R. KARUPPIAH Vs. ACCOUNTANT GENERAL (A&E) TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the writ petition is to quash the order of the first respondent, dated 11.10.2007, regarding the sanction of pension and to direct the respondents to revise the pension by counting the qualified service from the date of initial appointment as temporary employees.

(2.) The service of the writ petitioner was regularised from 01.06.1995. The dispute arose whether the earlier service rendered by the writ petitioner should be counted for the purpose of calculating the qualifying service. However, the disputes had already been settled by the Hon'ble Division Bench of this Court in W.A.(MD)Nos.1254 and 1255 of 2019, dated 19.11.2019. The Appeals preferred by the State were dismissed by the Hon'ble Division Bench of this Court and the relevant paragraphs are extracted hereunder:-

(3.) In view of the Judgment of the Hon'ble Division Bench cited supra, the impugned order passed by the first respondent, dated 11.10.2007 is quashed and the writ petition stands allowed. The writ petitioner is permitted to submit a representation setting out the facts and details to the competent authorities/respondents and the competent authorities/respondents are directed to extend the benefit by verifying the service details, as expeditiously as possible, preferably, within a period of six months from the date of receipt of a copy of this order. No costs.