S GAJENDIRAN Vs. SECRETARY TO GOVERNMENT REVENUE DEPARTMENT

JUDGEMENT

(1.) THE petitioner received regular pension from 01.07.1994 up to February 2002. He received Rs.1,694/- as pension for February 2002, as mentioned in para VI.(7) of the Original Application filed before the Tamil Nadu Administrative Tribunal. However, the payment of pension was stopped pursuant to the impugned order dated 18.02.2002 of the second respondent. THE impugned order was passed, based on G.O.Ms.No.121, Revenue (SER 7) Department, dated 13.03.2001. According to this G.O, the Village Administrative Officers, who have not rendered 10 years of service, are not entitled to regular pension. On the other hand, they are entitled to only special pension. THE petitioner was neither paid regular pension nor paid special pension after passing of the impugned order. He was not in receipt of any pension after the passing of the impugned order on 18.02.2002.

(2.) THE petitioner filed Original Application in O.A.No. 1784 of 2002 (W.P.No,5795 of 2007) praying to quash the G.O.Ms.No.121, Revenue (SER 7) Department, dated 13.03.2001 and also the order dated 18.02.2002, of the second respondent.

(3.) THE Government of Tamilnadu issued another G.O.828, Revenue Department, dated 23.08.1996 granting regular pension to the petitioner and the persons similarly situated.