RAHILA BILAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) WRIT Petition is filed under Article 226 of the Constitution of India praying to issue a WRIT of Mandamus, directing the first respondent, to recognise contract period of service from 1.8.1990 to 1.5.1997 of the petitioners for purpose of service for pension purpose and to consider the salary and remuneration of the petitioners for future period commencing from the date of the order of this court in the writ petition in so far as the petitioners are concerned.) By order dated 9.7.2009 made in M.P.No,2 of 2009, this writ petition is restored to file.

(2.) BY consent of both parties, this writ petition is taken up for disposal today.

(3.) PERSONS who were similarly placed and appointed on contract basis as that of the petitioners approached the Tribunal in O.A.No,925 of 2003 and obtained an order to the effect that the period served on contract basis should also be considered for the purpose of length of service for pension and other benefits. Based on the order of the Tribunal, the Government issued G.O.Ms.No,514 Higher Education Department dated 14.5.2005 to those persons who approached the Administrative Tribunal. The two petitioners herein made a representation to the Government to extend the benefit as has been given to the other temporarily appointed persons who had the benefit of G.O.Ms.No,514 dated 14.5.2005 on the ground that the present petitioners also fall under the same category. The only difficulty, according to the respondents, is that the present writ petitioners did not approach the Tribunal for appropriate relief. The present writ petition has been filed since the representation on the above lines was not considered by the Government in the proper perspective.