K THANGARAJ Vs. STATE OF TAMILNADU REP BY ITS SECRETARY, ANIMAL HUSBANDRY AND FISHERIES DEPARTMENT AND DIRECTOR OF VETERINARY SERVICES

JUDGEMENT

(1.) Heard the learned Counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(2.) This writ petition has been filed praying for a direction to the respondents to grant pension and other consequential benefits to the petitioner from the date of his retirement, i.e. 31.10.2000, by taking into account, 50% of the service rendered by him as a casual labourer, as well as his continuous regular time scale of pay services.

(3.) At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the respondents had placed before this Court a Government Order in G.O.(Ms) No. 60, Animal Husbandry, Dairying and Fisheries (AH7) Department, dated 24.4.2007, which reads as follows: