R KRISHNAMURTHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of a Writ in the Nature of Certiorari, to quash the order passed by the respondents in declining the pension to the petitioner, on the ground of his not having completed ten years of service.

(2.) THE petitioner also challenged the action of the respondents in treating the period from 18.11.73 to 04.04.79 as leave on loss of pay.

(3.) 1.5.1975 was the date fixed for absorption of employees working in the Transport Department in the Transport Corporation. It is not disputed, that the Hon'ble Supreme Court extended the date of absorption of the Government employees with the Transport Corporation to 1982 with sole object of giving service benefit for pension to the absorbed employees who became eligible for pension by the said date.