P PONNUDURAI Vs. DIRECTOR OF PENSION

JUDGEMENT

(1.) (Writ Petition filed Under Article 226 of the Constitution of India praying this Court to issue a Writ of Certiorarified Mandamus for the relief as stated therein.) The petitioner seeks a Writ of Certiorarified Mandamus to call for the records of the respondent relating to the impugned order in Letter No.N.Dis.1209/08/E6/86 dated -05-2008 and to quash it as null and void and consequently directing the respondent to pay the petitioner a sum of Rs.50,000/- with 12% interest calculated from 5.11.03 to till date of payment.

(2.) THE writ petition is filed against the order of the respondent in Letter No.N.Dis.1209/08/E6/86 dated -05-2008, by which, the claim of the petitioner to provide financial assistance to the pensioners in his undergoing specialized treatment/surgery, granted as per G.O.Ms.No.562 Finance (Pension) Department dated 11.7.1995, came to be rejected, on the ground that Angioplasty done in 7 of 2003. THE impugned order is as follows: "THE application of Thiru P. Ponnudurai, PPO No.A560196 forwarded in the reference cited is rejected and returned in original for the reasons mentioned below: i) Others: Angioplasty done in 7/2003. Hence as per G.O.Ms.No.207 Finance (Pension) Dept. Dated 22.4.1997.

(3.) AS submitted by the learned counsel on either side, it is seen that the scheme was introduced to provide financial assistance to the pensioners for undergoing specialised treatment/surgery by constituting a fund called Tamil Nadu Government Pensioner's Health fund by payment of Rs.5/-per annum from each pensioner.