KALLIANIKUTTY V. Vs. STATE OF KERALA,

JUDGEMENT

(1.) THE petitioner retired from the service of the Kerala High Court as Section Officer, higher grade, on 31.05.2007. Her original date of retirement was 31.12.2006 and her service was extended upto 31.05.2007 by orders of the Hon'ble Chief Justice of the High Court of Kerala. The 3rd respondent Registrar (General) of the High Court recommended for the consideration of the extended period of service for granting her retirement benefits. But respondents 1 and 2 sanctioned retirement benefits without reckoning the extended period of service. It is under the above circumstances the petitioner has filed this writ petition seeking the following reliefs:

(2.) EXTS .P3, P7 and P8 are the orders by which the petitioner's request has been rejected. No counter affidavit has been filed by respondents 1 and 2. A counter affidavit has been filed by the 3rd respondent which reads as follows:

(3.) After considering the counter affidavit of the 3rd respondent, I am satisfied that the writ petition is only to be allowed. Accordingly the writ petition is allowed and Exts. P3, P7 and P8 orders are quashed. The respondents 1 and 2 are directed to recompute the pensionary benefits of the petitioner taking into account the extended period of service upto 31.05.2007 also. Orders in this regard shall be passed and arrears paid to the petitioner as expeditiously as possible, at any rate within a period of two months from the date of receipt of a copy of this judgment.