M.PANDIYAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking issuance of a Writ of Certiorarified Mandamus to call for the records pertaining to Paragraph 4(b) of G.O.Ms.No.77, Rural Development and Panchayat Raj Department, dated 12.07.2013, of the first respondent and to quash the same in so far it relates to not counting the services rendered by the petitioner in part time Panchayat Clerk along with regular service for the purpose of pension and to direct the respondents to count 50% services rendered in the post of Panchayat Clerk from 15.09.1979 till 31.01.1991 along with regular service for the purpose of granting pension.

(2.) Heard the learned counsel appearing for the petitioner and the learned Special Government Pleader.

(3.) The case of the petitioner is that the petitioner was initially appointed as Part Time Panchayat Clerk at Polur Panchayat Union with effect from 15.09.1979 and was subsequently appointed as Junior Assistant and retired from service on 31.05.2019 as Block Development Officer.