D. RAJENDRAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The writ petitioners question the propriety of an order dated January 31, 2019 by which their petition has been dismissed without affording them any relief.

(2.) The writ petitioners were in some form of government service but did not complete ten years in service before their services stood terminated or severed. Several similarly placed persons as the writ petitioners complained in petitions previously carried to this Court that though their services had been obtained by the State close to ten years or more than five or six years in many cases, no severance benefits or pension was made available to them. In the light of the observations made by the Court in several matters, the State government set about to reconsider the position.

(3.) It must be acknowledged that in the Tamil Nadu Pension Rules, 1978, Rule 43 mandates that a retired government servant, who completes qualifying service of not less than ten years, would only be eligible for getting pension. It must also be remembered that the right to obtain pension is subject to the rules governing the employment. It is not a natural right, nor does it inhere in every employee. However, if a right is conferred, the right may be pursued in accordance with the conditions attached therewith.