STATE OF TAMILNADU Vs. THIRU K. M. KUMAR

JUDGEMENT

(1.) By consent, the writ appeal is taken up for final disposal and is disposed of by this judgment.

(2.) Mr.R.Prem Narayan, learned counsel accepts notice on behalf of the respondent.

(3.) The respondent/writ petitioner filed WP.No.8430/2018, praying for quashment of the impugned paragraph No.4 of the order of the 3 rd respondent therein/3 rd appellant herein, dated 09.12.2006 with a consequential direction, directing the official respondents therein to allot GPF Account Number for grant of pension to the petitioner under the Tamil Nadu Pension Rules, 1978 [Old Pension Scheme] by counting 50% of the services rendered by the petitioner in the post of Part Time Librarian, Double Part Time Librarian, Village Librarian from 22.06.1993 to 09.12.2006 along with the regular service in the post of Grade III Librarian from 10.12.2006.