J.Jose Mercy Nesan vs The Chairman
2022 Latest Caselaw 8700 Mad

                                                                        W.P.(MD) No.7871 of 2022



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 25.04.2022

                                                    CORAM

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                            W.P.(MD) No.7871 of 2022

                     J.Jose Mercy Nesan                                        ... Petitioner

                                                          Vs

                     1. The Chairman
                        Tamil Nadu Generation & Distribution Limited,
                        Tamil Nadu Electricity Board,
                        No.144, Anna Salai, NPKRR Maligai
                        Chennai - 2.

                     2. The Chief Engineer Personal,
                       Tamil Nadu Generation & Distribution Limited,
                       Tamil Nadu Electricity Board,
                        No.144, Anna Salai,
                        Chennai – 2.

                     3.The Superintending Engineer,
                       Purchase and Administration,
                       Tuticorin Thermal Power Station,
                       Tuticorin-4.                                        ...Respondents




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https://www.mhc.tn.gov.in/judis
                                                                                  W.P.(MD) No.7871 of 2022



                     Prayer:-Petition filed under Article 226 of the Constitution of India praying
                     for issuance of Writ of Mandamus, directing the respondents to count 50%
                     of contract labour service rendered by the petitioner with the respondents
                     Department from 20.11.1992 to 30.04.1999 for calculation of pensionable
                     service.
                                   For Petitioner      :         Mr.M.Saravanakumar

                                   For Respondents     :         Mr.S.Arivalagan
                                                                Standing Counsel



                                                           ******
                                                           ORDER

The relief sought for in the present Writ Petition is to direct the

respondents to count 50% of contract labour service rendered by the

petitioner in the respondents Department from 20.11.1992 to 30.04.1999 for

calculation of pensionable service.

2. In respect of counting 50% of services, with reference to Rule

11(4) of the Tamil Nadu Pension Rules, which is adopted by TANGEDCO,

the Hon'ble Full Bench of this Court settled the principles in the case of the

Government Of Tamil Nadu vs R. Kaliyamoorthy reported in 2019 6 CTC

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https://www.mhc.tn.gov.in/judis W.P.(MD) No.7871 of 2022

705. Thus, the case of the writ petitioner is also to be considered based on

the judgment cited supra. The respondents are directed to verify the service

particulars of the petitioner, find out the eligibility and accordingly, take a

decision and pass appropriate orders as expeditiously as possible.

3. Accordingly, the Writ Petition stands disposed of. No costs.

25.04.2022

ssb Index:Yes Internet:Yes

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https://www.mhc.tn.gov.in/judis W.P.(MD) No.7871 of 2022

To

1. The Chairman Tamil Nadu Generation & Distribution Limited, Tamil Nadu Electricity Board, No.144, Anna Salai, NPKRR Maligai Chennai - 2.

2. The Chief Engineer Personal, Tamil Nadu Generation & Distribution Limited, Tamil Nadu Electricity Board, No.144, Anna Salai, Chennai – 2.

3.The Superintending Engineer, Purchase and Administration, Tuticorin Thermal Power Station, Tuticorin-4.

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https://www.mhc.tn.gov.in/judis W.P.(MD) No.7871 of 2022

S.M.SUBRAMANIAM, J.

ssb

W.P.(MD) No.7871 of 2022

25.04.2022

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https://www.mhc.tn.gov.in/judis