STATE OF TAMIL NADU Vs. P. ARUNACHALAM

JUDGEMENT

(1.) A Division Bench of this Court, under its Order, dtd. 23/3/2022, observed that the matter may require re-consideration by a Full Bench. The Division Bench recorded the submission of learned Senior Counsel for the First Respondent therein that the Order of the Full Bench of this Court in the case of Government of Tamil Nadu, rep. by Secretary to Government, Public Works Department, Secretariat, Chennai-600 009 and others v. R. Kaliyamoorthy, 2019 (6) CTC 705 (FB) : 2019 (4) LLN 726 (FB) would require re-consideration on the following grounds:

(2.) We have heard Mr. Haja Nazirudeen, learned Additional Advocate General, Mr. S. Vijayakumar, Mr. A.R. Nixon, Mrs. N. Devi, Mr. B. Harikrishnan, Mr. R.S. Anandan, learned Counsels for the Appellants/Writ Petitioners in the respective Appeals/Writ Petitions; Mr. R. Singgaravelan, learned Senior Counsel, Mr. P. Rajendran, Mr. M.R. Jothimanian, Mr. S. Prabhakaran, Ms. S. Girija, Mr. R. Prem Narayanan and Mrs. Hema Muralikrishnan, learned Counsel appearing for the Respondents in the respective Appeals/Writ Petitions.

(3.) The Employees, who are claiming Pension, are the ones, who had worked in a Non-Provincialised service, consolidated pay, Honorarium or Daily Wages and/or absorbed into regular service after 1/4/2003.