C S RANGARAJAN Vs. UNIVERSITY OF MADRAS

JUDGEMENT

(1.) THE petitioner joined University of Madras as Lecturer in the Department of Sociology on 26.07.1988. At the time of entry into service, the petitioner had qualification of Ph.D. and was 51 years of age. THE petitioner was appointed by relaxing the age limit for appointment of lecturers, in the University.

(2.) THE petitioner was confirmed as Lecturer on 25.07.1990 and thereafter, was promoted as Senior Lecturer with effect from 26.07.1993 on completion of five years of service. This was done by relaxing the condition by eight years experience for promotion to the post of Senior Lecturer, in view of the fact that the petitioner had qualification of Ph.D., at the time of entry into service. THE petitioner retired from service on attaining the age of 60 years on 31.05.1997.

(3.) THE petitioner, though was granted gratuity, but pension under the gratuity cum pension cum provident fund cum insurance scheme for teachers, has been denied to the petitioner, on the ground that he had not completed 10 years of qualifying service till date of retirement.