S.AYYASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Seeking a direction to the respondents to count half of the service of the petitioners before their absorption along with the regular service in the qualifying service and send the revised pension proposal to the fifth and sixth respondents respectively and to direct the fifth and sixth respondents to sanction the eligible pension, family pension and all other terminal benefits to the petitioners, these writ petitions have been filed.

(2.) Heard the learned counsel appearing for the petitioners, the learned Government Advocate, who took notice for the respective respondents 1 to 5 and the learned counsel, who took notice for the sixth respondent. By consent, the writ petitions are taken up for final disposal at the stage of admission itself.

(3.) The learned counsel appearing for the petitioners submitted that in an identical case, this Court passed order in W.P(MD)No.21330 of 2016, dated 08.11.2016, directing the respondents 1 to 5 therein to count 50% of service rendered by the petitioner therein. The relevant portion of the said order is extracted hereunder: