P VICTORIA HEBZI KASTHURI BAI Vs. MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION (TIRUNELVELI) LIMITED

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal at the admission stage itself.

(2.) The prayer sought for in this writ petition is for a Writ of Mandamus, directing the respondents to pay petitioner's deceased husband's retirement benefits such as Provident Fund and Gratuity along with 18% interest to the petitioner.

(3.) Heard Mr.C.Thangamani, learned Counsel appearing for the petitioner and Mr.K.Sathya Singh, learned Standing Counsel appearing for the respondent.