M VANNAMALAR RAJA Vs. STATE OF TAMIL NADU REP BY ITS SECRETARY TO GOVERNMENT, SCHOOL EDUCATION DEPARTMENT, SECRETARIAT, CHENNAI

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to the respondents 1 and 2 to count 50% of service rendered by the petitioner from 26.12.1990 to 26.10.2006 along with regular service from 27.10.2006 for the purpose of granting pension and consequently grant pension with all benefits and pay arrears to the petitioner at he time of superannuation.

(2.) The grievance of the writ petitioner is that the services rendered by him, has not been taken into account for the purpose of reckoning the qualifying service and also to extend the benefit of the Tamil Nadu Pension Rules. In fact, his services are taken into account with effect from the date of regularization without counting the 50% of the services rendered by him as temporary employee. The benefit of counting of the 50% services are already extended by the Government as per the amended Rule 11 of the Tamil Nadu Pension Rules 1978. Thus, the benefit to be extended to the petitioner also.

(3.) The amended Rule 11 of the Tamil Nadu Pension Rules in respect of qualifying service, which is extracted hereunder: