C SWAMIDOSS Vs. JOINT DIRECTOR, COLLEGIATE EDUCATION

JUDGEMENT

(1.) The petitioner seeks to quash the order of the third respondent dated 26.03.2007 and also the order of the first respondent dated 14.07.2009 and to direct the fourth respondent to grant pensionary benefits with effect from 05.06.1981 with all consequential benefits and arrears of pay and allowances, together with interest at the rate of 12% per annum.

(2.) Brief facts which formed the basis for filing of the writ petition are as follows:

(3.) According to the petitioner, the Government introduced Liberalized Pension Scheme to the retired teaching staff of aided colleges. Subsequently, G.O.Ms.No.2213, dated 11.10.1976 was passed extending the benefit to non-teaching staff of aided colleges, who retired from service with effect from 01.04.1976 and the crucial date was fixed on 11.10.1976.