C.CHELLASWAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the respondents to refix the pension of the petitioner, by considering the petitioners' entire period of service, on par with the various judgments made by this Court and further direct the respondents to sanction all pensionary benefits to the petitioners.

(2.) All these writ petitioners were appointed as Village Assistants on 21.07.1975. The order of appointment states that the writ petitioners were temporarily appointed as "Thalayari" and they will be paid at the scale of pay fixed for the "Thalayari" under the Tamil Nadu Pattern.

(3.) All these writ petitioners were continued as Temporary employees in the post of "Thalayari". The Government issued an order in G.O.Ms.No.625, Revenue Department, dated 06.07.1995 granting the benefit of regularisation to all these part-time temporary "Thalayari"(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.