Dr.Subhadra Devi P.K vs State Of Kerala
2021 Latest Caselaw 17911 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
    WEDNESDAY, THE 1ST DAY OF SEPTEMBER 2021 / 10TH BHADRA, 1943
                        WP(C) NO. 17587 OF 2021
PETITIONER/S:
           DR.SUBHADRA DEVI P.K.,
           AGED 58 YEARS
           W/O.SATHEESH.N., VISHNAV, KUTTAPUZHA P.O.,
           PATHANAMTHITTA-689 103, (RETIRED ASSOCIATE PROFESSOR IN
           PHYSICS, MARTHOMA COLLEGE, THIRUVALLA).

           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 DIRECTOR OF COLLEGIATE EDUCATION,
           OFFICE OF DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
           VYSAKARAKUNNU, KOTTAYAM-686 001.

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


OTHER PRESENT:
           GP SRI JIMMY GEORGE,


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17587 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. 17587 OF 2021

APPENDIX OF WP(C) 17587/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE NOTIFICATION GO(P) NO.366/2009/FIN. DATED 28.08.2009 ISSUED BY 1ST RESPONDENT.

Exhibit P2 TRUE COPY OF THE GO(P) NO.66/16/FIN. DATED 09.05.2016 ISSUED BY THE FINANCE (PENSION- B) DEPARTMENT.

Exhibit P3 TRUE COPY OF THE GO(P) NO113/16/FIN DATED 05.08.2016 ISSUED BY THE FINANCE (PENSION- B) DEPARTMENT.

Exhibit P4 TRUE COPY OF THE GO(P) NO.670/79/FIN DATED 30.07.1979 ISSUED BY THE FINANCE (PENSION- B) DEPARTMENT.

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

DATED 05.12.1977 ISSUED BY THE HIGHER EDUCATION(F) DEPARTMENT.

Exhibit P6 TRUE COPY OF THE GO(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 WPC NO.26553/2020 AND CONNECTED CASES PASSED BY THIS HONOURABLE COURT.