D. MANICKAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the First Respondent to pass appropriate orders for counting of Petitioner's service as Junior Secondary Grade Teacher from 23/8/1967 to 31/12/1970 along with his services as Secondary Grade Teacher from 1/1/1971 to 30/9/2003 and to refix his pay in the post of Secondary Grade Teacher with effect from 23/8/1967 and on the basis revise his Selection Grade pay with effect from 23/8/1977 and to grant him all consequential retirement and pensionary benefits within a limited time frame.

(2.) The petitioner states that he served as a Junior Secondary Grade Teacher from 23/8/1967 to 31/12/1970. The petitioner retired from service on 30/9/2003 as Tamil Pandit and received all the terminal and pensionary benefits during the relevant point of time. While so, he sent a representation to the 1st respondent/Government on 9/12/2018, after a lapse of 15 years from the date of his retirement, wherein, he has referred the order passed by this Court in W.P.No.22817 of 2011 dtd. 10/10/2011.

(3.) The said order passed would not provide a cause of action for the petitioner after several years for the purpose of claiming the benefit of counting his services rendered from the year 1967 to 1970.