REGENT COMPUTRONICS PVT. LTD.

Tamil Nadu Retired Temple Employees Association, Chennai Appellant

V/S

Secretary To Government, Tamil Development Culture And Religious Endowment Department And Ors. Respondents

Referred Judgements :-

UNION OF INDIA V/S. LIEUT. E. IACATS [REFERRED TO]
D R NIM VS. UNION OF INDIA [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
STATE GOVERNMENT PENSIONERS ASSOCIATION VS. STATE OF ANDHRA PRADESH [REFERRED TO]
KRISHENA KUMAR BALBIR SINGH DESH RAJ KOHLI R N MUBAYI PRESIDENT ALL INDIA RETIRED RAILWAYMEN P F TERMS ASSOCIATION BRIJ MOHAN KAUL K RAVI VERMA VS. UNION OF INDIA [REFERRED TO]
ACTION COMMITTEE SOUTH EASTERN RAILWAY PENSIONERS VS. UNION OF INDIA [REFERRED TO]
INDIAN SERVICES LEAGUE VS. UNION OF INDIA [REFERRED TO]
INDIAN SERVICES LEAGUE VS. UNION OF INDIA [REFERRED TO]
ALL INDIA RESERVE BANK RETIRED OFFICERS ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. P N MENON [REFERRED TO]
UNION OF INDIA VS. P N MENON [REFERRED TO]
COMMANDER HEAD QUARTER CALCUTTA VS. CAPT BIPLABENDRA CHANDA [REFERRED TO]
STATE OF RAJASTHAN VS. AMRIT LAL GANDHI [REFERRED TO]
GOVERNMENT OF TAMIL NADU VS. K JAYARAMAN [REFERRED TO]
UNION OF INDIA VS. LIEUT MRS E IACATS [REFERRED TO]
HARI RAM GUPTA DEAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
V KASTURI VS. MANAGING DIRECTOR STATE BANK OF INDIA BOMBAY [REFERRED TO]
V KASTURI VS. MANAGING DIRECTOR STATE BANK OF INDIA BOMBAY [REFERRED TO]
T N ELECTRICITY BOARD VS. R VEERASAMY [REFERRED TO]
STATE OF PUNJAB VS. J L GUPTA [REFERRED TO]
RAMRAO VS. ALL INDIA BACKWARD CLASS BANK EMPLOYEES WELFARE ASSOCIATION [REFERRED TO]
STATE OF PUNJAB VS. AMAR NATH GOYAL [REFERRED TO]
STATE OF BIHAR VS. BIHAR PENSIONERS SAMAJ [REFERRED TO]

JUDGEMENT

(1.) The impugned Government Letter (P) No.142, dated 04.06.2012 reads as follows:

(2.) Tamil Nadu Retired Temple Employees Association represented by its President, Chennai, while seeking to quash the above said Government Letter dated 04.06.2012, consequently has prayed for a direction to the respondents to implement G.O.(Rt) No.397, Tamil Development, Hindu Religious Endowment and Information (HR4-1) Department dated 31.12.2009 retrospectively, so as to enable the members of the Tamil Nadu Retired Temple Employees Association, to receive arrears of pension from 01.01.2006 to 01.01.2010.

(3.) According to the petitioner Association, pursuant to the directions issued by this Court in Review Application No.60 of 1998 and W.P.No.3213 of 1997 dated 24.11.2000 [The Government of Tamil Nadu represented by its Secretary to Government, Commercial Taxes and Religious Endowments Department, Fort St. George, Chennai-9 and another vs. Thirukoil Paniyalargal Sangam, Ambasamudram (Trade Union Regn.No.500/TJN represented by its Secretary, 21, Krishnan Koil Street, Ambasamudram, Tirunelveli District and another reported in 2001 (1) CTC 141, the Government have issued G.O.Nos.54 and 55, Tamil Development, Culture and Hindu Religious Endowment Department dated 13.02.2006 introducing Employees' Provident Fund Scheme for payment of pension and subsequently, the Government have issued G.O.(Rt) No.397, Tamil Development, Hindu Religious Endowment and Information Department dated 31.12.2009, introducing pension scheme for the employees, who retired during the period 1.1.1996 to 31.12.2005.

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TAMIL NADU RETIRED TEMPLE EMPLOYEES ASSOCIATION, CHENNAI Vs. SECRETARY TO GOVERNMENT, TAMIL DEVELOPMENT CULTURE AND RELIGIOUS ENDOWMENT DEPARTMENT AND ORS.

Referred Judgements :-

JUDGEMENT

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