ABDUL GAFOOR Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner was an Arabic Teacher. His continuous service as a full time teacher commenced from 15-1-1964. He had to his credit part time service from 16-9-1963 to 14-1-1964. He proceeded on leave for a period of four years from 1-10-1977 to 30-9-1981 for employment abroad. He did not rejoin duty. According to him, he had applied for extension of leave, but that was not granted. Even without sanction of leave, the petitioner was continuing on leave. THE petitioner attained the age of superannuation on 31-3-1991. THE petitioner now submits that he shall be granted all pensionary benefits in respect of the service he had rendered before he proceeded on leave.

(2.) THE petitioner is totally on a misconception with regard to the entitlement of pension. Pension is not granted for the service rendered by an employee Pension is granted to employees who retire from service after a particular period of service. Pension is eligible to a person who had served the department until he attains the age of superannuation or until the date of voluntary retirement as permissible by law. An incumbent who abandons the service or absents unauthorisedly from service for long is not entitled for pension. THErefore, the petitioner is totally misconceived on the concept of superannuation pension.