T.MOHAMMED SIDIQUE Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is to quash the letter of the fourth respondent in Rc.B7/3568/2013 dated 19.11.2013 and to direct the fourth respondent to forward the pension proposal of the petitioner for the services rendered by him as the Assistant of the Kollapatti Panchayat for the periods from 22.08.1969 to 14.11.1980 and from 01.01.1991 to 31.07.1996, under Rule 11(1) of the Tamil Nadu Pension Rules or alternatively to pay the petitioner the pension under Rule 11(2) of the Tamil Nadu Pension Rules and to further direct the fifth respondent to pay the pension to the petitioner accordingly, within a time frame as may be fixed by this Court.

(2.) The writ petitioner was appointed as Village Karnam in the year 1969. Subsequently, the third respondent permitted the petitioner to work as part - time clerk of Kollapatti Panchayat, on payment of the allowances as fixed by the Panchayat.

(3.) The writ petitioner continued as temporary employee in the post of Village Karnam. The Government issued an order in G.O.Ms.No.625, Revenue Department, dated 06.07.1995 granting the benefit of regularisation to all the part-time temporary "Karnam"? (Village Assistant). Pursuant to the Government Order issued in G.O.Ms.No.625, all these Village Assistants were brought under the regular establishment in the sanctioned post and accordingly time scale of pay was granted.