A.CHANDRAN Vs. ACCOUNTANT GENERAL
LAWS(MAD)-2022-4-241
HIGH COURT OF MADRAS
Decided on April 11,2022

A.CHANDRAN Appellant
VERSUS
ACCOUNTANT GENERAL Respondents




JUDGEMENT

- (1.)The petitioner herein had initially joined as a Secondary Grade Assistant in Government High School, Vagarayampalayam, on 6/2/1973. After his services were regularised with effect from 21/3/1974, he had resigned from the post of Secondary Grade Assistant on 12/8/1983 for the purpose of joining as P.G. Assistant (English) in the C.S.I. Boys Higher Secondary School, Coimbatore. This resignation was after obtaining prior permission of the 2nd respondent and for the purpose of joining the subsequent School. During his services with the C.S.I. Boys Higher Secondary School, Coimbatore, he was promoted as Head Master and transferred to C.S.I. Boys Higher Secondary School, Erode, on 3/12/1999. Subsequently, he had retired from the services on 31/5/2008.
(2.)Through the impugned order dtd. 30/1/2013, the 1st respondent herein had taken the petitioner's 25 years of service under the C.S.I. Boys Higher Secondary School alone for the purpose of calculating the pensionary benefits. According to the petitioner, his earlier services under the Government High School also requires to be calculated for the purpose of pension.
(3.)Rules 23 and 24 of the Tamil Nadu Pension Rules, provides that, when a Government employee obtains prior permission and thereafter resigns for the purpose of joining the subsequent Government employment, his past services in the earlier employment should be considered for the purpose of calculating the pensionary benefits. This aspect was considered by me in a decision rendered in the case of K.Rathinavelu v. Government of Tamil Nadu and others [W.P.No.9538 of 2013, dtd. 4/3/2022].


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