K. THANGAVELU Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioners were originally appointed as Part time Panchayat Assistants. Later on, they were absorbed as regular full time Panchayat Assistants. Now, the petitioners have retired. But, they have been denied pension, on the ground that they have not put in regular 10 years of pensionable service as required under the Tamil Nadu Pension Rules. Challenging the same, the petitioners are before this Court with these writ petitions.

(2.) I have heard the learned counsel for the petitioners and the learned Additional Government Pleader appearing for the respondents. By consent of the learned counsel for both parties, the writ petitions themselves have been taken up for final disposal.

(3.) BUT , in the case on hand, according to the petitioners, the service rendered by them as Part time Panchayat Assistants was not at all taken into account for the purpose of pension. With this grievance, the petitioners are before this Court with these writ petitions.