C ABDUL LATHEEF Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE prayer in the writ petition is to call for the records from the file of the 3rd respondent in proceedings Na. Ka. 4771 /A1/97 dated 08.03.1999 and set aside the same and further direct the respondents to regularize the services of the petitioner by sanctioning the leave to which he is entitled to and then fix the pension and pay the same with interest at 18% per annum from the date on which the pension is payable to the petitioner.

(2.) THE case of the petitioner is that he joined as a Secondary Grade Teacher on 20.08.1958 in the Elementary Board School, Amakkamampatti, and was promoted on 27.08.1959 and posted to Athikaram Board Elementary School. THE petitioner was promoted as Primary School Headmaster on 04.08.1961 and posted at Sathanatham Panchayat Union School. Again the petitioner worked as Secondary Grade Teacher from 04.06.1971 to 09.07.1973. THEreafter, the petitioner was posted as Headmaster on 10.07.1973 at Panchayat Union Middle School at Vadakalur. Thus, the petitioner worked continuously from 20.08.1958 to 11.02.1976.

(3.) THE petitioner has now filed an additional affidavit stating that the said period may be counted for the purpose of pension alone and he is not pressing for salary for the above period. THE said statement made by the petitioner in the additional affidavit dated 21.04.2009 is recorded.