V VASANTHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ appeal is preferred against the order of the Writ Court in dismissing the writ petition filed by the appellant herein. In the said writ petition, the order of the seventh respondent, dated 30.05.2014 and that of the fifth respondent, dated 15.07.2014, were put to challenge. Through the impugned orders, earlier allotment granted to the writ petitioner under Old Pension Scheme was cancelled and the writ petitioner was placed under the New Pension Scheme. Consequently, the petitioner seeks for direction to continue her under Old Pension Scheme, namely, Teacher Provident Fund.

(2.) The followings are the short facts and circumstances, which necessitated the filing of this writ appeal:-

(3.) The Writ Court dismissed the writ petition on the reason that the writ petitioner has completed her Child Psychology Training only on 27.10.2004 and therefore, she is not entitled to claim under Old Pension Scheme.