V RAMACHANDRAN Vs. STATE OF TAMIL NADU, REPRESENTED BY ITS SECRETARY, INDUSTRIES DEPARTMENT; DIRECTOR OF INDUSTRIES AND COMMERCE; MANAGING DIRECTOR AND CHIEF ENGINEER, HIGHWAYS AND RURAL WORKS

JUDGEMENT

(1.) Prayer in the writ petition is to quash the order of the first respondent dated 6.9.1996 and direct the respondents to sanction regularisation of petitioner's services in the Government Services for the purpose of pension, family pension, DCRG for the period from 15.11.1960 to 26.3.1966 and also grant other terminal benefits, as applicable to the Government servants, with interest at 12% per annum.

(2.) The brief facts of the case are that the petitioner, after passing diploma in Mechanical Engineering, was temporarily appointed as Mechanical Supervisor in the Highways and Rural Works Department on 15.1 1.1960. According to the petitioner, the above post is a pensionable post in Government Service and therefore he is also entitled to get pension, family pension as per the Tamil Nadu Pension Rules, 1978, after his retirement.

(3.) Petitioner worked in the said post till 26.3.1966 and whileso he applied for the post of Inspector of Industries under the control of the Director of Industries and Commerce, Chennai-5. Petitioner's application was forwarded to the Director of Industries and Commerce and he was directed to appear for an interview for the post of Inspector of Industries in the Department of Industries and Commerce, Chepauk, Chennai-5. Petitioner appeared for the interview and he was selected to the post and an order of appointment was issued on 21.2.1966 by the Madras State Small Industries Corporation Limited, Madras-5 (now renamed as TANSI). The TANSI, while referring to the letter of the Director of Industries and Commerce had appointed the petitioner as Foreman (Engg) Grade-I in the Wood Working Unit, Pollachi, and directed the petitioner to report for duty before the Works Officer forthwith on or before 5.3.1966. Petitioner resigned his post as Mechanical Supervisor for taking up the appointment in TANSI and he was relieved on 26.3.1966. Accordingly petitioner joined TANSI as Foreman (Engg) Grade-I on 30.3.1966.