STATE OF TAMIL NADU Vs. CHINNA KARUPPAIAH

JUDGEMENT

(1.) Heard Mr.A.K.Baskarapandian, learned Special Government Pleader for the appellants and Mr.T.S.Mohammed Mohideen, learned counsel for the first respondent and Mr.P.Gunasekaran, learned counsel for the second respondent.

(2.) These writ appeals filed by the State of Tami Nadu, Represented by its Secretary, Department of Revenue and two others, is directed against the order in W.P(MD)Nos.6744 and 6745 of 2018 dated 10.07.2018.

(3.) The said writ petitions were filed by the first respondent for issuance of a Writ of Certiorarified Mandamus to quash the proceedings dated 24.01.2018 passed by the office of the Principal Accountant General, who is the second respondent in these appeals. The writ petitioners sought for a consequential direction to count half of the service rendered by them as full time Thalaiyari on temporary basis from 07.08.1964 and 01.06.1995 and 22.08.1975 and 31.05.1995 respectively and pay pension including the half service rendered during the relevant period. The writ petitions were tagged along with several other writ petitions, wherein more or less identical prayer was sought for and by a common order dated 10.07.2018, the writ petitions are allowed. While doing so, the learned Single Bench has taken note of various earlier decisions on the very same issue and some of which are the judgments of the Honourable Division Benches.