G JAYARAJ Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THIS writ petition is filed challenging the order of the 1st respondent dated 20.09.2007 and the order of the 2nd respondent dated 05.10.2007.

(2.) THE case of the petitioner is that he was appointed as Higher Grade Teacher in C.S.M. Central School, Arakkonam. However, he has been transferred to various schools under the said management till 31.05.1948. THEreafter, he was appointed in the N. Kuppusamy Mudaliar Hindu Elementary School, Arakkonam, on 14.06.1948, wherein he served upto 30.03.1969. On 31.03.1969, he resigned from service. It is the further case of the petitioner that in the year 2006, his pension proposal was forwarded by the Assistant Elementary Education Officer, Arakkonam. But he was informed by the 4th respondent that since he had resigned the post in the year 1969, after the crucial date viz., 31.05.1958, i.e. the date on which pension benefits in respect of Aided School teachers was introduced, he is not entitled for the pension and the same was communicated to him by the impugned orders. Challenging the same, this writ petition is filed

(3.) ACCORDING to the learned Government Advocate appearing for the State, as per the pension rules, any Government Servant who had resigned the post is not eligible for pension and in respect of teachers of the Non Governmental Institutions, the G.O. is very clear. Consequently, the petitioner is not entitled for the benefits sought for.