 8, 2001.

(2.) SIMILARLY, in W. P. No. 12544 of 2002 the petitioner has challenged a similar order passed by the third respondent by taking his pensionable service of 3 years. The relief claimed in both the writ petitions is almost similar.

(3.) THE case of the petitioners is that they have joined the first respondent's establishment as Watchmen and retired on attaining superannuation of 60 years, in the case of the petitioner in Writ Petition W. P. No. 12543 of 2002, on July 8, 2001 and in the case of the petitioner in Writ Petition W. P. No. 12544 of 2002, on June 30, 2000 having rendered a service of 33 years each. According to the petitioners, they joined service in the first respondent's establishment in the Madras Port steamer Watchman Association, which is controlled by the first respondent. The Madras stevedorers' Association was replaced in the year 1998 as Madras Port Steamer Watchman association, the second respondent herein and same is controlled by the Traffic Department of the first respondent establishment.