THE PRINCIPAL SECRETARY Vs. M. PALANIKANI

JUDGEMENT

(1.) SINCE common issues are involved in these writ appeals and the writ petition, they are heard together and decided by this common judgment.

(2.) WRIT Appeal (MD) Nos. 587, 605 and 606 of 2014 have been filed to set aside the common order, dated 27.06.2012, passed in W.P. (MD) Nos. 8287, 7070, 7529 of 2011 respectively. W.A. (MD) No. 1024 of 2014 has been filed to set aside the order, dated 11.06.2013, passed in W.P. (MD) No. 5316 of 2013. W.P. (MD) No. 12689 of 2014 has been filed seeking issuance of a Writ of Certiorarified Mandamus, calling for the records relating to the impugned proceedings issued by the first respondent therein in Pen. 10/IV/11010459/2013 -2014, dated 25.09.2013, quash the same and further direct the first respondent herein to sanction and disburse forthwith pension and other retiral benefits to the petitioner.

(3.) THE respondent in W.A. (MD) No. 605 of 2014/petitioner in W.P. (MD) No. 7070 of 2011 filed the writ petition seeking issuance of a Writ of Certiorarified Mandamus, calling for the records pertaining to the impugned proceedings of the sixth appellant in Pen20/V/12004467/Rtd/10 -11/ADK, dated 03.03.2011, quash the same and direct the sixth appellant to fix the pension taking into account the respondent's 50% service in Noon Meal Scheme and her entire service as B.T. Assistant and to pay pension and other terminal benefits. The respondent/petitioner joined the service as Child Welfare Organiser in a Noon Meal Centre on 01.07.1982 and continued her service till 28.02.2007. The Government conducted Special Written Test for absorbing the employees of Noon Meal Scheme as Teaching Staff in Government Schools. The respondent/petitioner appeared for the Special Test conducted by the Teachers Recruitment Board and she was appointed and joined duty on 01.03.2007 as Tamil Pandit in Government Higher Secondary School, Kullapuram, Theni District. She retired on 31.03.2009 on attaining the age of superannuation.