Varghese P.G vs State Of Kerala
2021 Latest Caselaw 14630 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
         WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                         WP(C) NO. 10508 OF 2021
PETITIONER:

              VARGHESE P.G.,
              AGED 60 YEARS,
              S/O.K.G. PHILIPOSE, POIKAYIL, NEETHI NAGAR, 32A,
              PATTATHANAM P.O. KOLLAM, (RETIRED ASSOCIATE PROFESSOR IN
              MATHEMATICS), MARTHOMA COLLEGE, THIRUVALLA).

              BY ADV M.S.RADHAKRISHNAN NAIR



RESPONDENTS:

     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 695001.

     3        THE DIRECTOR OF COLLEGIATE EDUCATION,
              VIKAS BHAVAN,
              THIRUVANANTHAPURAM 695001.

     4        THE DPUTY DIRECTOR OF COLLEGIATE EDUCATION,
              KOTTAYAM, VYSKARAKUNNU, KOTTAYAM 686 001.

     5        STATE OF KERALA,
              REPRESENTED BY THE CHIEF SECRETARY,
              GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM 695001.


OTHER PRESENT:

              GP SRI B HARISH KUMAR
 WP(C) NO. 10508 OF 2021         -2-




     THIS   WRIT   PETITION    (CIVIL)   HAVING    COME    UP    FOR
ADMISSION   ON   14.07.2021,   THE    COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 10508 OF 2021         -3-



                            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 vv

APPENDIX OF WP(C) 10508/2021

PETITIONER EXHIBITS

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 THE COMMON JUDGMENT DATED 18.3.2021 IN WPC NO. 26553/2020 AND CONNECTED CASES PASSED BY THIS HONOURABLE COURT.