P KALIMUTHU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in these writ petitions is for a direction to direct 1 to 3 respondents to count the half of service rendered by the petitioner as mentioned in their respective petitions.

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