C N VENKATACHALAM Vs. SECRETARY, DEPARTMENT OF EDUCATION (HIGHER), GOVERNMENT OF TAMIL NADU AND THE DIRECTOR OF COLLEGIATE EDUCATION

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 challenging the proceedings of the second respondent, dated 7.11.1999, rejecting the request of the petitioner to consider him as a Retired Lecturer (Selection Grade) for the purpose of payment of retiral benefits, in view of the revision of the pay scale and the Career Advancement Scheme, in accordance with the Government Order, in G.O.Ms. No. 200, Finance (Pay Cell) Department, dated 18.5.1999.

(3.) The main contention of the learned Counsel for the petitioner is that since the petitioner had retired from service, as a Professor of Chemistry, Government Arts College Karur, on 01.02.1980, after having been in service for more than 33 years, the revised pension of the petitioner should have been fixed at Rs. 6,000/-, in the revised pay scale of Rs. 12,000-120-15,300, as applicable to the post of Lecturer (Selection Grade) and consequently, the family pension, to be paid to the petitioner, should have been Rs. 3600/-.