T KUPPUSAMY Vs. REVENUE DIVISIONAL OFFICER, KALLAKURICHI

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to the respondents to count 50% of the services rendered from 1.1.1970 to 6.7.1982 as per Rule 11(2) of the Tamil Nadu Pension Rule 1978 and to revise the petitioner's pension and pay arrears of pension.

(2.) The grievance of the writ petitioner is that the services rendered by him in the post of Village Karnam, 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: