Kochurani.K.C vs State Of Kerala
2021 Latest Caselaw 18193 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
     FRIDAY, THE 3RD DAY OF SEPTEMBER 2021 / 12TH BHADRA, 1943
                        WP(C) NO. 15822 OF 2021
PETITIONER:

          KOCHURANI.K.C.,
          AGED 61 YEARS,
          W/O. GEORGE JOSEPH, EDAYAL HOUSE, MURICKASSERY,
          IDUKKI 685 604, (RETIRED ASSOCIATE PROFESSOR IN ZOOLOGY
          FROM NEW MAN COLLEGE, THODUPUZHA).

          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 695 001.

     3        THE DIRECTOR OF COLLEGIATE EDUCATION,
              VIKAS BHAVAN, THIRUVANANTHAPURAM 695 001.

     4        THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
              ERNAKULAM, HOSPITAL ROAD, KOCHI 682 011.

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

          GP SRI JIMMY GEORGE




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15822 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 vv

APPENDIX OF WP(C) 15822/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE NOTIFICATION G.O.(P) NO. 366/209/FIN.D DATED 28.8.2009 ISSUED BY IST 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.9P0 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.FIN. DATED 5.12.1977 ISSUED BY THE HIGHER EDUCTION (F) DEPARTMENT.

Exhibit P6 TRUE COPY OF THE G.O.(P0 NO.

2357/99/FIN. DATED 25.11.1999 ISSUED BY THE FINANCE (PENSION-B) DEPARTMENT.

Exhibit P7 TRUE COPY OF COMMON JUDGMENT DATED 18.3.2201 IN WPC NO. 26553/2020 AND CONNECTED CASES PASSED BY THIS HONOURABLE COURT.