Madras High Court
A.Josephine Princess vs The Accountant General (Accounts And ... on 10 March, 2025
Author: S.Srimathy
Bench: S.Srimathy
W.P.(MD).No.18321 of 2017
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 10.03.2025
CORAM
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.P.(MD).No.18321 of 2017
A.Josephine Princess ... Petitioner
Vs.
1.The Accountant General (Accounts and Entitlement),
Tamilnadu Office,
No.361, Anna Salai,
Chennai-18.
2.The District Elementary Educational Officer,
Sivagangai, Sivagangai District.
3.The Additional Assistant Elementary Educational Officer,
Devakottai @ Ramnagar,
Sivagangai District.
4.The Correspondent,
St. John's Primary School,
Gandhi Road,
Devakkottai, Sivagangai District. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Certiorarified Mandamus, to call for the
records from the 2nd respondent in his proceeding in Oo.Mu.No.2773/Aa3/17,
dated__.08.2017, signed on 07.09.2017 and to quash the same and consequently,
to direct the respondents 1 to 3 to grant pension to the petitioner from 31.12.2002
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W.P.(MD).No.18321 of 2017
with 18% compound interest for the arrears amount.
For Petitioner : Mr.N.Sathish Babu
For R1 : Mr.P.Gunasekaran
For R2 to R3 : Mr.C.Venkatesh Kumar
Special Government Pleader
For R4 : Mr.D.Srinivasa Raghavan
*****
ORDER
The present writ petition is filed for issuance of a Writ of Certiorarified Mandamus, to quash the impugned order, dated 07.09.2017 and consequently, to direct the respondents to grant pension from 31.12.2002 with 18% compound interest for the arrears amount.
2. The petitioner joined as Secondary Grade Teacher on 02.11.1980 at St. Joseph Middle School on leave vacancy. Thereafter, the petitioner's service was regularized on 20.01.1993 and she resigned from service due to family situation on 31.12.2002. Thereby, the petitioner has put in 10 years 3 months and 4 days of service. At the time of resignation, there was no scheme for pension for those who resigned from service. Thereafter, the petitioner came to understand that several persons were granted pension through orders passed by High Court and Hon'ble Supreme Court wherein it was held that the persons resigned from https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/04/2025 11:50:02 am ) 2/10 W.P.(MD).No.18321 of 2017 service may be treated as retired from service. Hence, the petitioner approached the 4th respondent school to submit pension proposals on 11.03.2017. Since the 3rd respondent failed to consider the same, the petitioner approached the 2nd respondent. The 2nd respondent has directed the 3rd respondent to consider and pass orders. By suppressing the fact that the 2nd respondent has directed to consider the application, the 3rd respondent has simply returned the application with a direction to submit the appropriate Government Order which grants pension to the petitioner. Thereafter, the petitioner submitted a petition to the Chief Minister's Cell on 19.07.2017. The 2nd respondent has considered and rejected the said claim of the pension on the ground that there was no scheme for the teachers who have resigned after 01.03.1968 to grant pension. Hence, the petitioner has filed the present writ petition.
3. The 2nd respondent has filed counter affidavit stating that the service particulars stated by the writ petitioner are incorrect and there are many material facts suppressed by the petitioner. On perusal of the service register, it is evident that the petitioner's appointment was not made in a manner known to law. When the actual staff was on leave, the petitioner was permitted to work as Secondary https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/04/2025 11:50:02 am ) 3/10 W.P.(MD).No.18321 of 2017 Grade Teacher on the basis of exigency circumstances. Undisputedly, the petitioner's service is not a regular service and for each month, the petitioner's service is for limited days. The respective periods were not extended periodically. Further, whether the appointment was made on sanctioned vacancy or not was not proved by the school management or the petitioner. If the petitioner's appointment was made in a manner known to law, it is not necessary to extend her service by passing time bound orders. After completion of exactly 10 years all of a sudden, the petitioner resigned her post on 31.12.2002. Thereafter, she has submitted a representation on 11.03.2017 and the petitioner has not taken any steps for the past 15 years, hence the claim is hit by delay. In short the petitioner was appointed on 02.11.1990 on consolidated payment. The said appointment was made for a limited period and subsequently, extended from time to time and finally resigned on 31.12.2002. As per Rule 41 of Tamil Nadu State and Subordinate Service Rules, on resignation, the person would forfeit the past service. Further, the proviso is not applicable to the petitioner, since it is not clear whether on resignation, the petitioner had joined some other service or not. Therefore, the 2nd respondent prayed to dismiss the writ petition. https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/04/2025 11:50:02 am ) 4/10 W.P.(MD).No.18321 of 2017
4. The learned Counsel appearing for the petitioner relied on the judgment rendered by the Hon'ble Division Bench of this Court in the case of Government of Tamil Nadu and another Vs. S.V.Paul Jeyaraj reported in (2001) 3 MLJ 430. The Hon'ble Division Bench of this Court has relied on G.O.Ms.No.37, Department of Education, Science and Technology, dated 05.01.1983.
