K S SUBRAMANIAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner seeks to challenge G.O.Ms.No.81 dated 13.05.2003, to quash the same and for a further direction to the respondents to grant pension, taking into account the services rendered by the petitioner in Non-provincialised work-charged Establishment.

(2.) The petitioner, who joined as N.M.R. watchman on 08.12.1976 in the second respondent Tamil Nadu Slum Clearance Board, was taken as a Non-provincialised Work-charged Establishment employee on and from 01.01.1980. He was subsequently regularized in the services of the second respondent on and from 29.12.1988 pursuant to G.O.Ms.No.1750 dated 09.12.1988. The petitioner retired from the services of the second respondent on and from 30.06.1995.

(3.) Some of the employees of the Public Works Department, who had worked as Non-provincialised work-charged Establishment employees, who were subsequently regularised in their services moved the State Administrative Tribunal. In those cases, the Tribunal directed the State Government to count their services in the Non-provincialised work-charged Establishment category for the purpose of calculating the minimum required period of service for the grant of pension.