JYOTI KUMAR SHARMA Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following prayers:

(2.) Heard the learned counsel for the petitioners and the learned Government Pleader.

(3.) It is submitted by the learned counsel for the petitioners that the petitioners are persons who retired from service during the periods from 2006 to 2010. It is submitted that by Ext.P1, a pension scheme was made applicable to employees of institutions under the 2nd respondent. The limiting of the pension scheme to retirees from 01.04.2013 was challenged by certain employees before this Court and by Ext.P5 judgment, this Court had directed the consideration of the claim of those persons who had retired after the date of Ext.P1. It is submitted that by Ext.P6, the said claim has been considered and pension has been made applicable to persons who retired after the date of Ext.P1.