S PANNEERSELVAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in these writ petitions is for a direction to direct the respondents respondents 1 to 3 to count the half of service rendered by the petitioners as Social Forestry Worker, Plot Watcher, Social Forestry Worker, Plot Watcher and Plot Watcher respectively on temporary basis along with the regular service till the date of retirement as qualifying service for the purpose of conferment of pension and to direct the respondents to send pension proposal including family pension, Gratuity and Commuted Value of pension to the fourth respondent to authorise the same with all consequential benefits.

(2.) The grievances of the writ petitioners are that the services rendered by them in the post of Social Forestry Worker, Plot Watcher, Social Forestry Worker, Plot Watcher and Plot Watcher respectively, have 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, their services are taken into account with effect from the date of regularization without counting the 50% of the services rendered by them 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 petitioners also.

(3.) The amended Rule 11 of the Tamil Nadu Pension Rules in respect of qualifying service, which is extracted hereunder: