M SIVAKUMAR Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondents to count 50% of the petitioner service rendered by the writ petitioner on temporary basis, more so, as full time employee.

(2.) The learned Counsel appearing for the petitioner states that the writ petitioner was appointed as full time Village Librarian through District Employment Exchange on consolidated pay. However, the nature of the job is a full time job and therefore, the period of services rendered by the writ petitioner ought to have been counted in the light of the amended Rule 11 of the Tamil Nadu Pension Rules. The learned counsel for the writ petitioner states that 50 % of the services rendered on temporary basis ought to have been taken into account for the purpose of calculation of qualifying services for pension and pensionary benefits.

(3.) In this Regard, this Court considered the same issue in WP.Nos. 10123 to 10126 of 2016 Batch cases, on 07.09.2017 and the relevant paragraphs are extracted here under:-