C VISHALAKSHI Vs. COMMISSIONER SECRETARY DEPARTMENT OF MUNICIPAL ADMINISTRATION AND WATER SUPPLY GOVT OF TAMIL NADU SECRETARIAT

JUDGEMENT

(1.) THE prayer in the writ petition is for the issuance of a writ of Certiorified Mandamus to call for the records relating to Letter No.G.D.Na.Ka.B3/4653 dated 04.03.1998 and G.O.Na.Ka.No.B3/19061/98 dated 17.06.1998 sent by the Commissioner, Corporation of Chennai and Letter No.11636/Ma Wa 3/98-2 dated 11.05.1998 Govt. Sub Secretary, quash the same, to direct the first respondent to communicate to the second respondent that the said G.O.Ms.208 dated 14.08.1997 and G.O.Ms.No,210 dated 16.03.1990 can be applicable to the petitioner's case and also consequently direct the second respondent to sanction and pay the Pension and Family Pension arrears from 01.09.1976 and continuous Family Pension to the petitioner.

(2.) THE petitioner's husband was working as Assistant Fitter in the Metro Water Works Division, Corporation of Chennai. He had joined service on 16.03.1939 and retired on 11.08.1976 and his last drawn pay was Rs.163/- plus D.A. of Rs.95/-. THE petitioner's husband died on 06.10.1991 leaving the petitioner and her son as his legal representatives.

(3.) MR.D.Govinda Reddy, learned counsel appearing for the petitioner would assail the correctness of the impugned orders by submitting that the same are arbitrary, illegal and against the Government orders issued in this regard and the Government Order issued by the Municipal Administration Water Supply Department are equally applicable to the second respondent / Corporation and the technical objection raised by the Corporation is unreasonable.