PURUSHOTHAMAN K Vs. KERALA STATE CO OP EMPLOYEES

JUDGEMENT

(1.) The appellants are the petitioners in W.P.(C) No. 16953/2011. Having failed before the learned Single Judge, they have come up in appeal. The brief facts leading to the case are as follows:

(2.) The 1st respondent took up a defence that, the appellants were not on probation as on the date of the commencement of Pension Scheme and that they had enrolled in the Scheme only from 1-5-1982 and 1-10-1983. Therefore, they are not entitled to count their period of probation as qualifying service for computing pension. The learned Single Judge, after upholding the defence, dismissed the Writ Petition. The contribution remitted as per Ext. P-6 by the 2nd respondent was ordered to be refunded. Now this Writ Appeal.

(3.) We have heard Sri S. P. Aravindakshan Pillay, the learned counsel appearing for the appellants as well as Sri P.V. Mohanan, the learned counsel appearing for the 1st respondent and perused the records.