M. DEIVASIGAMANI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petitions is for a direction to direct the respondents to count 50% of the services rendered by the petitioners in the post of Vocational Instructor and accordingly, calculate the qualifying services for grant of pensionary benefits.

(2.) The writ petitioner in W.P.No.26013 of 2018 states that he was initially appointed on 31/7/1987 as double part-time Vocational Teacher and the writ petitioner in W.P.No.26014 of 2018 states that he was initially appointed on 26/1/1989 as Single part-time Vocational Teacher.

(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 petitioners are working as regular Vocational Instructors.