K. ALAGARSAMY Vs. DISTRICT COLLECTOR DISTRICT COLLECTORATE

JUDGEMENT

(1.) The appellant herein entered in the services of the respondent Panchayat Board as Part-Time Clerk on 1/10/1967 and continued to be a part-time employee. He was given promotion as RWO Grade-II with effect from 8/12/1993. He attained the age of superannuation on 30/4/2008.

(2.) Meanwhile, in view of the subsequent Government Order to regularize the services of the part-time employees by taking into account 50% of their part-time services, a batch of writ petitions in W.P.No.7217 of 2015 etc., batch were filed before this Court and the appellant herein is also one among them. While disposing of the batch of writ petitions, by order dtd. 2/8/2017, the learned Single Judge directed the Government to regularize the services of the writ petitioners, who served as part-time employees or on temporary basis and pass appropriate orders in accordance with Rule 11 of the Tamil Nadu Pension Rules, 1978 and communicate the same to the writ petitioners.

(3.) In the writ petition filed by the appellant herein, his grievance was not only to regularize his services by taking into account 50% of his part- time service, but also to regularize the period of suspension, which he suffered due to the pendency of the departmental disciplinary proceedings.