(1.) As the relief sought for by the similar placed persons, both the cases are taken together, heard together and dispose of by this common order.
(2.) The petitioners have joined in Tamil Nadu Police Service as Grade II Constable and have completed the training and probation period of two years and they are posted in Tamil Nadu Special Police and subsequently joined in Armed Reserve in various Districts.
(3.) At that time the third respondent / Bharath Heavy Electrical Limited, Trichy invited applications from eligible candidates fro the post of Sub Inspector Grade III (Security) in the year 2011. While applying for the above said post of Sub Inspector Grade III (Security), the petitioners have also enclosed the 'No Objection' Certificate issued by the second respondent for applying the said post. Appointment to the petitioners as Sub Inspector Grade III(Security) and they submitted their resignation to the second respondent and the same was accepted by the second respondent on 25.04.2012 and permitted the petitioners to join duty in the office of the third respondent. Since the petitioners joined to the third respondent's office in accordance with law, their resignation should be treated as a "Technical Resignation". After the petitioners were relieved from the office of the second respondent, they applied for the benefits due to them on account of their technical resignation. The petitioners eligible for contributory pension amount, Service Gratuity, Retirement Gratuity and Encashment of leave salary. The second respondent credited a sum of Rs.60,450/- towards the encashment of leave salary. The second respondent released the leave salary of Rs.60,450/- due to the petitioners.