M.ALAGAPPAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The prayer in this writ petition is for a writ of Certiorarified Mandamus, calling for the records relating to the impugned order passed by the 1st respondent in G.O.Ms.No.51 Personnel and Administrative Reforms (S) Department dated 07.05.2020 insofar as it restricts to those who are in regular service as on date and due to retire on superannuation from 31.05.2020 and consequential impugned order passed by the 1st respondent in Letter No.11308/S/2020-1 dated 14.05.2020 and quash the same as illegal and consequently to direct the respondents 1 to 5 to extend the retirement age of the petitioner from 58 years to 59 years in terms of the G.O.Ms.No.51 Personnel and Administrative Reforms (S) Department dated 07.05.2020.

(2.) The issue raised in this writ petition is in a very narrow compass as already number of writ petitions have been on the same issue decided by this Court.

(3.) The State Government during the COVID 19 situation has come forward to issue a Government Order in G.O.Ms.No.51 Personnel and Administrative Reforms (S) Department dated 07.05.2020, thereby, the superannuation age of the State Government employee, which including teaching and non teaching staff of the schools is enhanced by one year i.e. from 58 years to 59 years. In order to appreciate the said Government Order, the entirety of the Government Order is extracted herein: "G.O.Ms.No.51 Dated 07.05.2020 rh;thhp - rpj;jpiu 24 jpUts;Sth; Mz;L - 2051 G.O.(Ms.) No.532, Personnel and Administrative Reforms (Personnel-M) Department, dated 25.04.1979.