S JANARDHANAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS were the employees of the Service co-operative Bank incorporated under the Kerala Co-operative Societies Act. They have retired from service. First petitioner retired on 31-8-1990 while the fourth petitioner retired on 31-5-199

(2.) THE second petitioner retired on 25-3-1992 and the third petitioner retired on 31-5-1993 So far as the employees of the Co-operative Societies in kerala are concerned, there was no scheme for payment of pension when they retire from service. At the time of retirement, they were getting only an amount from the contributory Provident Fund. In order to give some sort of help and financial assistance in the post retirement part of the life of the employees in the Co-operative Department, the first respondent decided to introduce a pension scheme. A draft scheme was prepared. Options and suggestions were invited and a draft scheme was published as Ext. P1. Ext. P1 in dated 30-6-199 1. It is stated that the scheme will be introduced with effect from 1-7-1990. , thereafter, the Kerala Co-operative Societies Employees Self-Financing Pension scheme, 1994 dated 14-3-1995 was introduced; copy of which is produced as Ext. P-2. But it has been given effect only from 3rd June, 199