A SEETHA RAMAN Vs. ACCOUNTANT GENERAL

JUDGEMENT

(1.) The Petitioner has approached this Court with a prayer for issuance of a writ, in the nature of Certiorari, to quash the impugned order, dated 26.02.2008 vide which, the service rendered by the Petitioner from 05.07.1984 upto 30.09.1993, has not been taken into consideration for calculation of pensionary benefits, for the reason that the Petitioner worked on consolidated salary.

(2.) The Petitioner was appointed as Junior Assistant in the service of updating register scheme, Sivagangai on 26.06.1984, on consolidated salary of Rs. 450/- per month. Thereafter, the Petitioner was transferred to District land survey office, Sivagangai, on 31.12.1987 as Junior Assistant. After one month, he was again transferred to Karaikudi, Natham land survey department, on 30.01.1988. After rendering 5 years of service, the Petitioner was again transferred to the office of Devakottai Special Tahsildar Natham Land Tax Unit, on 26.01.1993 as Junior Assistant and thereafter, transferred to Government Pleader's Office at Madras High Court, on 13.09.1993. The Petitioner was placed in consolidated salary for the period from 05.07.1984 to 30.09.1993. He was placed in the regular time scale, thereafter the Petitioner was in service without break till he attained the age of superannuation on 31.01.2008.

(3.) While recommending the case of the Petitioner for granting pension, the service was rightly calculated, but the Respondent while accepting the recommendation of the office, decided to deduct the service rendered by the Petitioner on consolidated salary while calculating pension.