P AROCKIYAMARY Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to the respondents to provide pension to the writ petitioner along with arrears for the services rendered by her as Secondary Grade Assistant from 01.07.1967 to 30.09.1978 in the fifth respondent / School in accordance with Rule 12-a of the Tamil Nadu Non-Government Teachers Pension Rules, 1958 / G.O.(Ms.) No.1109, Education Department, dated 31.05.1958, within a stipulated time.

(2.) The facts in nutshell in respect of the lis on hand are that:

(3.) To substantiate the claim of the writ petitioner, the learned counsel for the writ petitioner has placed reliance upon the following decisions: