A RAMALINGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners, learned Additional Government Pleader, Special Government Pleader and the learned Government Advocate appearing for the respective respondents.

(2.) In all these cases, the respective petitioners are the retired Teachers / employees. In most of the writ petitions, the petitioners were appointed as part time Vocational Teachers or part time Vocational Instructorss and they had, in that capacity, worked for several years. Thereafter, by virtue of relevant order / proceedings, they had been, at various point of time, brought under regular time scale of pay by regularising their services. After they had retired from service on reaching their superannuation, their pensionary benefits had been calculated only on the basis of the service they rendered from the date of regularisation.

(3.) Even though in this regard, Rule 11(4) of Tamil Nadu Pension Rules, 1978, (herein after referred to as "the Rules") had got amended for considering the past services also as valid pensionable services, the petitioners' past services on temporary basis, either as a part time Vocational Instructorss or any other category, were not considered.