R SRINIVASAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner was selected for appointment to the post of part time panchayat Clerk on 01. 06. 1972 and was regularly appointed as Panchayat Assistant from 01. 01. 1991. Later, he was appointed as Rural Welfare Officer, Grade III on 07. 08. 1999 in the Thanjavur Panchayat Union and joined service on 11. 08. 1999 and then promoted to the post of Assistant on 07. 06. 2007 and retired on 31. 10. 2007.

(3.) ACCORDING to the petitioner, his service as a Part time Panchayat Clerk from 01. 06. 1972 to 30. 12. 1990 has to be considered for calculating the pension and if so, calculated he is eligible to claim pension. But the 5th respondent, by his proceedings, dated 14. 01. 2008 has stated that the total non-qualifying service of the petitioner is 8 years 2 months and 21 days and therefore, the petitioner is not entitled to any pension as he has not completed 10 years of service, which is the minimum required for claiming pension and on the basis of the proceedings of the 5th respondent, the 4th respondent passed the impugned order stating that the petitioner is not entitled to pension and this order is challenged in this writ petition.