C JHONSI RAJAM Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to the respondents to count 50% of the services rendered by the petitioners as Anganwadi workers on daily wage basis from 01.07.1982 to 31.12.1995 along with the regular service rendered by them from 01.01.1996 till the date of the retirement of the respective petitioners and to disburse pension to the petitioners.

(2.) The grievances of the writ petitioners are that the services rendered by them in the post of Anganwadi Workers, 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 them as temporary employees. 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: