P.Kasthuri vs The State Of Tamil Nadu
2022 Latest Caselaw 1851 Mad

                                                                                  W.P.No.17418 of 2018


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 04.02.2022

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE M.S.RAMESH

                                              W.P.No.17418 of 2018

                    P.Kasthuri                                              ...Petitioner

                                                       -Vs-

                    1.The State of Tamil Nadu,
                      Rep. by its Secretary,
                      Transport Department,
                      Secretariat,
                      Chennai - 600 009.

                    2.T.N. State Express Transport Corporation,
                      (Formerly called as Thiruvallur
                           Transport Corp. Ltd.,)
                      Rep. by its Managing Director,
                      Pallavan House, Chennai.

                    3.The Commissioner,
                      Employees Provident Fund,
                      Regional Office,
                      No.20, Royapettah High Road,
                      Chennai - 600 014.                                    ...Respondents

                    PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
                    praying to issue a Writ of Mandamus, directing the first respondent to grant
                    family pension to be paid for the petitioner's late husband service based on

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https://www.mhc.tn.gov.in/judis
                                                                                      W.P.No.17418 of 2018


                    G.O.Ms.No.42, Transport dated 27.05.2005 fixing the cut off date of his
                    service in the Transport Department as 31.03.1982 and to pay family pension
                    to the petitioner as lifetime arrears of pensionery benefits and consequently to
                    grant family pension to the petitioner from 02.02.1982, the date of the death
                    of the petitioner's husband by following the judgments in W.A.No.1246 of
                    2009 dated 18.08.2010.

                                         For Petitioner     : Mr.S.Sivakumar

                                         For R1             : Mr.E.Veda Bagath Singh,
                                                              Special Government Pleader
                                         For R2             : Mr.A.Sundaravadhanam

                                                          ORDER

Today, when the matter was called, the learned counsel for the

petitioner seeks permission of this Court to withdraw the present writ

petition. He also filed a memo to that effect dated 02.02.2022.

2. Recording the submission and the memo dated 02.02.202 this Writ,

Petition stands dismissed as withdrawn. No costs.

04.02.2022 Index:Yes/No Internet:Yes/No hvk Note: Issue order copy on 07.02.2022

https://www.mhc.tn.gov.in/judis W.P.No.17418 of 2018

To

1.The Secretary, Transport Department, Secretariat, Chennai - 600 009.

2.The Managing Director, T.N. State Express Transport Corporation, (Formerly called as Thiruvallur Transport Corp. Ltd.,) Pallavan House, Chennai.

3.The Commissioner, Employees Provident Fund, Regional Office, No.20, Royapettah High Road, Chennai - 600 014.

https://www.mhc.tn.gov.in/judis W.P.No.17418 of 2018

M.S.RAMESH,J.

hvk

W.P.No.17418 of 2018

04.02.2022

https://www.mhc.tn.gov.in/judis