N KRISHNASWAMY Vs. ADMINISTRATOR; GENERAL MANAGER,

JUDGEMENT

(1.) The petitioner joined as a Conductor in the 2nd respondent Corporation on 21.06.1977 on temporary basis. Subsequently, his services were regularised with effect from 01.01.1979. The petitioner had opted for Voluntary Retirement and accordingly, he retired from service voluntarily on 31.07.2000 under Voluntary Retirement Scheme (VRS).

(2.) The petitioner was denied pension on the ground that he did not complete 50 years of age when he retired voluntarily. The petitioner questioned the same by filing a writ petition in W.P.No.7118 of 2009. The writ petition was allowed by an order dated 30.04.2010. The operative portion of the order reads as follows:-

(3.) Thereafter, the respondent filed writ appeal in W.A.No.647 of 2011 and the same was dismissed by the First Bench of this Court by judgment dated 20.04.2011. Paragraphs 2 and 3 of the judgment reads as follows:-