STATE OF TAMIL NADU Vs. P.M. CHANDIRASEKARAN

JUDGEMENT

(1.) The intra-Court Appeal arises out of the order dtd. 3/10/2016 in W.P. No. 16686 of 2015 passed by the Learned Judge of this Court. The parties are hereinafter referred to as per their description in the Writ Petition for the sake of convenience.

(2.) The Petitioner was initially appointed as Rural Medical Officer on 21/10/1974 in Panchayat Union Dispensary at Thirupunnavasal, Pudukottai District borne out under the Panchayat Union Establishment and was getting consolidated pay up to 30/9/1984. The Government of Tamil Nadu in G.O. (Rt.) No. 16, Rural Development (E5) Department dtd. 29/1/1998 directed the payment of salary to Rural Medical Officers in time scale of pay with effect from 1/10/1984 in terms of G.O. 737, Finance (Pay Cell) Department dtd. 11/7/1985. The Petitioner retired from service on attaining the age of superannuation on 30/6/2001. The Petitioner filed W.P. No. 16684 of 2015 to take note note of 50% of the period of service of the Petitioner as Rural Medical Officer till 1/10/1984 for the purpose of granting pension. The Learned Judge, who heard the Writ Petition, by order dtd. 3/10/2016, following the order dtd. 8/10/2012 in W.A. No. 1618 of 2012 passed by the Division Bench of this Court confirming the order dtd. 12/11/2011 in W.P. Nos. 53 to 56 of 2011, allowed that Writ Petition. Aggrieved thereby, the Respondents have preferred this appeal.

(3.) We have heard Mrs. A. Sri Jayanthi, Learned Special Government Pleader appearing on behalf of the Respondents, Mr. S. Ramesh, Learned Counsel for the Petitioner and perused the materials placed on record, apart from the pleadings of the parties.