A RAMA RAO Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to the respondents to grant pensionary benefits to the petitioner by counting 50% of daily wage service from 01.01.1994 till 31.12.2005 along with regular service from 01.01.2006 till 30.06.2016 in the post of Animal Husbandry Assistant with all consequential benefits such as arrears of pension etc.

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