C.V.MOHAMAD Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is stated to have retired as a Higher Secondary School Teacher (HSST for short) from the Services of the Dr.K.B.Menon Memorial Higher Secondary School, Thrithala, Palakkad and he has approached this Court impugning Ext.P4, to the extent to which he says his pension quantification has been done incorrectly; thus seeking a resultant direction to respondents 1 to 3 to revise his terminal benefits, taking into account that he had retired from service as an HSST in Arabic.

(2.) However, in response to the submissions of the petitioner made by his learned counsel Dr.George Abraham, the learned Government Pleader Shri.Unnikrishna Kaimal, submitted that a counter affidavit has been filed on behalf of the 3rd respondent wherein the following have been stated:

(3.) The learned Government Pleader thus submits that it is only after the Appeal filed by the Manager is finally disposed of, can there be any revision of the pensionary benefits of the petitioner; and prays that this writ petition be dismissed.