M.PERUMAL Vs. THIRUCHIRAPALLI CORPORATION

JUDGEMENT

(1.) The prayer in the writ petition is for a Writ of Certiorarified Mandamus, calling for the records on the file of the 4th respondent in connection with G.O.Ms.No.408 Finance (Pension) Department dated 25.08.2009, and quash the same to the extent of cut off date as 01.04.2003 fixed for claiming the Pensionary benefits and direct the respondents to pay the retirement and Pensionary benefits including the monthly pension from 31.10.2008.

(2.) Heard both sides.

(3.) Though the petitioner has come out with this writ Petition with the aforesaid prayer, today the learned counsel appearing for the petitioner would contend that the petitioner though had been appointed on 05.01.1979 at the respondent Corporation, he had subsequently been regularised only on 202.2006 and therefore he was denied pension by citing G.O.Ms.No.408 Finance (Pension) Department dated 25.08.2009, but the import of the said G.O. and its applicability since has been clarified in the judgment of this Court reported in (2014) 6 MLJ 316 in the matter of P. Chinniyan Vs. State of Tamil Nadu, and therefore, if a direction is issued to the third respondent to pass orders on the proposal forwarded by the second respondent dated 09.02009, considering the imports of the said judgment referred to supra within a time frame, the petitioner would be satisfied.