GOVERNMENT OF TAMIL NADU Vs. R GOPALSAMY

JUDGEMENT

(1.) Challenge in this writ appeal, is to an order made in W.P.No.2743 of 2014, dated 27/8/2014, wherein the writ Court, following an earlier order of this Court, made in W.P.No.19624 of 2014, setting aside paragraph No.4 (b) of G.O.(Ms) No.77, Rural Development and Panchayat Raj (PA4) Department, dated 12/7/2013, directed the appellants herein, to calculate and issue orders, granting pension and other benefits, within a period of eight weeks, from the date of receipt of the order, made in W.P.No.2743 of 2014.

(2.) Order, made in W.P.No.2743 of 2014, dated 27/8/2014, is impugned on the following grounds:-

(3.) Though the order, made in W.P.No.2743 of 2014, dated 27/8/2014, is impugned on the above grounds, perusal of the supporting affidavit to the writ petition, shows that the respondent was initially appointed as Part-time Panchayat Clerk at Kanakampalayam Panchayat, with effect from 1/9/1968. Subsequently, on 3/6/1975, the District Collector, Coimbatore, appointed the respondent herein, as full time Panchayat Clerk. On 27/12/1990, he has been promoted as Rural Welfare Officer, Grade II (in the cadre of Junior Assistant) against 10% vacancy reserved for them. On 23/2/2000, he has been promoted as Assistant, at Udumalpet Panchayat Union and thereafter, as Accountant (in the cadre of Assistant), on 15/9/2003, in the same Panchayat.