T.P.TONY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court seeking a direction to respondents 2 to 5 to draw and disburse pension, commuted value of pension, provident fund, gratuity and such other terminal benefits due to him within a time frame to be fixed by this Court.

(2.) The petitioner says that he retired from the service of the Kerala Water Authority (KWA for short) on attaining the age of superannuation on 31/07/2019; and that even at that time, he was entitled for regularization as an "Operator" with effect from 22/05/1995, with all consequential monetary service benefits. He alleges that not merely has his terminal benefits not been granted, but that his claim for regularization has been refused to be considered even though Ext.P7 order of the Government directed the Managing Director of the KWA to take a decision on this issue immediately.

(3.) The petitioner says that, in fact, Ext.P7 order was issued by the Government based on Ext.P6 judgment of this Court and therefore, that the refusal of the KWA in granting the benefit of regularization as "Operator" from the year 1995 is grossly illegal and unlawful. The petitioner, therefore, prays that this writ petition be allowed and the KWA be directed to disburse him the eligible retirement benefits, after regularizing him as an Operator with effect from 1995.