K.C.SADASIVAM Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The application submitted by the petitioner for pension was rejected by the fifth respondent primarily on the ground that his resignation was subsequent to the cut-off date.

(2.) The brief facts of the case is that the petitioner was appointed as Attender, a non-teaching staff, on 01.07.1963 in the fifth respondent school and subsequently the said post was redesignated as Record Clerk by the 5th respondent school in the year 01.07.1969 and his services were regularised. Due to frequent illness, for which the petitioner was under treatment, the petitioner was not able to work after 22.07.1978. The petitioner has rejoined duty on 27.06.1980, and due to health reasons he submitted a letter for settling PF amount, to the fourth respondent through proper channel. The resignation was accepted by the fourth respondent in his proceedings dated 08.08.1980 and recommended closure of PF account. The petitioner was in continuous service for 15 years.

(3.) The Government issued G.O.Ms.No.1015, Education Department, dated 5th June, 1981, providing for pension to the non-teaching staff of Aided Educational Institutions. Since the petitioner had worked in the 5 th respondent School and relieved from the post on 22.07.1978, and as he has completed 15 years of service, he is also entitled to pensionary benefits.