S VENKATESAN Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) The relief sought for in the above writ petitions are for a direction to the respondents to count half of the service rendered by the petitioners along with the regular service as qualifying service.

(2.) The grievance of the writ petitioners are that the services rendered by them in the posts of Mazdoor Grade I, Mazdoor Grade II, Noon Meal Organizer, Irrigation Assistant, B.T.Assistant respectively, 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: