R MUNISAMY Vs. STATE OF TAMIL NADU REP BY ITS SECRETARY TO GOVERNMENT RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPARTMENT

JUDGEMENT

(1.) The relief sought for in this writ petition is to calculate 50% of the services rendered by the writ petitioner in the respective post as part time/temporary/casual in Government Department for the purpose of counting the qualifying services in order to grant pension under Tamil Nadu Pension Rules, 1978.

(2.) The grievances advanced in this writ petition is that the Government amended Rule 11 of the Tamil Nadu Pension Rules in respect of qualifying service and the amended Rule is extracted hereunder:

(3.) While amending Rule 11(4)(iii), the Government imposed the cut-off date as 01.04.2003. It is stated that service rendered in non-provincialised service, consolidated pay, honorarium or daily wages basis shall be followed by absorption in regular service before 1st April 2003 without a break.