S.NATARAJAN Vs. THE SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner has filed this Writ Petition challenging the impugned order of the third respondent passed in Pen26/5/32604888/RVN/12- 13/ADKCL/67, dated 22.04.2013, whereby the request of the petitioner for payment of minimum pension was refused on the ground that petitioner's name is not available in any of the lists prepared by the Government (Viz., Additional Commissioner's lists and G.O.Ms.Nos.148, 665 and 299, Revenue (Ser(8(2) Department) and for a consequential direction to the respondents to sanction minimum pension to the petitioner in the post of V.A.O.

(2.) Heard Mr.H.Arumugam, learned counsel for the petitioner, Mr.K.Guru, learned Additional Government Pleader appearing for the respondents 1 and 2 and Mr.P.Gunasekaran, learned counsel appearing for the third respondent.

(3.) The petitioner was appointed as part time Village Karnam [Village Officer] in the Revenue Department, Ramalingapuram, Sankarankovil Taluk, Tirunelveli District, on 01.04.1980 and served as such till 30.08.1980. It is an admitted fact that the Government after abolishing the entire post of Village Headman on 14.11.1980, he was appointed as Village Administrative Officer on 13.11.2000 with a gap of 20 long years. Subsequently, on reaching the age of superannuation, he was relieved from service on 30.08.2010. Therefore, the grievance of the petitioner is that he is entitled to get minimum rate of pension, but in the G.O.Ms.No.148 Revenue (Ser(8(2) Department, dated 20.04.2011 prepared for payment of minimum pension, his name was not shown inadvertently. Therefore, he was refused the payment of minimum pension.