K.R.KAMALA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The petitioner seeks a Mandamus directing the respondents to sanction pension and other retirement pensionary benefits from date of retirement, taking into account 50% of the services rendered as part time sweeper and subsequent services rendered as full time regular post as waterman, based on her representation dtd. 19/4/2018.

(2.) In light of the decision of the Full Bench of this Court in the case of Government of Tamil Nadu v. R.Kaliyamoorthy ((2020) 2 MLJ 369), the cut-off date for availing the benefit of the erstwhile Scheme is regularisation prior to 1/4/2003, whereas, admittedly, the services of the petitioner have been regularised only on 8/9/2011, as per the petitioner's statement in her representation dtd. 19/4/2018. Hence, this