M. JAGADEESAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner was appointed as the Village Karnam of Pudupalayam Village in Srivilliputtur Taluk, on 30.05.1955. When the Government of Tamil Nadu abolished the post of village officers, as on 14.11.1980, the petitioner also lost his job. Subsequently, as per the orders of the Hon'ble Supreme Court, he was appointed as Village Administrative Officer of Naaranapuram with effect from 09.08.1982. He retired from service on 30.09.1990. He has been granted pension, by taking into account his services rendered from 14.11.1980 to 30.09.1990. His grievance is that the period of service rendered as village karnam between 30.05.1955 and 14.11.1980 should also be taken into account for quantifying the pension. With this grievance, the petitioner is before this Court with this writ petition.

(2.) I have heard the learned counsel for the petitioner and the learned Government Advocate appearing for the respondents and I have also perused the records, carefully.

(3.) IN view of the said settled position of law, in my considered opinion, since the petitioner falls under the second category, that is, the persons who lost their jobs on 14.11.1980 and who were appointed as Village Administrative Officers in the year 1982, the respondents were right in granting pension to the petitioner, by taking into account the services rendered between 14.11.1980 till the date of his retirement. The respondents have rightly omitted to take into account the services rendered by the petitioner before 14.11.1980. Thus, I do not find any merit at all in this writ petition. The writ petition fails and the same is dismissed. No costs.