R VISWESWARAN NAIR Vs. GOVT OF TAMIL NADU

JUDGEMENT

(1.) The writ petitioners retired from service in between 01.01.1996 and 30.06.1996. Their grievance is that they were discriminated in the matter of pension, when compared to the persons who retired prior to 01.01.1996 and the persons who retired after 30.06.1996.

(2.) Hence, the petitioners have filed the batch of Original Applications in O.A.Nos.2694, 2946, 3353 and 3790 of 2000, to declare that G.O.Ms.Nos.174 dated 21.04.1998 read with G.O.Ms.No.500 dated 16.09.1998, G.O.Ms.No.740, dated 29.12.1998 and G.O.Ms.No.200, dated 18.05.1999 issued by the respondent are unconstitutional and void with reference to the petitioners and for a direction to the respondent to grant the petitioners the same rate of pension as is granted to employees who retired before 01.01.1996 or after 01.07.1996 with all arrears of pension and other benefits with effect from 01.01.1996.

(3.) On abolition of the Tamil Nadu Administrative Tribunal, the matters stood transferred to this Court and renumbered as W.P.Nos.44199, 41613, 46077 and 46720 of 2006.