K DAVAMANI Vs. PRINCIPAL SECRETARY TO GOVERNMENT, MUNICIPAL ADMINISTRATION AND WATER SUPPLY DEPARTMENT, FORT ST GEORGE CHENNAI

JUDGEMENT

(1.) The common relief sought for in all these batch of writ petitions is to calculate 50% of the services rendered by the writ petitioners in the respective post as part time/temporary/casual in Government Departments for the purpose of counting the qualifying services in order to grant pension under Tamil Nadu Pension Rules, 1978.

(2.) The grievances advanced in these writ petitions are that the Government amended Rule 11 of the Tamil Nadu Pension Rules in respect of qualifying service and the amended Rule is extracted hereunder:

(3.) While amending Rule 11(4)(iii), the Government imposed the cut-off date as 01.04.2003. It is stated that "service rendered in non-provincialised service, consolidated pay, honorarium or daily wages basis shall be followed by absorption in regular service before 1st April 2003 without a break".