S. MANIMEGALAI Vs. SECRETARY TO GOVERNMENT AND OTHERS

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondents 1 to 3 to count half of the service rendered by the petitioner as Plot Watcher, Forest Watcher on daily wage basis from 1/10/1981 to 18/7/2012 along with the regular service rendered by him as Forest Watcher from 4/2/2014 till the date of death on 6/3/2017 as qualifying service and send the revised proposal to the fourth respondent for grant pension to the petitioner will all consequential monetary benefits.

(2.) The grievance of the writ petitioner is that the services rendered by him in the post of Plot Watcher,Forest Watcher 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, her services are taken into account with effect from the date of regularization without counting the 50% of the services rendered by her 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: