P T THULASINGAM Vs. ACCOUNTS OFFICER

JUDGEMENT

(1.) THE petitioner filed O.A.No.8828 of 2000 before the Tamil Nadu Administrative Tribunal, seeking for a direction to pay pension and other retirement benefits taking into account the service rendered by him from 01.02.1957 to 16.07.1967 in the school run by the Chennai Municipal Corporation under the control of the third respondent.

(2.) THE writ petition was admitted on 01.12.2000. On notice from the Tribunal, the second respondent filed a reply affidavit dated 20.06.2002. On behalf of the first respondent, a counter affidavit dated 14.02.2011 was filed.

(3.) THE petitioner placed reliance upon an order passed by the Government in G.O.Ms.No.33, Education Department, dated 10.01.1989, wherein services rendered by college teachers in Government and aided colleges and subsequently taking up employment in University and vice versa were directed to be counted for the purpose of pension. THE petitioner hence sent a representation dated 15.07.1991 seeking for full pension followed by a further letter to the Government. He was informed by the second respondent by proceedings dated 13.06.1996 that appropriate proposal should be sent through Headmaster and District Educational Officer. THE petitioner also sent a representation to the first respondent and thereafter filed the Original Application.