STATE TRANSPORT AND TRANSPORT CORPORATIONS RETIRED EMPLOYEES WELFARE ASSOCIATION Vs. SECRETARY TO GOVERNMENT, TRANSPORT DEPARTMENT

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondent to issue orders extending the benefit of no deduction of earlier pension paid by the earlier employer from the pension payable by the Transport Corporation in respect of the employees of erstwhile Tamil Nadu State Transport Department by amending Rule 14(b) or adding further Rule to Rule 14(b) of the Tamil Nadu State Transport Corporation Employees Pension Fund Rules.

(2.) The writ petitioner is the State Transport and Transport Corporations' Retired Employees Welfare Association. The petitioner-Association claims that the members of the petitioner-Association were the erstwhile employees of the Tamil Nadu Transport Corporation and subsequently, they were transferred to the services of the Transport Corporations constituted by the State.

(3.) The petitioner-Association claims that the condition for grant of pension under the Tamil Nadu Pension Rules, 1978 is the completion of 10 years of service in the erstwhile Transport Corporation. The petitioner-Association claims that the members of the petitioner-Association had completed the minimum required period of 10 years of service in the Transport Corporation and accordingly, they are entitled for the Government Pension under the Tamil Nadu Pension Rules, 1978.