R. GNANASEKARAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in all these writ petitions is for a direction to direct the respondents to take into account of the services rendered by these writ petitioners in the post of Vocational Instructors and accordingly, calculate their qualifying services for grant of pensionary benefits.

(2.) The writ petitioners in WPs No.3277, 3289, 3295 and 3297 of 2019 state that they were initially appointed on 26/11/1983, 4/7/1984, 4/10/1989, 16/8/1988 respectively as Single Part-time Vocational Teachers and subsequently converted as Double Part-time Vocational Teacher on 12/12/1983, 26/3/1986. The writ petitioners in WPs 3281, 3284, 3292, 3302, 3304 and 3309 of 2019 state that they were initially appointed as Double Part-time Vocational Teachers on 6/10/1986, 15/7/1985, 15/9/1980, 22/8/1988, 27/6/1990 and 24/10/1983 respectively.

(3.) Considering the long services, the Government passed orders, regularizing the services of these Part-time Vocational Instructors in the sanctioned post and they were brought under the regular establishment with effect from 1/4/1990. Thereafter, the writ petitioners are working as regular Vocational Instructors.