B.VASANTHI Vs. UNION OF INDIA

JUDGEMENT

(1.) This instant Writ Petition has been preferred by the petitioner praying to issue a Writ of Certiorari, to quash the order dtd. 5/7/2024 in O.A.No.1728 of 2016 passed by the Hon'ble CAT, Chennai Bench.

(2.) The brief facts of the case submitted by the petitioner in this writ petition are as follows:

(3.) Mr.S.Ramaswamyrajarajan, the learned counsel for the writ petitioner would submit that the respondents have wrongly applied Rule 17 of the CCS (Pension) Rules, which is intended for employees on contract, to deny the petitioner the benefit of counting past service for pension and pay fixation. He emphasised that the petitioner was not appointed on a contract basis and Rule 17 is, therefore, irrelevant. The counsel further contended that, instead, Rule 14 (6) of the CCS (Pension) Rules should have been applied, which governs the counting of temporary service under Government employment. He would further submit that the service of the petitioner comes under the scope of Government on the following points: