S. JOHN PETER Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellant was a P.G. Assistant in St.Joseph Girls Higher Secondary School and after having worked for 16 years, he tendered his resignation on 6.7.2000.

(2.) The appellant filed a writ petition that has given rise to this appeal seeking a declaration that he was entitled for pension, in as much as he had resigned on account of his chronic health condition and as such he was entitled to the benefit of pension under the relevant Rules.

(3.) The learned Single Judge, after having traversed the Rules that were cited, as also the judgments, came to the conclusion that the appellant on resignation did not have any entitlement for pension.