A SENGAMALAM Vs. DIRECTOR ANIMAL HUSBANDRY DEPARTMENT

JUDGEMENT

(1.) THE prayer in this writ petition is to issue writ of mandamus directing the respondents to compute the period for the pensionary benefits of the petitioners herein in their post as Animal Husbandry Assistant, by including 50% of their service as Casual Labourers from the date/year of joining service till date of regularisation, i. e. 29. 8. 1997 etc. , along with their regular service period in the Respondents-Departments, in accordance with the principle judiciously confirmed and enumerated in G. O. Ms. No. 53, Animal Husbandry and Fisheries Departments dated 27. 4. 2005.

(2.) THE brief facts necessary for disposal of this writ petition, as stated in the affidavit, are as follows;

(3.) THE learned counsel for the petitioners submits that the order passed by the Tribunal holding that 50% of the period for which the incumbents worked as casual labourers in the respondent's department shall be taken into account for computing the period of service for pensionary benefits is applicable to all similarly placed persons and each and every petitioner need not file separate O. A. or writ petition for claiming the said benefits.