N KRISHNA Vs. CORPORATION OF CHENNAI

JUDGEMENT

(1.) CHALLENGE is made to the order of the second respondent in letter No.21987/MaNa.3/2003-11 dated 25.6.2004 seeking to quash the same and to direct the respondent to grant pension, gratuity and the contribution made by her to the provident fund.

(2.) THE Court heard the learned counsel on either side.

(3.) IN the earlier writ petition filed by the petitioner in W.P.No.23 of 1993, this Court, considering her age, took a sympathetic view and directed the Government to fix minimum pension by relaxing the rules for minimum pension and the same has been complied with and she is receiving minimum pension till date. Now the petitioner sought for pension, gratuity and provident fund etc., which was rightly rejected on the ground that no sufficient documents are available. Under such circumstances, petitioner is not entitled to get the benefits claimed and it was rightly rejected and hence the writ petition has got to be dismissed.