PUSHPA Vs. COMMISSIONER THIAGADURGAM PANCHAYAT UNION

JUDGEMENT

(1.) Heard Mr.Mohan Raj, learned counsel for the petitioner and Mr.S.Thangaraja, learned Government Advocate for the respondent.

(2.) The petitioner was appointed as a Cook at the Noon Meal Centre under the Nutritious Meal Scheme in Thiagadurgam Panchayat Union on 13.09.1982. Her date of birth is 30.06.1943 as entered in the Service Register. At the time of appointment, the age of the retirement of the Cook under the Nutritious Meal Scheme was 55 years. Hence, she should have retired on 30.06.1998, on reaching the age of superannuation.

(3.) While the petitioner was in service, the Government issued G.O.Ms.No.70, Social Welfare and Nutritious Meal Programme Department, dated 23.04.1998 enhancing the age of the retirement of the Cook and other employees in the Nutritious Meal Scheme from 55 years to 58 years. Hence, the petitioner is entitled to continue in service upto 30.06.2001. But, the respondent passed the impugned order dated 02.02.2000 retiring the petitioner from service and she was relieved from duty on 03.02.2000. The impugned order refers the aforesaid G.O.Ms.No.70, Social Welfare and Nutritious Meal Programme Department, dated 23.04.1998 as well as the audit report dated 02.02.2000.