K KOLANDAIVEL Vs. SECRETARY TO GOVERNMENT GOVT OF TAMILNADU SCHOOL EDUCATION DEPARTMENT SECRETARIAT CHENNAI

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of Mandamus, directing the respondents to take into account the service, rendered by the petitioner as contingent employee with the Stationery and Printing Department from 14.02.1972 to 28.02.1978 and also his service on regular basis from 01.03.1978 to 28.01.1982 along with the service rendered with the School Education Department from 29.01.1982 to 30.06.2007.

(2.) THE petitioner was appointed as contingent staff of non pensionable post as Carpenter, through District Employment Exchange, Salem. THE petitiner joined the service as contingent staff on 14.02.1972. THE petitioner was thereafter appointed as Junior Carpenter by the Local Selection Committee on regular basis on 20.05.1977 and was confirmed in service on 17.01.1981.

(3.) IN support of his contention, reliance is placed on the Government INstructions issued vide G.O.Ms.No.408 dated 25.08.2009, granting the benefit of non pensionable service on consolidated pay and the service rendered on daily wages with the contingent establishment. According to the instructions issued by the State Government, referred to above, decision was taken to grant benefit of service rendered on temporary and contingent basis in case of employee, who was absorbed in regular service after 01.01.1961, but prior to 01.04.2003.