GOVERNMENT OF TAMIL NADU Vs. P. K. SEKAR

JUDGEMENT

(1.) Challenge in this writ appeal is to the order of the writ court order 21.07.2015 made in W.P. No.21736 of 2015. The appellants herein are the respondents before the writ court and the respondent herein is the writ petitioner.

(2.) The respondent, who is the writ petitioner, was appointed as a temporary plot watcher in the services of the third appellant department on 01.10.1981 and his services were regularised on 16.12.2003 and he retired on 30.06.2014. As his services were regularized after 22 years, he prayed for counting of 50% of the temporary services rendered by him along with his remaining service for the purpose of calculating the pension and retiral benefits by filing a writ of mandamus in W.P. No.21736 of 2015. The said writ petition was allowed, based on the judgment passed in W.A. Nos.27 and 28 of 2012 dated 13.02.2012. The relevant paragraph is extracted hereunder:

(3.) It is also to be noted that the said issue of counting 50% of the temporary services rendered by a person for computing the pensionary benefits is no longer res integra in view of the recent judgment of the Full Bench of this court in the Government of Tamil Nadu and Ors. vs. R. Kaliyamoorthy,2019 6 CTC 705.