MANAGEMENT OF TAMIL NADU STATE EXPRESS TRANSPORT CORPORATION (TAMIL NADU) LTD; ADMINISTRATOR, TAMIL NADU STATE TRANSPORT EMPLOYEES PENSION FUND TRUST Vs. S GOPALAKRISHNAN

JUDGEMENT

(1.) We have heard the submissions made by Mr. R. Janakiramalu, learned Counsel appearing for the appellants and also by Mr. Hariparanthaman, learned Counsel appearing for the respondent and perused the materials available on record.

(2.) The respondent herein/writ petitioner had filed W.P. No. 4981 of 2006 praying that a Writ of Certiorarified Mandamus be issued to call for the records pertaining to the order passed by the Managing Director of the first appellant Transport Corporation in his letter No. 66254/Y6/TNSTC/05, dated 30.12.2005, rejecting the claim of the writ petitioner for pension and quash the same and also to issue a direction to the respondents therein to pay the petitioner pension with effect from 01.07.2005 for his service of 25 years from 29.11.1979 to 30.06.2005 with all arrears of pension and other consequential benefits.

(3.) The learned Single Judge, by order dated 31.08.2006, made the following order: