S. DHANASEKARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Petitioners numbering 14 have filed W.P. No. 9027 of 2019, for issuance of a writ of certiorarified mandamus, to call for the records of the Accounts Officer, Education Department, Greater Chennai Corporation, Rippon Buildings, Chennai, the 3rd respondent herein, in No. Pa.Ka.Ku.Kalvi Na.Ka.No./Thani/2019, dtd. 6/3/2019 and to quash the same as illegal and consequently, to direct the Secretary to the Government, Finance (Pension) Department, Chennai, the 1st respondent herein to extend all the benefits under the Tamil Nadu Pension Rules, 1978 to the petitioners and to allot new General Provident Fund numbers to them and to continue to deduct General Provident Fund (GPF) from the salary of the petitioners.

(2.) WP No. 9035 of 2019 is filed by the petitioners for a writ of declaration, declaring that G.O. Ms. No. 259 Finance (Pension) Department, dtd. 6/8/2003 as arbitrary and violative of Article 14 of the Constitution of India, in so far as the said government order has been given retrospective effect from 1/4/2003, by taking away the vested rights of the petitioners, who joined service, as Corporation School Teachers on 5/6/2003 prior to the date of the above Government Order to be under the purview of the Tamil Nadu Pension Rules, 1978.

(3.) Facts leading to the filing of the writ petitions are as follows: