RUKMANIAMMAL Vs. DISTRICT COLLECTOR AND OTHERS

JUDGEMENT

(1.) This Writ Appeal is directed against the order of the learned Single Judge passed in W.P(MD)No. 8502 of 2018, dated 11.06.2018.

(2.) Heard Mr. VR. Shanmuganathan, learned Special Government Pleader appearing for the appellants and perused the materials placed before us, including the order passed by the Writ Court.

(3.) The respondent herein is admittedly a recipient of old age pension. It is claimed by the respondent that such pension is being paid to the respondent from the year 2012 onwards and however, the same was stopped from June 2014 to April 2017, unreasonably. Further, it is an admitted fact that the old age pension was resumed to the respondent from the month of April 2017 onwards. Therefore, the respondent made a request for payment of arrears of such pension from the month of June 2014 to April 2017. However, the said request was rejected on the reason that the respondent was not found residing in the address to which the pension was paid previously. Challenging the said order, the respondent filed the above Writ Petition. The Writ Court, after considering the fact that the respondent is receiving the old age pension from April 2017 and such pension is payable till her lifetime, directed the first appellant/The District Collector, Madurai District to pay the arrears of old age pension to the respondent for the period from June 2014 to March 2017 together with interest at the rate of 8% p.a. The Writ Court also directed the matter to be listed on 09.07.2018, 'for reporting compliance'. Now, the said order of the Writ Court is challenged before us.