M. KOKILA Vs. THE STATE OF TAMIL NADU REP. BY THE PRINCIPAL SECRETARY TO GOVERNMENT SOCIAL WELFARE AND ORS.

JUDGEMENT

(1.) THE petitioners were initially appointed either as Noon Meal Organizers or Child Welfare Organizers. The petitioners were retired from service on various dates The date of appointment, the date of their promotion to the post of Secondary Grade Teacher/B.T. Assistant/Physical Education Teacher/Rural Welfare Officer and the date of their retirement, are as given below: The petitioners are not granted pension on the ground that they did not put in 10 years of service, after their regular appointment as Secondary Grade Teacher/B.T. Assistant/Physical Education Teacher/Rural Welfare Officer, before or at the time of retirement. 2. The Principal Accountant General, (Accounts and Entitlements), Tamil Nadu, Chennai, passed orders on various dates rejecting the proposals sent by the concerned authorities for sanction of pension.

(3.) THE Principal Accountant General filed counter affidavit seeking to sustain the impugned orders and has sought to dismiss these writ petitions.

(4.) AS rightly contended by the learned counsel for the petitioners, the issue is squarely covered by my decision dated 27.06.2012 in W.P. (MD)Nos. 7070, 7529, 8287 and 8425 of 2011. In fact, another similar order passed by another learned Judge was taken on appeal in W.A. No. 455 of 2013 and the same was rejected by this Court on 07.03.2013 confirming the similar order dated 27.06.2012 passed in W.P. (MD)Nos. 7070, 7529, 8287 and 8425 of 2011.