M.GRACE MOSES Vs. ACCOUNTANT-GENERAL

JUDGEMENT

(1.) The petitioner joined as Teacher in Joncy Rani Primary School (Aided), Madurai, on 22.09.1969 and reached the age of superannuation on 31.03.2005.

(2.) According to the petitioner, the 2nd respondent/Assistant Elementary Educational Officer (Rural), by her letter dated 12.03.2012, verified the Pension Proposal stating that the qualified service as 9 years 8 months 23 days instead of 9 years, 9 months. It is further stated that 7 days strike period (24.10.2002 to 30.10.2002) unearned leave on private affairs (i.e) leave on loss of pay was ordered to be treated as "Duty Pay" as per G.O.Ms.No.106/gkeprP(nf)/Dept, dated 31.07.2006. It is further stated that necessary entries were made in S.R., of the individual by Secretary of the School and was countersigned by the 2nd respondent office. The 2nd respondent, thus requested the Accountant General,(A&E), Chennai-18, to accept the proposal for Pension towards claim of Family Pension, balance of Gratuity and Commutation Value of Pension claimed in the proposal.

(3.) The 1st respondent/Principal Accountant General (Accounts & Entitlements) Tamil Nadu, by its order dated 02.01.2013, stated that the qualifying service is shown only as 9 years, 8 months and 27 days and not 9 years, 9 months as per letter dated 28.10.2012, as such, no action is required and the petitioner was asked to address to the Government to condone the shortfall months in qualifying service for getting minimum pension by the petitioner.