Kerala High Court
State Of Kerala vs Varughese.C.G on 3 October, 2019
Bench: A.M.Shaffique, T.V.Anilkumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR
THURSDAY, THE 03RD DAY OF OCTOBER 2019 / 11TH ASWINA, 1941
WA.No.1668 OF 2019
AGAINST THE ORDER/JUDGMENT IN WP(C) 26532/2010(N) OF HIGH
COURT OF KERALA
APPELLANTA/RESPONDENTS 1 TO 4 IN WPC:
1 STATE OF KERALA
REPRESENTED BY SECRETARY, HIGHER EDUCATION
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM.
2 PRINCIPAL SECRETARY
FINANCE (PENSION-B) DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM.
3 DIRECTOR OF COLLEGIATE EDUCATION
THIRUVANANTHPAURAM.
4 DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
KOTTAYAM.
BY GOVERNMENT PLEADER SMT.RAJI T. BHASKAR
RESPONDENTS/PETITIONER & RESPONDENT IN WPC:
1 VARUGHESE.C.G
LECTURER, SELECTION GRADE (RETD), DEPARTMENT OF
BOTANY, ST.THOMAS COLLEGE, KOZHENCHERRY, NOW
RESIDING AT 'CHAVADIYIL, KOZHENCHERRY,
PATHANAMTHITTA DISTRICT, PIN-689641
WA No.1668/19
-:2:-
2 MAHATMA GANDHI UNIVERSITY,
REP. BY ITS REGISTRAR, ATHIRAMPUZHA,
KOTTAYAM-686562
R2 BY SRI.ASOK M. CHERIAN, SC, M.G. UNIVERSITY
R1 SRI.S.MUHAMMED HANFEEF
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
03.10.2019, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WA No.1668/19
-:3:-
JUDGMENT
Dated this the 3rd day of October 2019 Shaffique, J.
Writ appeal is filed challenging the judgment dated 24/5/2018 in WP(C) No.26532/2010. The question was whether the past service in the Central Government can be reckoned for the purpose of pensionary benefits of a retired employee in an aided college. Learned Single Judge observed that the issue is covered by the Full Bench judgment of this Court in State of Kerala v. Haridasan [2015(2) KLT 145 (F.B)].
2. While impugning the aforesaid judgment, learned Government Pleader fairly submits that though a review petition was filed, the same was dismissed and the Special Leave Petition filed against the said judgment also stands dismissed.
Under such circumstances, the learned Single Judge was justified in allowing the writ petition based on the Full Bench judgment. We do not find any ground to interfere with the said WA No.1668/19 -:4:- judgment.
Writ appeal is dismissed.
Sd/-
A.M.SHAFFIQUE JUDGE Sd/-
T.V.ANILKUMAR
Rp True Copy JUDGE
PS to Judge