Madras High Court
D.Arul Joseph vs The Government Of Tamil Nadu on 6 December, 2023
Author: R.Vijayakumar
Bench: R.Vijayakumar
W.P(MD)No.24494 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 06.12.2023
CORAM
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.P(MD)No.24494 of 2023
and
W.M.P(MD)No.20675 of 2023
1.D.Arul Joseph
2.A.Christopher Prasath
3.I.Francis Xavier ... Petitioners
Vs.
1.The Government of Tamil Nadu,
Represented by its Secretary,
Finance (Pension) Department,
Fort St. George, Chennai-9.
2.The Director of School Education (Secondary),
Chennai.
3.The Chief Educational Officer,
Madurai, Madurai District.
4.The District Educational Officer (Secondary),
Madurai, Madurai District.
5.The Correspondent,
St. Claret's Higher Secondary School,
Karumathur, Madurai District. ... Respondents
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1/6
W.P(MD)No.24494 of 2023
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Certiorarified Mandamus, calling for the
records relating to impugned order in Na.Ka.No.479/A4/2014, dated
27.06.2022 of the fourth respondent herein and the impugned order in
Na.Ka.No.499/A2/2023, dated 14.09.2023 of the fourth respondent herein and
quash the same and consequently direct the respondents herein to place the
petitioners herein under old pension scheme by counting the petitioner's service
from 03.06.1997 to 01.06.2003 as service period along with attended benefits.
For Petitioners : Mr.T.Pon Ramkumar
For R-1 to R-4 : Mr.V.Om Prakash
Government Advocate
ORDER
The present writ petition has been filed by a Secondary Grade Teachers,
who were appointed with B.T Assistant qualification seeking their past services
to be counted for pensionary purposes.
2. The petitioners herein were appointed as a Secondary Grade Teachers
on 03.06.1997 with B.T Assistant qualification. Since the petitioners have not
undergone Child Pshycology Training, their appointment was not approved.
The petitioners had completed their Child Physcology Training only on
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02.06.2003. Thereafter, the approval to their appointment was granted by the
authorities with effect from 02.06.2003. Now, the grievance of the petitioners is
that the period between 03.06.1997 and 01.06.2003 should be reckoned for the
purposes of calculating pension.
3. The learned Counsel appearing for the petitioner had relied upon the
judgment of the Hon'ble Division Bench of this Court reported in 2004 (2) LW
591 [The State of Tamil Nadu and Others Vs. Pallivasal Primary School].
Paragraph No.8 of the said judgment is extracted as follows:
"8. Their right to be regarded as persons eligible for
confirmation / approval can be said to arise only after they
acquired, after their training, a minimum prescribed
qualification. The Government here has shown great concession
to them by allowing them to retain their position even without
obtaining the requisite diploma or certificate in child phychology
by giving to them training in child phychology. We see nothing
wrong in the Government directing that their approval /
confirmation can only be on and after the date they complete the
training. Their past service however shall count for pension."
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4. As per the Hon'ble Division Bench judgment of this Court, the
approval to the appointment of a B.T Assistant Teacher as a Secondary Grade
Teacher could be granted only from the date on which they have completed
Child Physcology Training. However, their past services can be counted for
pension. In the impugned order, the authorities have rejected the request of the
petitioners and have held that services would be calculated only from
02.06.2003, the date on which the petitioners had completed Child Physcology
Training. In view of the Hon'ble Division Bench judgment, it is clear that the
petitioners' past services between 03.06.1997 to 01.06.2003 have to be
reckoned for the purposes of pensionary benefits. The petitioners will not be
entitled to calculate this period for any other benefit.
5. With the above said observation, this writ petition stands disposed of.
There shall be no order as to costs. Consequently, connected Miscellaneous
Petition stands closed.
06.12.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes
BTR
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To
1.The Secretary,
The Government of Tamil Nadu,
Finance (Pension) Department,
Fort St. George, Chennai-9.
2.The Director of School Education (Secondary),
Chennai.
3.The Chief Educational Officer,
Madurai, Madurai District.
4.The District Educational Officer (Secondary),
Madurai, Madurai District.
5.The Correspondent,
St. Claret's Higher Secondary School,
Karumathur, Madurai District.
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R.VIJAYAKUMAR, J.
BTR
06.12.2023
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