V. Chandran vs State Of Kerala
2022 Latest Caselaw 12141 Ker

OP(KAT) No.438/2022                           1/4

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                      THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                               &
                          THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
               Thursday, the 22nd day of December 2022 / 1st Pousha, 1944
                                 OP(KAT) NO. 438 OF 2022

     OA (EKM) 547/2019 OF KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM.




   PETITIONERS:

      1. V. CHANDRAN, S/O AYYAPPAN, AGED 71 YEARS, RESIDING AT VADAKKAYIL
         HOUSE, PAYYOLI, KOZHIKODE DISTRICT, RETIRED HEAD CLERK, OFFICE OF
         THE ASSISTANT EXECUTIVE ENGINEER, PWD NATIONAL HIGHWAY BYPASS
         SUBDIVISION, KOZHIKODE.
      2. P KRISHNAN, S/O UNNIPERAVAN, AGED 71 YEARS RESIDING AT SREEKRIPA,
         PANANGAVIL HOUSE, MANAKKNDAVU P. O , PANTHEERAMKAVU, KOZHIKODE
         DISTRICT 673 019, RETIRED HEAD CLERK, OFFICE OF THE ASSISTANT
         EXECUTIVE ENGINEER, PWD BUILDING SUBDIVISION, KOZHIKODE.
      3. N P THANKAMMA, W/O P.AJOSE, AGED 71, RESIDING AT MANJU BHAWAN,
         DESODHARINI CROSS ROAD, MALAPARAMBA KOZHIKODE DISTRICT-673009,
         RETIRED ADMINISTRATIVE ASSISTANT, OFFICE OF THE SUPERENDING
         ENGINEER, PWD ROADS AND BRIDGES, NORTH CIRCLE, KOZHIKODE., PIN -
         673009
      4. MARYKUTTY, W/O K N PHILIP, AGED 71, RESIDING AT KARIMATTAM,
         CHEVAYOOR P.0, KOZHIKODE DISTRICT-673017, RETIRED FIRST GRADE DRAFTS
         MAN, OFFICE OF THE SUPERENDING ENGINEER, PWD ROADS AND BRIDGES,
         NORTH CIRCLE, KOZHIKODE.

   RESPONDENTS:

      1. THE STATE OF KERALA, REPRESENTED BY ITS CHIEF SECRETARY TO
         GOVERRMENT, THIRUVANANTHAPURAM, KERALA., PIN - 695 001.
      2. THE PRINCIPAL SECRETARY, FINANCE DEPARTMENT, GOVERNMENT OF KERALA,
         THIRUVANANTHAPURAM, KELALA STATE., PIN - 695 001.


        OP Kerala Administrative Tribunal praying inter alia that in the
   circumstances stated in the affidavit filed along with the OP(KAT) the
   High Court be pleased to a) to call for the records leading to Ext P4 and
   set aside Ext P4 b) to direct the respondents to pass orders enabling
   parity in pension and pensionary benefits to petitioners with similarly
   placed employees, irrespective of their date of retirement. c) grant such
   other reliefs as may be prayed for by the petitioner and which the court
   deems fit and proper during the course of the proceedings in the W.P.(C).


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of OP(KAT) and upon hearing the arguments
 OP(KAT) No.438/2022                   2/4

   of M/S.M.POLY MATHAI & VIMAL K.CHARLES,   Advocates for the petitioners,
   the court passed the following:
 OP(KAT) No.438/2022                                    3/4




                                A.K.JAYASANKARAN NAMBIAR
                                                        &
                                    MOHAMMED NIAS C.P., JJ
                           ............................................................

                                        OP(KAT).438 of 2022
                          ..................................................................

                          Dated this the 22nd day of December, 2022


                                                    ORDER

A.K.Jayasankaran Nambiar, J.

Admit. Learned Government Pleader takes notice for the

respondents.

Post after six weeks.

Sd/-

A.K.JAYASANKARAN NAMBIAR, JUDGE

Sd/-

MOHAMMED NIAS C.P., JUDGE

Mrcs OP(KAT) No.438/2022 4/4

APPENDIX OF OP(KAT) 438/2022 Exhibit P4 TRUE COPY OF THE JUDGMENT IN 0.A.NO.547/2019 DATED 29.3.2022