SECRETARY TO GOVERNMENT Vs. V. THANGARAJ

JUDGEMENT

(1.) This writ appeal by the Education Department is directed against the order dated 12.02.2018 passed in W.P.(MD) No.369 of 2018.

(2.) The said writ petition was filed by the first respondent herein praying for is suance of a writ of certiorarified mandamus to quash the Government Letter, dated 28.06.2017 and consequently, revise his pension by including the past service rendered by him in the Postal Department for 13 years 07 months and 01 day from 30.11.1983 to 30.06.1997.

(3.) The first respondent / writ petitioner contended that he was appointed as a Postal Assistant on 30.11.1983 and promoted as Sub-Post Master. His name was sponsored by the District Employment Exchange for being considered for selection to the post of Secondary Grade Teacher and he was selected and appointed as Secondary Grade Teacher in the Tamil Nadu Education Department. He resigned from the Postal Department with effect from 30.06.1997 and joined as Secondary Grade Teacher on 01.07.1997. He retired from service on superannuation on 31.05.2014.