K.E.SREEDHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The grievance of the petitioners is that the Pension Scheme introduced by the Government for the employees under the 3rd respondent as per Ext.P12 order is applicable only to those regular employees as on 31.03.2013.

(2.) By Ext.P12 order, it was ordered that new Pension Scheme had been introduced for the new recruits on or after 01.04.2013. By Ext.P13 order dated 30.09.2015, Government had ordered the modalities for implementing the Pension Scheme introduced as per order dated 01.03.2011. Petitioners claimed that they were renowned Scientists, who rendered their service under the respondents 2 and 3 for a long period and the limiting of pensionary benefits to 634 regular employees as on the date of the order is unjust and there is no nexus with the object behind fixing a cut off date.

(3.) The 1st respondent has filed a counter affidavit stating that on the basis of the judgment in W.P.(C) No.5338/2014, Government had issued G.O.(Ms) No.03/2017/S&TD dated 07.06.2017 extending the benefit of Self-Sustainable and Self Financing Pension Scheme to the employees in KSCSTE and its R&D institutions, who were in service between 01.03.2011 and 31.03.2013 subject to the conditions stipulated therein. It is stated that the Government has called for a report from the Member Secretary of the 2nd respondent with respect to the details of service rendered by the petitioners and their eligibility for pensionary benefits under the Government Order dated 07.06.2017.