D.A.RAMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) In the present Writ Petitions the petitioners had prayed for a Mandamus to direct the respondents to send revised pension by calculating 50% of the Service put in by the petitioners as Head man/Karnam for the purpose of calculation of their pension.

(2.) The petitioners were employed and working as Head man and Karnam. However, these posts were abolished as early as on 14/11/1980 and thereafter, Village Administrative Officer posts were created through the Screening Committee approved by the Tamil Nadu Public Service Commission.

(3.) The petitioners were accordingly absorbed as Village Administrative Officers. All the petitioners have retired between year 1999 and 2009. They have uniformly stated that their services as Headman / Karnam ought to have been considered by the respondents for calculating the pension payable to them. The learned counsel for the for the petitioners submitted that the issue is no longer resintegra and covered by the following decisions: