K RAMANATHAN Vs. GOVT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, who was working as a Secondary Grade Teacher in the District Board Higher Secondary School from 1952 to 1964, filed O. A. No. 7426 of 1997 before the Tamil Nadu Administrative Tribunal, seeking for a direction to the respondents to sanction pension with effect from 5. 1. 1981 and to continue to pay the same.

(2.) AT the time of filing of the O. A. , the petitioner was 65 years old. The only ground on which the petitioner placed reliance for the grant of pension was the order passed by the Tribunal in the case of one K. Ammaiyappan Vs. The Government of Tamil Nadu made in O. A. No. 2600 of 1990, dated 24. 04. 1996.

(3.) ACCORDING to the petitioner, after the direction issued by the Tribunal, the Government has implemented the order in G. O. Ms. No. 827, Education, dated 25. 11. 1996. In that order, the case of the individual was considered on the basis of the voluntary retirement in terms of FR 56 and he was given the benefit of pension after holding that he had served various local body schools for nearly 20 years. On the basis of this order, the petitioner made a representation, dated 26. 5. 1997. In that representation, he has stated that he had tendered resignation on 16. 8. 1964.