A.ELANGOVAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The failure to count 50% of the service rendered by the petitioner as Part- Time Village Assistant for the purpose of pensionary benefits prior to the change of status of the petitioner as full-time Government Servant upon issuance of G.O. (Ms) No.625, Revenue Department, dtd. 6/7/1995 by regularising the service of Village Assistants from 1/6/1995 is put in issue through the present writ petition.

(2.) Before detailing the reasons which prevailed upon the learned single Judge to refer the matter to a Larger Bench, the point of reference, as has been formulated and placed before this Court for an authoritative answer, is as under:-

(3.) The scenario in which this reference has come to be placed before this Court needs to be briefly set out so as to have a better appreciation of the issue, based upon which this Court can deliberate and render opinion on the point of reference.