Y RAJAIAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE Writ Petition is filed praying to issue a Writ of Certiorarified Mandamus, calling for the records of the first respondent issued in letter No. 4122/tpt/tbc 2/01 dated 22. 1. 2002, quash the same insofar as the withholding of arrears of pension from 1. 5. 1975 to 31. 7. 1999 alone is concerned and direct the first respondent to pay arrears of pension for the above period forthwith.

(2.) IT is stated that during the pendency of the writ petition, the petitioner y. Rajaian died on 1. 10. 2006. To bring the legal representatives of the deceased petitioner on record, W. P. M. P. No. 502 of 2008 has been filed and the same was allowed. The petitioners 1 to 5 mentioned in W. P. M. P. No. 502 of 2008 were brought on record as legal representatives of the deceased petitioner Y. Rajaian as petitioners 2 to 6 in the writ petition.

(3.) THE deceased first petitioner joined in the Madras Transport Department as conductor on 12. 7. 1963. Thereafter, from 1. 1. 1974, he was absorbed in the then kattabomman Transport Corporation which latter became Tamil Nadu Transport corporation. Therefore, the deceased petitioner became an employee of a government owned transport corporation.