Kerala High Court
Abe Jacob vs State Of Kerala, Represented By Its ... on 9 June, 2025
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WP(C) NO.43862 OF 2024
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
MONDAY, THE 9th DAY OF JUNE 2025 / 19TH JYAISHTA, 1947
WP(C) NO. 43862 OF 2024
PETITIONER/S:
ABE JACOB,
AGED 63 YEARS
S/O.JACOB, JOURNALIST, RESIDING AT VELASSERIL
HOUSE, MONIPALLY P.O, PATHANAMTHITTA, KERALA,
PIN - 686636
BY ADVS.
SRI.PRATHAP. S.R.K.
SHRI.DHANANJAY DEEPAK
SMT.ADWYTHA P.R.
SHRI.KEVIN RENJU
RESPONDENT/S:
STATE OF KERALA, REPRESENTED BY ITS SECRETARY,
INFORMATION & PUBLIC RELATION DEPARTMENT,
1 GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
THE DIRECTOR,
PUBLIC RELATION DEPARTMENT, GOVERNMENT
2
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
3 THE DIRECTOR,
PUBLIC RELATION DEPARTMENT IN THE CAPACITY OF
MANAGING COMMITTEE FOR KERALA STATE WELFARE FUND
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WP(C) NO.43862 OF 2024
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FOR JOURNALIST, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
THE SECRETARY TO GOVERNMENT OF KERALA,
GENERAL ADMINISTRATION, GOVERNMENT SECRETARIAT,
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THIRUVANATHAPURAM, PIN - 695001
SMT. SURYA BINOY, SR. GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 09.06.2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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WP(C) NO.43862 OF 2024
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MOHAMMED NIAS C. P. , J.
....................................................................
W. P. (C) No.43862 OF 2024
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Dated this the 09th day of June, 2025
JUDGMENT
The writ petition is filed to revise Ext.P8 order, which limited
the pension payable to the petitioner by 50%. The petitioner had earlier
approached this Court, which resulted in Ext.P12 judgment dated 7th
November 2023, which directed the filing of an appropriate application
for review of the petitioner's case before the Managing Committee
under the 'Scheme'. The petitioner submits that though he had filed
Ext.P13 representation as directed by this Court, no decision has been
taken so far.
2. A statement has been filed on behalf of the 1 st respondent,
which reads as follows;
"6. Complying with the orders of the Hon'ble High Court, the
petitioner's demand for full pension was placed for discussion
as a general issue in the Managing Committee that was held
on 30th November 2024. The committee recommended that
the decision of the Managing Committee in 2019 vide Exhibit
P8 granting 50% pension due to various reasons may be
reviewed and a decision taken accordingly. The minutes
containing this recommendation has received approval from
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WP(C) NO.43862 OF 2024
the Government. As per the approved minutes the issue will
be reviewed through a separate file and appropriate
Government Order issued subsequently. This requires
adequate time and hence, it is requested that the Hon'ble
High Court may grant a minimum time of five months for the
completion of the process."
3. The above statements are recorded. Taking note of the fact
that the Government had sought for five months in March 2025, and
since three months have already elapsed, there will be a direction to the
Managing Committee to decide as mentioned in the paragraph referred
to above within three months from the date of receipt of a copy of this
judgment. The petitioner shall be afforded an opportunity of hearing
before a decision as directed above is taken.
The writ petition is disposed of as above.
SD/-
MOHAMMED NIAS C.P.,
JUDGE
JJ
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WP(C) NO.43862 OF 2024
APPENDIX OF WP(C) 43862/2024
PETITIONER EXHIBITS
TRUE COPY OF THE MEMO NO:
ADM/PNL/338/91 DATED 11/04/1991
Exhibit P1
APPOINTED PETITIONER AS SUB EDITOR IN
DEEPIKA DAILY
TRUE COPY OF THE MEMO NO:
ADM/STAFF/1825/92 DATED 12/06/1992
Exhibit P2
CONFIRMED THE PETITIONER AS SUB EDITOR
IN DEEPIKA DAILY
TRUE COPY OF THE EXPERIENCE CERTIFICATE
Exhibit P3 DATED 29/04/2005 ISSUED BY THE CHIEF
EDITOR OF DEEPIKA DAILY
TRUE COPY OF THE APPOINTING ORDER
ISSUED VIDE LETTER NO: 668/E/13/KPA
Exhibit P4
DATED 28/09/2013 ISSUED BY THE
SECRETARY, KERALA PRESS ACADEMY
TRUE COPY OF THE EXPERIENCE CERTIFICATE
DATED 21/01/2016 ISSUED BY THE DEPUTY
Exhibit P5
DIRECTOR, PRESS INFORMATION BUREAU,
GOVERNMENT OF INDIA
TRUE COPY OF THE KERALA STATE
Exhibit P6
JOURNALIST PENSION SCHEME 1993
TRUE COPY OF THE APPLICATION SUBMITTED
Exhibit P7 BY THE PETITIONER ON 11/04/2016 BEFORE
THE 2ND RESPONDENT
TRUE COPY OF GOVERNMENT ORDER NO: G.O
Exhibit P8 (ORD) NO 78/2019/1 & PRD DATED
20/05/2019 ISSUED BY THE 3RD RESPONDENT
TRUE COPY OF THE LETTER NO:
Exhibit P9 H1/55/2018/1& PR DATED 06/06/2019
ISSUED BY THE 2ND RESPONDENT
TRUE COPY OF THE REPRESENTATION DATED
Exhibit P10 09/03/2020 OF THE PETITIONER SUBMITTED
TO THE HON'BLE CHIEF MINISTER
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WP(C) NO.43862 OF 2024
TRUE COPY OF THE LETTER NO: H1/56/2020-
LAND PRD DATED 28/05/2020 ISSUED BY THE
Exhibit P11 DEPUTY. DIRECTOR, INFORMATION & PUBLIC
RELATIONS (H) DEPARTMENT,
THIRUVANANTHAPURAM
TRUE COPY OF THE JUDGMENT DATED
Exhibit P12
07.11.2023 IN WPC NO. 12814 OF 2020
TRUE COPY OF THE REPRESENTATION DATED
04.12.2023 PREFERRED BEFORE THE
Exhibit P13 CHAIRMAN, MANAGING COMMITTEE FOR KERALA
STATE WELFARE FUND FOR JOURNALIST ALONG
WITH THE ACKNOWLEDGMENT CARD
