S.R. VEERAIYAN Vs. THE STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioners in W.P. Nos. 21522, 28539 and 16294 of 2011, while seeking issuance of a writ of certiorarified mandamus, challenge the impugned letter, dated 15.06.2011, issued by the first respondent vide No. 2159/M.P.II/2010, in and by which, the said authority/Government declined to treat the petitioners, who were the employees of the Tamil Nadu Co-operative Milk Producers' Federation, as 'Government Servant' and to grant them pensionary benefits other than the pro-rata pension being drawn by them, by holding that the pension scheme as applicable to Government Employees is not in vogue in any of the Public Sector Undertakings. The petitioner in W.P. No. 10832 of 2011 challenges the impugned letter No. 23103/M.II(2)/2010-1, dated 18.03.2011, of the first respondent, issued in same lines.

(2.) Inasmuch as all the four writ petitions revolve around common issues on the plea that the petitioners, for the purpose of sanction of full pension in their favour, should be treated as Government Servants based on,

(3.) At the first instance, it would be of much relevance to recollect below certain core factual aspects relating to the operational vigor of G.O. Ms. No. 1921, Agriculture (MP-I) Department, dated 08.11.1983, so as to consider the case and claim of the petitioners revolving around the said G.O.