5. However, the learned Counsel appearing for the 1st respondent submitted that the said Clause 4 in the said G.O., was subsequently deleted for which he relied on the judgment passed by another Hon'ble Division Bench of this Court in the case of the State of Tamil Nadu and Another Vs. C.Kumar and Another in W.A.No.2590 of 2018, dated 27.06.2019. In the said judgment, the Court has referred to the Government Letter No.Ms.1490, Education, dated 26.12.1985. In the said letter, it is stated that the crucial date is 05.06.1981 and those persons who have resigned after the crucial date will not be entitled to any pensionary benefits. In the present case, the petitioner has resigned from service on 31.12.2002 and the same is after the crucial date, therefore the petitioner is not entitled to pension. Therefore, the judgment rendered by the Hon'ble Division Bench of this Court in the case of Government of Tamil Nadu and another Vs. S.V.Paul Jeyaraj reported in (2001) 3 MLJ 430 is not applicable. But the https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/04/2025 11:50:02 am ) 5/10 W.P.(MD).No.18321 of 2017 judgment passed by another Hon'ble Division Bench of this Court in the case of the State of Tamil Nadu and Another Vs. C.Kumar and Another in W.A.No.2590 of 2018, dated 27.06.2019, is applicable.
6. Further, the petitioner had resigned from service in the year 2002 but has submitted the representation in the year 2017 and has filed the writ petition in the year 2017. It is clear that the claim of the petitioner is hit by delay and laches and on this ground also the petitioner’s claim cannot be considered. In a similar circumstances, the Hon'ble Division Bench of this Court has negatived the claim of the employee and has dismissed the writ appeal filed by the employee in W.A. (MD)No.1002 of 2024 in the case of A.Koil Pillai Vs. The District Educational Officer, dated 14.06.2024. In another case, the Hon'ble Division Bench of this Court has allowed the writ appeal filed by the Principal Accountant General in W.A.(MD)No.1364 of 2018, dated 14.10.2024. In the case of E.P.Jeyaraman Vs. The Commissioner, Panchayat Union and Others in W.A.No.2183 of 2018, dated 14.03.2022, the same was elaborately discussed and the plea of employee was rejected. In W.A.(MD)No. 197 of 2017, dated 28.02.2024, the Hon'ble Division Bench of this Court has rejected the plea of the employee. In another judgment https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/04/2025 11:50:02 am ) 6/10 W.P.(MD).No.18321 of 2017 rendered in writ appeal in W.A.(MD)No.454 of 2016, dated 24.03.2016, also the plea of the employee was rejected. This Court has also rejected the plea of the employee in W.P.(MD)No.1373 of 2016, vide order, dated 21.09.2022.
7. In short, the issue is whether the teaching staff working in aided institutions is entitled to pensionary benefits, if the staff has retired from service after 01.03.1968. It is seen for the first time the pension was introduced to teaching staffs in aided and local body in G.O.Ms.No.1109 dated 31.05.1958 with effect from 01.04.1965. As per G.O.Ms.No.37, Department of Education, Science and Technology, dated 05.01.1983, any teaching staff who had resigned before 01.03.1968 are eligible for pension and not after the said date. Since the service records were not maintained properly prior to 01.03.1968 a benefit of doubt was given to the employee. After the said period, the service records were maintained and based on the said service records only the pensionary benefits were granted. Even though the respondent submitted that the petitioner has not submitted the service records, the petitioner submitted that she is ready and willing to submit the service records now. But the said opportunity cannot be granted now.
8. Further, the petitioner has resigned from service in the year 2002 and the https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/04/2025 11:50:02 am ) 7/10 W.P.(MD).No.18321 of 2017 writ petition was filed in the year 2017. Therefore, the claim of the petitioner is clearly hit by the principles of delay and laches.
9. Secondly, the petitioner has resigned from service and on resignation, the petitioner has to forfeit the past service. The petitioner is not coming within the ambit of proviso where it states if the resignation is based on prior permission in order to join a new service, then forfeiture will not come into effect. In the present case, the petitioner has resigned from service and the petitioner has not joined any other new service. Therefore, the question of obtaining prior permission to join another service will not arise. Consequently, the proviso will not be applicable to the petitioner. Therefore, the petitioner cannot claim pensionary benefits on resignation. Therefore, the claim of the petitioner is rejected. Hence, the writ petition is dismissed confirming the impugned order. No costs.
10.03.2025
NCC : Yes/No
Index : Yes / No
Internet : Yes/ No
Tmg
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W.P.(MD).No.18321 of 2017
To
1.The District Elementary Educational Officer,
Sivaganga, Sivaganga District.
2.The Additional Assistant Elementary Educational Officer, Devakottai @ Ramnagar, Sivaganga District.
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