K PERUMAL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of Certiorari to quash the order dated 04.02.2002, vide which the regular pension, granted to petitioner, was ordered to be stopped.

(2.) THE impugned order reads as under:

(3.) THE Government of Tamil Nadu issued G.O.Ms.No.786 Revenue Department dated 17.08.1993 to relax the pension rules for specified class of persons, i.e., persons appointed as Village Administrative Officer, after having been relieved as Village Munsiff on account of abolishing of post. It was decided, that for the purpose of pension the service of VAO be counted from the date of abolition of post of Village Munsiff, and not from the date of joining.