N. SUBRAMANIAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner entered into service as B.T. Assistant. He was promoted as Headmaster in 1966. He was permitted to retire voluntarily on 10.07.1983. He rendered more than 30 years of service, when he retired voluntarily from service.

(2.) ACCORDINGLY , pension pay order dated 20.02.1984 was passed by the fourth respondent, by taking into account the qualifying service as 30 years and 14 days in favour of the petitioner. Periodically, whenever there was a revision in pension, the pension of the petitioner was also revised. The same is not in dispute.

(3.) WHENEVER , the pension scheme is liberalized by giving certain benefits, it has been well -settled by a catena of decisions including the decision of the Apex Court in D.S. Nakara V. Union of India reported in : AIR 1983 SC 130 that the Government cannot arbitrarily fix the cut off date for the liberalised scheme of pension.