TAMIL NADU TOURISTS DEVELOPMENT CORPORATIONS RETIRED OFFICERS AND STAFFS WELFARE ASSOCIATION Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed by the Tamil Nadu Tourism Development Corporation's retired Officers and Staffs Welfare Association represented by its President Mr. A. Muthukumarasamy, to issue a writ of Certiorarified mandamus, calling for the records of the second respondent relating to the proceedings Letter No. 6360/A.2/2011 dtd. 13/3/2012, rejecting the petitioners' demand to give effect to the 1st respondent's letter No. 37568/BPE/2006 dtd. 28/1/2008 from 28/1/2008 and quash the same and consequently, direct the 2nd to 4th respondents to extend the benefits of G.O. Ms. 488, Finance (Pension) Department dtd. 12/8/1996 read in conjunction with Govt. Lr. No. 37568/BPE/2006 Finance (BPE) Department dtd. 28/1/2008 to the Members of the petitioner's Association as directed by the 1st respondent in its letter dtd. 28/1/2008.

(2.) The petitioner's Association was registered under the Societies Registration Act. The Members are retired employees and staff of Tamil Nadu Tourism Development Corporation Limited, who retired between 28/1/2008 and 29/6/2010. They are aggrieved by the impugned order of the second respondent in Letter No. 6360/A.2/2011 dtd. 13/3/2012.

(3.) The impugned order is extracted below for better appreciation: