J SELVIN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The relief sought for in these writ petitions is to call for the records in relation to the impugned communication dated 18-03-2010 on the file of the fourth respondent, and quash the same and to direct the respondents to count half of the service rendered by the writ petitioners on temporary basis and consequently grant pension under the old pension rules.

(2.) The impugned proceedings are nothing but, the memos issued to the writ petitioners, stating that they have to sign the required documents for opening the Contributory Pension Schemes. The writ petitioners were regularized on 22.03.2006 and therefore, they are eligible to be included the contributory pension scheme, which is a new pension scheme. Since the writ petitioners have refused to sign the required documents in this regard, the charges were framed against the writ petitioners as here under:

(3.) The authorities competent requested the writ petitioners to submit their explanations in respect of the allegations set out in the proceedings. The writ petitioners had submitted their explanations denying the allegations, more specifically, the writ petitioners have stated that their services ought to have been regularized on completion of 10 years of service and this apart, they should be granted the benefit of old pension schemes. Simultaneously, the writ petitioners have moved the present writ petitions.