SHANTHIBAI KENT Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has filed the above writ petition to issue a Writ of Certiorarified Mandamus to call for the proceedings in Na. Ka. Thu. Na. Ka. No. C7/11137/98 dated 15. 5. 2000 before the Deputy Commissioner of Corporation of Madras, Educational Department, quash the same and issue a consequential direction to direct the second and third respondents to pay full pension taking into consideration the service of the petitioner rendered in the Corporation of Madras for the period from 1. 6. 1966 to 30. 6. 1981.

(2.) THE petitioner joined as B. T. Assistant in Corporation School, Madras on 1. 10. 1966 to 31. 7. 1978 and thereafter as P. G. Assistant from 1. 8. 1978 to 30. 6. 1981. Since a vacancy arose in the post of Assistant Professor in History in St. Christopher Training College, Vepery, Chennai, the petitioner has submitted an application through proper channel and she was relieved from the service of Corporation of Madras on 30. 6. 1981 and thereafter joined duty on 1. 7. 1981 and she ultimately retired on superannuation on 30. 5. 1998. After retirement, the Joint Director of College Education sanctioned her pension only for the period from 1. 7. 1981 to 30. 5. 1998, for which period the petitioner rendered her service in St. Christopher Training College, Chennai. Hence, the petitioner has made several representations to include the services rendered in the Corporation School. But the Deputy Commissioner (Education), Corporation of Chennai has passed an order on 15. 5. 2000 rejecting the request of the petitioner, to include her service rendered in the Corporation School from 1. 10. 1966 to 30. 6. 1981. Aggrieved by the impugned order, the petitioner has filed this writ petition.

(3.) THE question that arises for consideration is whether the petitioner is eligible to get pension for the services rendered by her in the Corporation School from 1. 10. 1966 to 30. 6. 1981.