P.D.VASANTHAKUMARY Vs. STATE OF KERALA

JUDGEMENT

(1.) Appellant is the petitioner in WP(C) No.264/2011 on the file of the learned Single Judge. The above Writ Petition is filed by the appellant challenging Ext P15 order by which monthly pension is rejected to the appellant.

(2.) The appellant entered service of Public Health Engineering Department (PHED) on 21.6.1969. While working as Upper Division Clerk in the PHED, the appellant was absorbed in the Kerala Co-operative Marketing Federation Ltd. w.e.f. 23.10.1983. The government employees who were having minimum 10 years of service was entitled to get the minimum pension. But according to the petitioner, the request for monthly pension and DCRG was not granted. It is stated by the appellant that she was paid certain lumpsum amount in lieu of the pension. The petitioner challenged the same and ultimately as per Ext P15, the Government rejected the claim of the appellant, for pension.

(3.) Hence the Writ Petition was filed by the appellant.