S.SAMPOORNA GANAPATHY Vs. THE SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This is a case, where the petitioner, who has voluntarily retired from service while working as the Headmaster of a Higher Secondary School, situated at Madurai City, has sought for the benefit of adding weightage of five years to the service already rendered by him, for the purpose of fixation of higher quantum of pension.

(2.) The basic facts, which are not in dispute, are, that the petitioner had entered into service as a Teacher and, after having rendered 22 years of service, and while functioning as the Headmaster of a Higher Secondary School, opted to retire voluntarily from the service of the State. It is also not in doubt that he had completed 51 years of age and since he also rendered more than 20 years of service, his offer to retire voluntarily from the service of the State was accepted. Consequently, the petitioner retired from service on the afternoon of 30th September,1986. He was originally sanctioned a pension of Rs.659/- per month, which stood revised to Rs.729/-, pursuant to the orders passed by the State Government, contained in their G.O.No.449 P&A Department, dated 12.10.1999.

(3.) It is the claim of the petitioner that pension has been sanctioned to him duly computing his qualifying length of service as 22 years only and, if the respondents had added the weightage of five years, he would have earned higher quantum of pension than what was actually fixed and paid to him. That request of the petitioner has been turned down by the Accountant General, second respondent herein, by his communication, dated 15th January,2009, addressed to the District Educational Officer, Madurai. Since the request of the petitioner has been turned down by the Accountant General, the present Writ Petition is filed.