Sunny Kuriakose vs State Of Kerala
2021 Latest Caselaw 20935 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
    WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943
                       WP(C) NO. 21273 OF 2021
PETITIONER:

          SUNNY KURIAKOSE
          AGED 63 YEARS
          S/O. A.P. KURIAKOSE (LATE), ATHIRMPUZHAIL HOUSE,
          PMC 18/217, PERUMBAVOOR, ERNAKULAM DISTRICT
          (RETIRED PRINCIPAL, BASELIOS PAULOSE -II,
          CATHOLICOS COLLEGE, PIRAVOM)

          BY ADV M.S.RADHAKRISHNAN NAIR




RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
          GOVERNMENT, FINANCE DEPARTMENT,
          SECRETARIAT,THIRUVANANTHAPURAM - 695001.

    2     THE PRINCIPAL SECRETARY TO GOVERNMENT,
          HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM - 695001.

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

    4     THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
          OFFICE OF THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
          HOSPITAL ROAD, ERNAKULAM, KOCHI - 682011.

    5     STATE OF KERALA.
          REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
          SECRETARIAT, THIRUVANANTHAPURAM - 695001.
 WP(C) NO. 21273 OF 2021
                                  2

           BY ADV.

           GP SRI JIMMY GEORGE




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   06.10.2021,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 21273 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 SCS WP(C) NO. 21273 OF 2021

APPENDIX OF WP(C) 21273/2021

PETITIONER EXHIBITS

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

366/2009/FIN. DATED 28.08.2009 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 GO(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 30.07.1979 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 18.03.2021 IN WP(C) NO. 26553/2020 AND CONNECTED CASES PASSED BY THIS HONOURABLE COURT.