P GOPINATHAN Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioners in these two writ petitions are employees of the Kerala State Electricity Board. THEy retired from service on various dates subsequent to 01.07.2003. THEy got commutation of pension as part of the retirement benefits. After their retirement, pay revision was implemented for the officers and workmen of K.S.E.B with retrospective effect. THE petitioners' grievance in these writ petitions is that the petitioners have not been given arrears of commutation of pension on the basis of the revised pay. According to the petitioners, the question as to whether in respect of persons who have retired from 01.07.2003 to 31.08.2007, the commutation value of pension has to be revised in accordance with the revised pay has been considered by a learned Judge of this court in W.P. (C) Nos.26661/2009 and connected cases and the learned Judge has held that such persons are also entitled to revised benefits of commutation of pension on the basis of the revised pay.

(2.) I have heard the learned standing counsel appearing for the KSEB also. It is not disputed before me that, the issue involved in this writ petition is squarely covered by the decision of the learned Judge in the above said cases. That being so, the petitioners are entitled to the benefits prayed for in these two writ petitions. Accordingly these writ petitions are disposed of with a direction to the respondents to disburse the petitioners' arrears of commutated value of pension on the basis of the revised pay as expeditiously as possible at any rate within a period of three months from the date of receipt of a copy of this judgment.