R MADHANAGOPAL Vs. GOVERNMENT OF TAMIL NADU REP BY ITS PRINCIPAL SECRETARY TO GOVERNMENT, REVENUE DEPARTMENT, FORT ST GEORGE, CHENNAI

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to the respondents to count half of the service rendered by the petitioner for the period from 06.05.1983 to 09.08.2007 along with the regular service from 10.08.2007 till 30.06.2016 as qualifying service and grant pension to the petitioner with all consequential monetary benefits.

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