C SOMASUNDARAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner who was working as a Ward Boy in the Pallipalayam Panchayat, filed O.A.No.1752 of 1996 on the file of the Tamil Nadu Administrative Tribunal praying for a direction to the respondents to pay the pension in accordance with G.O.Ms.437 Finance dated 23.6.88 and G.O.Ms.955 Finance dated 23.12.91, by taking into account 50% of the contingency services together with the regular service rendered by him. After the abolition of the Tribunal, the original application has been transferred to this Court in W.P.No.20470 of 2006.

(2.) I have heard Mr.L.Chandrakumar, learned counsel appearing for the petitioner and Mr.V.Arun, learned Government Advocate appearing for the respondents.

(3.) ON account of his ill-health and his family circumstances, the petitioner submitted an application dated 26.3.1993, seeking to retire from service voluntarily, on the expiry of a period of three months. Though no order appears to have been passed on his request, before the expiry of the notice period of three months, the Panchayat Union Counsel passed a resolution on 16.9.1993, accepting his request for voluntary retirement and permitting the petitioner to retire with effect from 30.6.1993.