MERCY SUJA P.A Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner was working as Lower Primary School Assistant (Sel.Gr.) at different aided schools under the 7th respondent Corporate Management during the period from 10.6.1994 to 30.9.2009.

(2.) The petitioner had submitted an application for voluntary retirement on 30.9.2019. The 6th respondent- the Accountant General approved the petitioner's length of total service as 25 years 3 months and 23 days and net qualifying service as 30 years 3 months and 23 days, for the purpose of pension. Thereafter, the 5th respondent granted permission to the petitioner to retire voluntarily w.e.f 30.9.2019, as per Ext.P1, as provided under the Section V Rule 56, Part III of the Kerala Service Rules.

(3.) Pursuant to Ext.P1, the petitioner submitted draft pension book, formal application for pension/commutation in Form 2A etc., before the 5th respondent, for further proceedings. However, the respondents 1 to 6 have not finalized the proceedings or disbursed pension, gratuity, provident fund and other retiremental benefits to the petitioner.