S. AYYAVO Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) THE application submitted by the petitioner for pension was rejected by the fifth respondent primarily on the ground that his resignation was subsequent to the cut -off date.

(2.) THE petitioner joined the Government service as Elementary School Teacher on 19 July, 1949. The petitioner submitted resignation on 20 October, 1964, due to health reasons. The resignation was accepted with effect from 21 October, 1964. The petitioner was in continuous service for 14 years and 9 months.

(3.) THE petitioner earlier filed a Writ Petition before this Court in W.P. (MD) No. 12295 of 2010. The Writ Petition was disposed of, by order dated 12 March, 2012, directing the Secretary to Government, School Education Department, Chennai, to consider the proposal sent by the Director of Elementary Education, Chennai and pass appropriate orders. The fifth respondent, ultimately, passed the impugned order, rejecting the claim for pension. Feeling aggrieved by the said order, the petitioner has come up with this Writ Petition.