Madras High Court
Vasu.Thamizharasan vs The Government Of Tamil Nadu on 17 October, 2022
W.P.No.32647 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 17.10.2022
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No.32647 of 2018
and
W.M.P.No.37858 of 2018
Vasu.Thamizharasan
Representing his Late.Wife.P.Rukmani
Retd.Tamil PanditPension PPO No.C174964/ED(G)
Government Girls Higher Secondary School,
Ulundurpet & Post,
Villupuram District – 606 107. ...Petitioner
Vs.
1.The Government of Tamil Nadu,
Represented by the Secretary to Government,
School Education Department,
Secretariat, Fort.St.George,
Chennai – 600 009.
2.The Director of School Education,
College Road, Nungambakkam, Chennai – 6.
3.The Chief Educational Officer,
Villupuram, Villupuram District.
4.The Head Master,
Government Girls Higher Secondary School,
Ulundurpet & Post,
Villupuram District – 605 107.
1/6
https://www.mhc.tn.gov.in/judis
W.P.No.32647 of 2018
5.The Accounts Officer (Pension)
The Office of the Principal Accountant General,
(Accounts and Entitlements)
361, Anna Salai, Chennai – 600 018,
Tamil Nadu. ..Respondents
Prayer : Writ Petition filed Under Article 226 of the Constitution of India,
to issue a Writ of Certiorarified Mandamus, calling for records relating to
the order in PEN13/IV/11308446/Rn/14-15/ADK/273 dated 10/10/2014 of
the 5th respondent herein and quash the same and to direct the 5th respondent
to sanction the Revised Pension Proposals of the petitioner's wife
Late.Rukamani sent by the 4th Respondent in his proceedings
Na.Ka.No.227/2014 dated 25.08.2014 in pursuance of the order of the
Hon'ble Court in W.P.8989 of 2012 Judgment dated 10.04.2012
(61thPetitioner)
For Petitioner : Mr.K.Thennan
For R1 to R4 : Mrs.S.Mythreyechandru
Special Government Pleader
For R5 : Mr.S.Mahesh
For Mr.V.Vijay Shankar
ORDER
The learned counsel for the petitioner made a submission that the
petitioner is entitled for the revision of pension pursuant to the common
judgment of this Court dated 09.12.2016 in Review Application No.227 of
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W.P.No.32647 of 2018
2015 & etc., batch. The Revision is to be effected based on the Government
order issued in G.O.Ms.No.216, Finance (P.C) Department dated
22.03.1993. Following the Full Bench judgment, the other writ petitions
were also disposed of by order dated 20.12.2019 in W.P.Nos.34010 to
34026 and 34070 to 34077 of 2015.
2. The learned Special Government Pleader appearing on behalf of the
respondents 1 to 4 made a submission that based on the judgment, the
Government issued an order in G.O.Ms.No.90, School Education (3(1)
Department dated 09.05.2018 and in compliance with the Government
order, the benefits are to be settled in favour of the eligible employee.
3. The learned Special Government Pleader also made a submission
that the petitioner in the present writ petition is eligible to avail the benefits
based on the judgment and G.O.Ms.No.90, School Education (3(1)
Department dated 09.05.2018.
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W.P.No.32647 of 2018
4. Thus, the respondents are directed to settle the eligible benefits as
per the Government orders cited supra within a period of twelve (12) weeks
from the date of receipt of a copy of this order.
5. With this direction, the writ petition stands disposed of. No costs.
Consequently, connected miscellaneous petition is closed.
17.10.2022
Index : Yes
Speaking order:Yes
kak
To
1.The Secretary to Government,
Government of Tamil Nadu,
School Education Department,
Secretariat, Fort.St.George,
Chennai – 600 009.
2.The Director of School Education,
College Road, Nungambakkam, Chennai – 6.
3.The Chief Educational Officer,
Villupuram, Villupuram District.
4.The Head Master,
Government Girls Higher Secondary School,
Ulundurpet & Post, Villupuram District – 605 107.
https://www.mhc.tn.gov.in/judis
W.P.No.32647 of 2018
5.The Accounts Officer (Pension)
The Office of the Principal Accountant General,
(Accounts and Entitlements)
361, Anna Salai, Chennai – 600 018,
Tamil Nadu.
https://www.mhc.tn.gov.in/judis
W.P.No.32647 of 2018
S.M.SUBRAMANIAM, J.
kak
W.P.No.32647 of 2018
17.10.2022
https://www.mhc.tn.gov.in/judis
