N. MALLIGA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These writ petitions have been filed to direct the respondents to count the entire temporary services of the petitioners, who worked in the cadre of Field Surveyor cum Draftsman/Sec. Writer, for the purpose of pension and accordingly revise the petitioners' pension and to further pay the pensionary benefits and other consequential arrears.

(2.) The petitioners were initially appointed as Field Surveyor cum Draftsman/Sec. Writer through District Employment Exchange on temporary basis, more so as daily rated employees. The petitioners had undergone the survey training and after passing the departmental test, they were regularly appointed in the post of Field Surveyor cum Draftsman/Sec. Writer in the survey department and other department by way of deputation or otherwise. After rendering many years of service, some petitioners retired from service and some petitioners are still working in the Department and they were promoted to further posts also.

(3.) In this background, the learned counsel for the petitioners mainly contended that the temporary services of the writ petitioners are to be taken into consideration for the purpose of counting the qualifying service for grant of pensionary benefits.