Mary Susan vs State Of Kerala
2021 Latest Caselaw 13964 Ker

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                         THE HONOURABLE MR. JUSTICE AMIT RAWAL

                 TUESDAY, THE 6TH DAY OF JULY 2021 / 15TH ASHADHA, 1943

                                WP(C) NO. 12440 OF 2021

PETITIONER/S:
                MARY SUSAN
                AGED 58 YEARS
                W/O. S. JOSEPH, SION. T.C. 7/1060 PNRA 12, PRIYADARSANI JUNCTION,
                PRASANTH NAGAR, MEDICAL COLLEGE P.O. THIRUVANANTHAPURAM 695 011
                (RETIRED ASSOCIATE PROFESSOR IN ENGLISH FROM ST. XAVIER'S COLLEGE,
                THUMBA, THIRUVANANTHAPURAM)

                BY ADV M.S.RADHAKRISHNAN NAIR


RESPONDENT/S:
      1       STATE OF KERALA
              REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO GOVERNMENT, FINANCE
              DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM 695 001.

      2         THE PRINCIPAL SECRETARY TO GOVERNMENT,
                HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
                THIRUVANANTHAPURAM 695 001.

      3         THE DIRECTOR OF COLLEGIATE EDUCATION,
                OFFICE OF THE DIRECTOR OF COLLEGIATE EDUCATION, VIKAS BHAVAN,
                THIRUVANANTHAPURAM 695 001.

      4         THE DEPUTY DIRECTR OF COLLEGIATE EDUCATION,
                OFFICE F DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, GROSS JUNCTION,
                KADAPAKADA, KOLLAM 691 001.

      5         STATE OF KERALA
                REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT SECRETARIAT,
                THIRUVANANTHAPURAM 695 001.


OTHER PRESENT:

                GP SRI B HARISH KUMAR


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 06.07.2021, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12440 OF 2021
                                   2



                            JUDGMENT

The matter in controversy is covered by the judgment of this

Court in W.P(C).1033/2020 and connected cases dated 18.3.2021,

whereby the benefit of broken service has been accorded to the

petitioners therein.

This writ petition is allowed in terms of the aforementioned

judgment with a further direction to the respondents to accord the

pensionary benefits the petitioner is entitled to, in accordance with

law. Let this exercise be undertaken within a period of two

months from the date of receipt of a copy of this judgment.

Sd/-

sab AMIT RAWAL

JUDGE WP(C) NO. 12440 OF 2021

APPENDIX OF WP(C) 12440/2021

PETITIONER ANNEXURE

Exhibit P1 TRUE COPY OF THE NOTIFICATION G.O.(P) NO.

366/2009/FIN. DATED 28.8.2009 ISSUED BY 1ST RESPONDENT.

Exhibit P2 TRUE COPY OF THE G.O.(P) NO. 66/16/FIN.

DATED 9.5.2016 ISSUED BY THE FINANCE (PENSION-B) DEPARTMENT.

Exhibit P3 TRUE COPY OF THE G.O. (P) NO. 113/16/FIN DATED 5.8.2016 ISSUED BY THE FINANCE (PENSION-B) DEPARTMENT.

Exhibit P4 TRUE COPY OF THE G.O.(P) NO. 670/79/FIN.

DATED 30.7.1979 ISSUED BY THE FINANCE (PENSION B) DEPARTMENT.

Exhibit P5 TRUE COPY OF THE G.O.(MS) NO. 191/77/H-EDN.

DATED 5.12.1977 ISSUED BY THE HIGHER EDUCATION (F) DEPARTMENT.

Exhibit P6 TRUE COPY OF THE G.O. (P) NO. 2357/99/FIN.

DATED 25.11.1999 ISSUED BY THE FINANCE (PENSION-B) DEPARTMENT.

Exhibit P7 TRUE COPY OF COMMON JUDGMENT DATED 18.3.2201 I WPC NO. 26553/2020 AND CONNECTED CASES PASSED BY THIS HONOURABLE COURT.