DEVANESAN SAMUEL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed seeking a direction to the respondents to calculate 50% of service rendered by the petitioner as double part time Vocational Instructor from 1978 to 1990 along with regular service to arrive at net qualifying service for calculation of pension and to grant all monetary and other service and attendant benefits.

(2.) Heard the learned counsel for the petitioner; the learned Special Government Pleader for the respondents 1 to 4 and the learned Standing Counsel for the fifth respondent.

(3.) The learned counsel appearing for the petitioner submitted that this Court has already decided the similar issue in W.P(MD)No.16771 of 2013 etc., batch, dated 09.04.2014 and (2019) SCC Online Mad 1201 in W.A.No.964 of 2019, dated 01.04.2019. The relevant portions of the order read as follows: