Madras High Court
The Government Of Tamil Nadu vs 71 P.Balakrishan on 3 January, 2023
W.A.Nos.2240 , 2241 & 2244 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 03.01.2023
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
AND
THE HONOURABLE MR.JUSTICE SATHI KUMAR SUKUMARA
KURUP
Writ Appeal Nos.2240, 2241 & 2244 of 2018
and CMP Nos.17869 & 17874 of 2018
WA No.2240/2018
1. The Government of Tamil Nadu
Rep. by the Agricultural Production Commissioner and
Principal Secretary to Government,
Secretariat, Chennai 600 009.
2. The Principal Secretary to Government,
Finance Department,
Secretariat, Chennai 600 009.
3. The Commissioner of Agriculture,
Chepauk, Chennai 600 005. .. Appellants/1-3 Respondents
Vs.
1 C.RAJENDRAN
2 V.PARAMANANDAM
3 THE TAMIL NADU CO-OPERATIVE OILSEEDS
GROWERS FEDERATION LTD(TANCOF)
REP BY LIQUIDATOR, 55 THIRUVIKA INDUSTRIAL ESTATE,
EKATTUTHANGAL, CHENNAI-600032.
https://www.mhc.tn.gov.in/judis
W.A.Nos.2240 , 2241 & 2244 of 2018
4 THE PRINCIPAL ACCOUNTANT GENERAL
(ACCOUNTS AND ENTITLEMENTS)
361 ANNA SALAI CHENNAI-600018
5 C.SOUNDARARAJAN
6 S. KARTHIKEYAN
7 V.C.SAKTHIVEL
8 R.K.PARIMELAZAGAN
9 RAMANATHAN
10 D. DEVARAJ
11 S. RAJENDRAN
12 P. NAGARAJAN
13 C. PERUMAL
14 R. RAJAMANI
15 P. SIVALINGAM
16 A. MURUGAN
17 D.RAVIKKUMAR
18 K.PANDIAN
19 N.NATARAJAN
20 P.NADANAGOPAL
21 V.SHEELADEVI
22 K.RAYAR
23 A.SOUNDARAPANDIAN
24 A.SUBRAMANIAN
25 A.ELUMALAI
26 G.RAJKUMAR
27 M.ABDUL KAREEM
28 P.KARUNANITHI
29 R.MANOHARAN
30 S.JEYAKRISHNAN
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W.A.Nos.2240 , 2241 & 2244 of 2018
31 S.CHANDRASEKARAN
32 S.RAMASAMY
33 A.VELAVAN
34 G.DHANDAPANI
35 S.SRIPAUL
36 N.M.T. SOLOMON SELVA SEKAR
37 P.PANDIAN
38 G.SAMPATH
39 P.PRABAVATHY
40 K.SELVARAJU
41 K.RAJENDRAN
42 T.PALSAMY
43 S.RAVI
44 G.GANDHIRAJ
45 S.SELLADURAI
46 S.JEYAVELU
47 P.CHANDRASEKARAN
48 R.GURURAJAN
49 M.KRISHNAN
50 P.BHANUMATHI
51 D.KALAISELVI
52 S.KANNIYAAPPAN
53 R.GAJENDRAN
54 S.TAMILMANI
55 K.PARTHASARATHY
RR5 to 55 implead as party vide Cout Order
dated 13.09.2021 made in CMP No.24175/2019
in WA No.2240/2018 (VSNJ & AANJ)
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W.A.Nos.2240 , 2241 & 2244 of 2018
56 K.P.PAULSAMY
57 B.R.HEMAN RAJ
58 S.MANOGARAN
59 S.SELVAKANDAN
60 M.MALLIGA
61 R.GANDHI
62 S.KARPAGAPONNI
63 V.PUNITHA
64 V.RAJENDIRAN
65 G.KRISHNAVIJAYAN
66 K.KASINATHAN
67 V.MANI
68 R.PANNERSELVAM
69 S.KAMARAJ
70 S.KRISHNAMURTHY
71 P.BALAKRISHAN
72 C.JAYABAHADUR
73 L.PREMBAHADUR
74 P.GOVINDA PRASAD
75 R.MUTHUKRISHNAN
76 A.KALAIARASAN .. Respondents
RR56 to 76 impleaded as party respondent vide Court
order dated 27.10.2021 made in CMP No.16192/2021
in WA No.2240 of 2018 [SVNJ & RVJ]
Prayer: Writ Appeals filed under Clause 15 of Letters Patent, against the
order passed by this Court in W.P. No.3356 of 2014 dated 10.11.2017.
For Appellants : Mr. L.S.M. Hasan Fizal
Additional Government Pleader
https://www.mhc.tn.gov.in/judis
W.A.Nos.2240 , 2241 & 2244 of 2018
For Respondents : Ms.S.Sasikala, for RR 5 to 76
No appearance for RR 1 to 4
WA No.2241/2018
1. The Government of Tamil Nadu
Rep. by the Agricultural Production Commissioner and
Principal Secretary to Government,
Secretariat, Chennai 600 009.
2. The Principal Secretary to Government,
Finance Department,
Secretariat, Chennai 600 009.
3. The Commissioner of Agriculture,
Chepauk, Chennai 600 005. .. Appellants/1-3 Respondents
Vs.
1 M.Palani
2. C.Kuppusamy
3. M.Renu
4. A. Krinamurthi
5. P.Raghupathy
6. Tamil Nau Co-operative Oil Seeds,
Growers Federation Limited (TANCOF),
Rep. by Liquidator, 55, Thiruvika Industrial Estate,
Eekadhuthangal, Chennai 32.
7. Tamil Nadu Co-operative Marketing Federation Ltd., (TANFED),
Rep. by Managing Director,
No.91, Saint Marys Road, Chennai 18.
8. The Principal Accountant General,
(Accounts and Entitlements)
361 Anna Salai, Chennai 600 018. ... Respondents/4-6 Respondents
https://www.mhc.tn.gov.in/judis
W.A.Nos.2240 , 2241 & 2244 of 2018
Prayer: Writ Appeals filed under Clause 15 of Letters Patent, against the
order passed by this Court in W.P. No.3355 of 2014 dated 10.11.2017.
For Appellants : Mr. L.S.M. Hasan Fizal
Additional Government Pleader
For Respondents : RR 1, 3 to 8 - No appearance
R2 - Vacated
WA No.2244/2018
1. The Government of Tamil Nadu
Rep. by the Agricultural Production Commissioner and
Principal Secretary to Government,
Secretariat, Chennai 600 009.
2. The Principal Secretary to Government,
Finance Department,
Secretariat, Chennai 600 009.
3. The Commissioner of Agriculture,
Chepauk, Chennai 600 005. .. Appellants/1-3 Respondents
Vs.
1 M.PALANI
2 S.SUBRAMANIAN
3 J.BALACHANDRAN
4 S.SUNDARAVADIVAL
5 R.S.VEDANANDAN
6 V.K.GUNASEKAR
https://www.mhc.tn.gov.in/judis
W.A.Nos.2240 , 2241 & 2244 of 2018
7 S.VIJAYARANGAN
8 C.VENKATESAN
9 V.DEVRAJ
10 A.DHAYALAN
11 M.DEVARAJ
12 K.LAKSHMANAN
13 K.LAKSHAMANAN
14 B.VISHNU PRASAD
15 A.NAGAMANI GANDHI
16 A.KALAIMANI
17 J. KARTHIKEYAN
18 V.SUBRAMANIAN
19 R.KANDASAMY
20. TAMIL NAU CO-OPERATIVE OIL SEEDS,
GROWERS FEDERATION LIMITED (TANCOF),
REP. BY LIQUIDATOR, 55, THIRUVIKA INDUSTRIAL ESTATE,
EEKADHUTHANGAL, CHENNAI 32.
21. THE PRINCIPAL ACCOUNTANT GENERAL,
(ACCOUNTS AND ENTITLEMENTS)
361 ANNA SALAI, CHENNAI 600 018.
22 K.JAYARAMAN
23 P.GOVINDASAMY
24 M.PADMANABAN
25 K.RANGANATHAN
26 M.VIJAYAN
27 T.SIVARAJ
28 G.A.SUBRAMANI .... Respondents
RR22 to 28 impleaded as party respondent vide Court
order dated 27.10.2021 made in CMP 1237/2020 in WA No.2244/2018
[SVNJ & RVJ]
https://www.mhc.tn.gov.in/judis
W.A.Nos.2240 , 2241 & 2244 of 2018
Prayer: Writ Appeals filed under Clause 15 of Letters Patent, against the
order passed by this Court in W.P. No.2623 of 2014 dated 10.11.2017.
For Appellants : Mr. L.S.M. Hasan Fizal
Additional Government Pleader
For Respondents : Mr.M.Ravi, for R1
Ms.Nalini Chidambaram,
Senior Counsel
for Ms.C.Uma, for R22 to 27
No appearance for RR 2 to 15, 17,
19 to 21
R16- Insufficient Address
R 18 - Died
COMMON JUDGMENT
(Judgment of the Court was delivered by R.SUBRAMANIAN, J.)
Challenge in these Appeals by the Government is to the orders of
the Writ Court directing inclusion of 50% of services rendered by the
petitioners in the Tamil Nadu Co-operative Oilseeds Growers Federation
Limited (TANCOF), a non-pensionable establishment.
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W.A.Nos.2240 , 2241 & 2244 of 2018
2. It is not in dispute that the petitioners were employed as
permanent employees in the said Corporation and upon its liquidation they
are absorbed in various Departments of the Government. The fact that the
service was continuous without break is also not disputed. The Writ Court
had considered the impact of Rule 11(3) of the Tamil Nadu Pension Rules,
which reads as follows:
“11. Commencement of qualifying services:-
(3) Half of the service rendered by a
Government servant under non-pensionable
establishment shall be counted for retirement benefits
along with regular service under pensionable
establishment subject to the following conditions:-
(i) Service under non-pensionable
establishment shall be in a job involving whole time
employment.
(ii) Service under non-pensionable
establishment shall be on time scale of pay and
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W.A.Nos.2240 , 2241 & 2244 of 2018
(iii) Service under non-pensionable
establishment shall be continuous and followed by
absorption in pensionable establishment without a break.
Provided that in respect of those who retired
prior to the 14th February, 1996, the retirement benefit or
revised retirement benefit, as the case may be, admissible
to them shall be paid from the 14th February, 1996 and
there shall be no claim for arrears in any case, for the
period up to the 13th February, 1996.”
to reach the conclusion that the petitioners would be entitled to 50% of the
service rendered by them in the Corporation to be added to their service in
the Government while computing their pensionary benefits.
3. In the light of the clear language of the Rule, we are unable to
countenance the contention of the learned Government Pleader to the effect
that the Government has already considered their request leniently and have
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W.A.Nos.2240 , 2241 & 2244 of 2018
absorbed them. The absorption was totally on a different ground due to the
liquidation of the Corporation. Therefore, the fact that the Government had
decided to absorb these employees would not absolve the Government of
the statutory liability and denude the petitioners of their statutory right
conferred on them by the Pension Rules. Hence we do not find any merit in
the Appeals, the Writ Appeals are dismissed. There shall be no order as to
costs. Consequently, the connected miscellaneous petitions are closed.
(R.S.M., J.) (S.S.K., J.)
03.01.2023
Index: No
Internet: Yes
Speaking order
jv
Note: Issue order copy on 05.01.2022
https://www.mhc.tn.gov.in/judis
W.A.Nos.2240 , 2241 & 2244 of 2018
To
1. The Agricultural Production Commissioner and
Principal Secretary to Government,
Government of Tamil Nadu
Secretariat, Chennai 600 009.
2. The Principal Secretary to Government,
Finance Department,
Secretariat, Chennai 600 009.
3. The Commissioner of Agriculture,
Chepauk, Chennai 600 005.
4. The Liquidator, Tamil Nadu Co-operative Oilseeds
Growers Federation Ltd (TANCOF)
55 Thiruvika Industrial Estate,
Ekattuthangal, Chennai-600032.
5. The Principal Accountant General
(Accounts and Entitlements)
361 Anna salai, Chennai-600018
https://www.mhc.tn.gov.in/judis
W.A.Nos.2240 , 2241 & 2244 of 2018
R.SUBRAMANIAN, J.
and
SATHI KUMAR SUKUMARA KURUP, J.
(jv)
Writ Appeal Nos.2240, 2241 & 2244 of 2018
and CMP Nos.17869 & 17874 of 2018
03.01.2023
https://www.mhc.tn.gov.in/judis
