S. MARICHAMY Vs. REGISTRAR OF CO-OPERATIVES

JUDGEMENT

(1.) The prayer sought for in this writ petition is for a Writ of Mandamus, directing the respondents to extend the retirement age of the petitioner from 58 years to 59 years in pursuance of G.O(Ms)No.51, Personnel and Administrative Reforms (s) Department, dated 07.05.2020 on the basis of the petitioner's representation, dated 30.06.2020 and pass such further or other orders.

(2.) The petitioner had been working at the respondents department and on attaining the age of superannuation he retired from service on 30.04.2020. Thereafter, it seems that subsequently, he has been taken back for re-employment due to COVID-19 situation. Therefore, according to the learned counsel for the petitioner as on 31.05.2020 since the petitioner has been re- employed, he was in actual service. Hence, the benefit of G.O(Ms)No.51, Personnel and Administrative Reforms (s) Department, dated 07.05.2020 shall be extended to the petitioner also, by thus, he seeks extension of his service period i.e., superannuation period from 58 to 59. Therefore, he seeks a Writ of Mandamus to that effect and accordingly, the present writ petition has been filed.

(3.) Heard Mr.R.Shankar Ganesh, learned counsel appearing for the petitioner and Mr.A.Thiyagarajan, learned Government Advocate appearing for the respondents.