JPSEPHINE ALPHONSE Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PETITIONER seeks writ of mandamus to direct the Respondents 4 and 5 to disburse the amount due to the Petitioner pursuant to her retirement from the service as Headmistress in the Neyveli Lignite Corporation Girls Higher Secondary School.

(2.) PETITIONER was employed as Head Mistress in Girls Higher Secondary School which is under the control of Respondents 4 and 5. The Petitioner retired on attaining superannuation as Head Mistress on 31. 05. 2001. Case of Petitioner is that on her retirement, State Government has sanctioned a sum of Rs. 1,33,865/- towards earn leave and half pay leave encashment and a sum of more than Rs. one lakh towards retiral benefits.

(3.) CASE of the Petitioner is that these amounts have been withheld by Respondents 4 and 5 without any justification. In the letter dated 21. 04. 2001, the Petitioner has requested the Respondents to disburse the amount which is due to her and there was no action on the part of Respondents 4 and 5 to disburse the amount due to the Petitioner.