A. NAVARAJ Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The petitioner herein claims for inclusion of his past services in an unaided post as pensionable service, for the calculation of his monthly pension.

(2.) Heard the learned counsel for the parties.

(3.) The petitioner was appointed as Physical Education Teacher on 16/10/1987 in an unaided post in the fourth respondent institution. When the fourth respondent had sought for sanction of teaching post in accordance with G.O.(Ms) No.250, School Education Department, dtd. 29/2/1964, the Government had issued G.O. (Ms) No.481, School Education Department, dtd. 4/4/1990, sanctioning teaching and non teaching posts to the fourth respondent school. Accordingly, the petitioner's appointment was approved in one of the sanctioned post and was paid the salary as P.E.T. from the date of his appointment i.e., 17/6/1985 to 18/6/1987.