Beena Skariah vs State Of Kerala
2021 Latest Caselaw 14305 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
        THURSDAY, THE 8TH DAY OF JULY 2021 / 17TH ASHADHA, 1943
                       WP(C) NO. 13093 OF 2021
PETITIONER:

            BEENA SKARIAH
            AGED 61 YEARS
            W/O. THOMAS MATHEW, ASSOCIATE PROFESSOR (RETIRED),
            COMMERCE DEPARTMENT, MAR ATHANASIOUS COLLEGE,
            KOTHAMANGALAM, RESIDING AT ARUVIPURATHU HOUSE, MANNOOR,
            KEEZHILLAM P.O., PERUMBAVOOR, ERNAKULAM-683 541

            BY ADV B.MOHANLAL



RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY SECRETARY TO GOVERNMENT,
            HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
            THIRUVANANTHAURAM-695 001

    2       THE DIRECTOR OF COLLEGIATE EDUCATION,
            VIKAS BHAVAN, THIRUVANANTHAPURAM-695 033

    3       THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
            NEAR MAHARAJAS COLLEGE, ERNAKULAM-682 011

    4       THE ACCOUNTANT GENERAL (A & E),
            KERALA, THIRUVANANTHAPURAM-695 039

    5       THE ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
            FINANCE DEPARTMENT, SECRETARIAT,
            THIRUVANANTHAPURAM-695 001




            GP SRI B HARISH KUMAR




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13093 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/-

AMIT RAWAL JUDGE nak WP(C) NO. 13093 OF 2021

APPENDIX OF WP(C) 13093/2021

PETITIONER ANNEXURE

Exhibit P1 THE TRUE COPY OF THE ORDER NO.ACAD.BII-

5/128/84 DATED 29.11.1988 ISSUED BY THE MAHATMA GANDHI UNIVERSITY TO THE PETITIONER

Exhibit P2 THE TRUE COPY OF THE ORDER NO.ACAD.BII-

5/4188/90 DATED 30.11.1988 ISSUED BY THE MAHATMA GANDHI UNIVERSITY TO THE PETITIONER

Exhibit P11 THE TRUE COPY OF THE G.O(P) NO.

93/76/H.EDN DATED 26.06.1976 ISSUED BY THE GOVERNMENT

Exhibit P12 THE TRUE COPY OF THE JUDGMENT IN W.P.

(C ) NO.30842/2007 DATED 09.08.2012 OF THIS HON'BLE COURT

Exhibit P13 THE TRUE COPY OF THE JUDGMENT IN W.P.

(C ) NO.30917/2012 DATED 22.01.2016 OF THIS HON'BLE COURT

Exhibit P14 THE TRUE COPY OF THE G.O(P) NO.21/2018/FIN DATED 16.02.2018 ISSUED BY THE GOVERNMENT

Exhibit P15 THE TRUE COPY OF THE G.O(P) NO.47/2018/FIN DATED 21.03.2018 ISSUED BY THE GOVERNMENT

Exhibit P16 THE TRUE COPY OF THE G.O(MS) NO.401/2019/FIN DATED 28/10/2019 ISSUED BY THE GOVERNMENT

Exhibit P17 THE TRUE COPY OF THE NOTIFICATION OF G.O(P) NO.366/2009/FIN DATED 28.08.2009 AS PER S.R.O. 755/2009 ISSUED AND WP(C) NO. 13093 OF 2021

PUBLISHED BY THE GOVERNMENT

Exhibit P18 THE TRUE COPY OF THE COMMON JUDGMENT DATED 18.03.2021 IN WP(C) NO.1033/2020 AND CONNECTED CASES OF THIS HON'BLE COURT