D. GRUSAMAMY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) These two writ appeals are directed against the common order dated 31 March 2011 in W.P.No.11015 of 2009 and W.P.No.6296 of 2011 dismissing the claim for pensionary benefits by taking into account the earlier service rendered in Tamil Nadu Small Industries Corporation Limited (hereinafter referred to as "TANSI") and Tamil Nadu Leather Development Corporation (hereinafter referred to as "TALCO") along with the regular service rendered in Tamil Nadu Khadi and Village Industries Board (hereinafter referred to as "Khadi Board").

(2.) The appellant in W.A.No.1225 of 2011 was initially appointed as Works Manager in TANSI Tannery with effect from 20 October 1982. Subsequently, he was transferred to TALCO on 14 April 1986. While he was working with TALCO, he was given promotion as General Manager. Subsequently, TALCO was amalgamated with Khadi Board pursuant to the Government Order in G.O.Ms.54, Small Industries (SID) Department dated 30 October 2000 and he was absorbed in the services of Khadi Board.

(3.) The appellant in W.A.No.1543 of 2011 was initially appointed as Time Keeper in TANSI with effect from 8 August 1973. He was later transferred to TALCO and posted as Typist with effect from 14 April 1986. While transferring him to TALCO from TANSI, he was given continuity in service and his past services were also taken into account. Subsequently, TALCO was amalgamated with Khadi Board. The appellant was absorbed in Khadi Board and he was posted as Assistant with effect from 22 October 2001.