ORIENTAL INSURANCE CO. LTD. Vs. P. VLJAYALAKSHMI

JUDGEMENT

(1.) The Appellant is aggrieved by the impugned Order, dated 9.3.2015 passed by the learned Single Judge in W.P. No. 3899 of 2013. By the impugned Order, the learned Single Judge has allowed W.P. No. 3899 of 2013 filed by the 1st Respondent.

(2.) W.P. No. 3899 of 2013 was originally filed by the 1st Respondent to quash Order bearing Reference No. Nil, dated 11.6.2012 passed by the 2nd Respondent as illegal without any basis arbitrarily and contrary to the Order, dated 7.8.2009 passed in W.P. No. 876 of 2000 and Order, dated 10.12.2009 in W.P. No. 21133 of 2000 and consequently direct the Appellant to settle all Terminal benefits due to the 1st Respondent within a time frame.

(3.) The 1st Respondent later filed M.P. Nos. 1 to 5 of 2013 in the above Writ Petition. M.P. No. 2 of 2013 to amend the prayer to issue a Writ in the nature of Writ of Certiorarified Mandamus after calling for the records relating to the Order bearing Ref. No. Nil, dated 28.2.2013 passed by the 1st Respondent and Report, dated 11.6.2012 submitted by the 2nd Respondent and to quash the same as being illegal, arbitrary without any basis and contrary to the Order passed by this Court in W.A. No. 873 of 2000, dated 7.8.2009 and W.P. No. 21133 of 2000, dated 10.12.2009 and consequently direct the Respondents to settle all the Terminal benefits due to the Petitioner's superannuation within a time frame to be fixed by this Court.