Thomas Pallickaparampil vs Union Of India
2021 Latest Caselaw 15964 Ker

WP(C) No.3852/2021                          1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                     THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
              Monday, the 2nd day of August 2021 / 11th Sravana, 1943
                             WP(C) NO. 3852 OF 2021(F)
   PETITIONER:

          THOMAS PALLICKAPARAMPIL, AGED 68 YEARS, S/O. MANI GEORGE, EX-MEMBER
          (JUDICIAL) RAILWAY CLAIMS TRIBUNAL, ERNAKULAM BENCH, RESIDING AT
          EVA'S HOUSE, RIVER GATE APARTMENTS, MANAKKAD P.O., THODUPUZHA-685
          608.

   RESPONDENTS:

      1. UNION OF INDIA REPRESENTED BY THE SECRETARY TO THE GOVT. OF INDIA,
         MINISTRY OF RAILWAYS, RAIL BHAVAN, NEW DELHI-110 001.
      2. THE REGISTRAR ,RAILWAY CLAIMS TRIBUNAL, PRINCIPAL BENCH, NEW
         DELHI-110 054.
      3. THE FINANCIAL ADVISOR AND CHIEF ACCOUNTS OFFICER ,SOUTHERN RAILWAY,
         CHENNAI-600003.

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the responents to revise the petitioner's monthly
   pension from Rs.2422/- to Rs.2827/- reckoning 2 years and 4 months
   qualifying service provisionally and subject to the final outcome of the
   writ petition.
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S MARTIN G.THOTTAN, VARGHESE JOHN Advocates for the petitioner,
   SRI.A.DINESH RAO, STANDING COUNSEL for the respondents 1 to 3, the court
   passed the following:
 WP(C) No.3852/2021                                 2/2




                                DEVAN RAMACHANDRAN, J.
                                -----------------------------------------
                                    W.P.(C) No.3852 of 2021
                                ----------------------------------------
                            Dated this the 2nd day of August, 2021

                                       O R D E R

The petitioner has asserted before me today that in the case of

similarly situated persons the respondents had accepted the

judgments of the Hon'ble High Court of Orissa, and that of the

learned Central Administrative Tribunal, Ernakulam Bench

ordering their pension to be revised taking note of that portion of

their service of less than a year adopting the provisions of Rule

49(3) of the CCS (Pension) Rules.

2. I, therefore, direct Sri.Dinesh Rao, leraned Standing

Counsel for the respondents, to verify whether the afore assertions

are true and if the said judgments/orders have been accepted and

complied with by his clients.

List on 10.08.2021.

Sd/-

DEVAN RAMACHANDRAN JUDGE SCS

02-08-2021 /True Copy/ Assistant Registrar