P YEASU Vs. SECRETARY TO GOVERNMENT OF TAMILNADU, MUNICIPAL ADMINISTRATION AND WATER SUPPLY DEPARTMENT

JUDGEMENT

(1.) The relief sought for in the above writ petitions are for a direction to the respondents to to allot GPF account number to the petitioner under the Tamilnadu Pension Rules 1978 (Old Pension Scheme) by counting 50% of the service rendered by the petitioner along with regular service.

(2.) The grievance of the writ petitioners are that the services rendered by them in the post of Sanitary Worker, 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, their 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 petitioners also.

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