V SUBRAMANI, S/O VEERASAMY Vs. STATE OF TAMILNADU REP BY ITS SECRETARY TO GOVERNMENT, RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPARTMENT

JUDGEMENT

(1.) The relief sought for in this writ petition is to call for the records of the proceedings of the third respondent issued in Na.Ka.No.Pa.A1/624/2015 dated 10.02.2015 and quash the same, with consequential direction, directing the respondents to count half of the services rendered by the petitioner, as Panchayat Clerk from 27.01.1983 till 07.05.2007 along with the regular service rendered by the petitioner as Junior Assistant/Rural Welfare Officer Grade II from 08.05.2007, as qualifying service for the purpose of sanction of pension and send pension proposal to the fourth respondent and to grant pension to the petitioner, with all consequential benefits.

(2.) The grievances advanced in this writ petition is that the Government amended of the Tamil Nadu Pension Rules, in respect of qualifying the services 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