M.ABDUL SALAM Vs. STATE OF KERALA

JUDGEMENT

(1.) The appeal is filed by the petitioner in WP(C) No. 3309/2015. By the impugned judgment, the claim of the petitioner for the salary and allowances as per UGC Scheme without affecting his pension came to be rejected by the learned Single Judge.

(2.) The short facts of the case are as under and the parties are described as shown in the writ petition:-

(3.) The learned counsel for appellant Sri.Adarsh Kumar while impugning the aforesaid judgment tried to draw a distinction in the matter with reference to the judgment in M.S. Chawla's case (supra) and Gopinatha Pillai's case (supra). He placed reliance on the following judgments of various other High Courts:-