P.G.Prasadkumar vs State Of Kerala
2021 Latest Caselaw 15794 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
        FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943
                         WP(C) NO. 7613 OF 2021
PETITIONER/S:

           P.G.PRASADKUMAR
           AGED 61 YEARS
           S/O. M.K. GOPALAKRISHNAN NAIR, ASSISTANT PROFESSOR
           (RETD), DEPARTMENT OF PHYSICS, SVR NSS COLLEGE,
           VAZHOOR, KOTTAYAM, RESIDING AT PUSHPA VILASOM,
           PAZHAVANGADI P.O, RANNI, PATHANAMTHITTA - 689573.

           BY ADVS.
           S.MUHAMMED HANEEFF
           SRI.M.H.ASIF ALI



RESPONDENT/S:

    1      STATE OF KERALA
           REPRESENTED BY ITS SECRETARY TO THE GOVERNMENT, HIGHER
           EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM -
           695001.

    2      DIRECTOR OF COLLEGIATE EDUCATION
           6TH FLOOR, VIKAS BHAVAN, VIKAS BHAVAN P.O,
           THIRUVANANTHAPURAM - 695033.

    3      DEPUTY DIRECTORATE OF COLLEGIATE EDUCATION
           VAYASKARAKUNNU, NEAR FIRE STATION, KOTTAYAM - 686001.

    4      ACCOUNTANT GENERAL ( A AND E)
           OFFICE OF THE PRINCIPAL ACCOUNTANT GENERAL (A AND E),
           AUDIT BHAVAN, M.G. ROAD, THIRUVANANTHAPURAM - 695001.

    5      THE SECRETARY
           N.S.S COLLEGES CENTRAL COMMITTEE, PERUNNA,
           CHANGANASSERY, KOTTAYAM - 686002.

           BY ADV GOVERNMENT PLEADER



OTHER PRESENT:
 WP(C) Nos.7613/2021 & 11563/2021
                             2

         SR GP SRI BIMAL K NATH




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 30.07.2021, ALONG WITH WP(C).11563/2021, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 WP(C) Nos.7613/2021 & 11563/2021
                              3



          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
           THE HONOURABLE MR. JUSTICE AMIT RAWAL
   FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943
                  WP(C) NO. 11563 OF 2021
PETITIONER/S:

         SREE USHA.N
         AGED 61 YEARS
         W/O K. SATHISHKUMAR, ASSISTANT PROFESSOR (RETD)
         ST. THOMAS COLLEGE, RANNI, RESIDING AT
         PUTHENPURAYIL HOUSE, PUTHENKAVU P.O.ANGADIKKAL,
         CHENGANNUR, PATHANAMTHITTA-689 123.

         BY ADVS.
         S.MUHAMMED HANEEFF
         M.H.ASIF ALI



RESPONDENT/S:

    1    STATE OF KERALA
         REP BY ITS SECRETARY TO THE GOVERNMENT, HIGHER
         EDUCATION DEPARTMENT SECRETARIAT ,
         THIRUVANANTHAPURAM-695 001.

    2    DIRECTOR OF COLLEGIATE EDUCATION,
         6TH FLOOR, VIKAS BHAVAN, VIKAS BHAVAN P.O.
         THIRUVANANTHAPURAM-695 033.

    3    DEPUTY DIRECTORATE OF COLLEGIATE EDUCATION,
         VAYASKARARAKUNNU, NEAR FIRE STATION, KOTTAYAM-686
         001.

    4    ACCOUNTANT GENERAL A & E),
         OFFICE OF THE PRINCIPAL ACCOUNTANT GENERAL(A AND
         E) AUDIT BHAVAN, M.G ROAD, THIRUVANANTHAPURAM-695
         001.

    5    THE PRINCIPAL,
 WP(C) Nos.7613/2021 & 11563/2021
                             4

         ST. THOMAS COLLEGE, RANNI, PAZHAVANMGADI P.O.RANNI
         PATHANAMTHITTA-689 673.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 30.07.2021, ALONG WITH WP(C).7613/2021, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 WP(C) Nos.7613/2021 & 11563/2021
                                   5


                            JUDGMENT

[WP(C) Nos.7613/2021, 11563/2021]

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.

These writ petitions are allowed in terms of the

aforementioned judgment with a further direction to the

respondents to accord the pensionary benefits the petitioners are

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) Nos.7613/2021 & 11563/2021

APPENDIX OF WP(C) 11563/2021

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE VERIFICATION REPORT OF THE PETITIONER DATED 14.8.2017 ISSUED BY THE 4TH RESPONDENT

Exhibit P2 A TRUE COPY OF THE GRATUITY PAYMENT ORDER DATED 14.8.2017 ISSUED BY THE 4TH RESPONDENT

Exhibit P3 TRUE COPY OF GO(P) NO 21/2018/FIN DATED 16.2.2018 ISSUED BY THE 1ST RESPONDENT

Exhibit P4 A TRUE COPY OF GO(P) NO 27/2018/FIN 21.3.2018 ISSUED BY THE 1ST RESPONDENT

Exhibit P5 A TYPED COPY OF THE GOVERNMENT ORDER BEARING G O (P) NO 366/2009/FIND DATED 28.8.2009

Exhibit P6 A TRUE COPY OF THE JUDGMENT DATED 18.3.2021 IN WPC NO 1033/2021 ON THE FILE OF THIS HONBLE COURT

Exhibit P7 A TRUE COPY OF THE REPRESENTATION DATED 30.5.2018 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT WP(C) Nos.7613/2021 & 11563/2021

APPENDIX OF WP(C) 7613/2021

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE COMMUNICATION BEARING NO.D1/1508/2017/PEN DT 19.05.2017 ISSUED BY THE 3RD RESPONDENT

EXHIBIT P2 A TRUE COPY OF THE COMMUNICATION BEARING NO.A2/36653/2017/COL.EDN DT 28.10.2017

EXHIBIT P3 A TRUE COPY OF THE GO(P) NO.1851/99/FIN DT 18.09.1999 ISSUED BY THE 1ST RESPONDENT

EXHIBIT P4 A TRUE COPY OF THE REPRESENTATION DT 03.03.2021 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT