DIRECTOR OF SCHOOL EDUCATION Vs. M MALARKODI

JUDGEMENT

(1.) This appeal is directed against the order of the learned Single Judge dated 11.8.2014 passed in W.P.No.8914 of 2008.

(2.) Heard Mr.C.Munusamy, learned Special Government Pleader appearing for the appellants and Mr.V.Ajay Kumar, learned counsel appearing for the respondents and also perused the materials available on record.

(3.) The respondent herein has filed the writ petition seeking to quash the order of the second appellant in Proceedings No.6810/A2/2007, dated 11.1.2008, whereby the second appellant declined to count the services put in by the respondent in Pondicherry State as there was no provision in the Tamil Nadu Pension Rules for taking into account the period of service rendered in the other State for the purpose of calculation of pension.