T.SUBBIAH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Government Order issued in G.O.Ms.No.522, Revenue (Per.8(2)) Department dtd. 13/12/2013, restricting the minimum pension of the writ petitioner from the date of Government Order i.e., 13/12/2013 is under challenge in the present writ petition.

(2.) The original writ petitioner Mr.T.Subbiah was appointed as Village Administrative Officer on 29/9/1995. He was earlier working as Village Karnam and on abolition of the said post with effect from 14/11/1980, he was reappointed as Village Administrative Officer. He was allowed to retire from service on attaining the age of superannuation on 31/8/2002. The services of the original writ petitioner was regularized in the post of Village Administrative Officer from the date on which he joined as Village Administrative Officer.

(3.) The original writ petitioner submitted a representation to regularize the services with retrospective effect and that was not considered. However, the learned counsel for the petitioner made a submission that the pension as applicable from the date of retirement has not been granted to the writ petitioner.