P M SUGATHAN Vs. ASSISTANT EXECUTIVE ENGINEER

JUDGEMENT

(1.) The issue involved in this case is pertaining to non-counting of provisional service of the petitioner for granting the Pension. The petitioner approached this Court by filing the Writ Petition with the following prayers :

(2.) The petitioner was initially appointed as a Meter Reader on provisional basis, under Rule 9 (a) (i) of K.S. and S.S.R.. He started the career w.e.f. 05.12.1981. On expiry of the term, he was reappointed and continued for some other spells. Finally, he was regularized in the service, based on Ext. P2, w.e.f. 31.08.1998 and the appellant retired from the service, on attaining the age of superannuation, on 30.11.2002. But since he was not having minimum period of qualifying service, he was not given the regular pension, but for granting 'ex-gratia pension' for four years from 1998 to 2002.

(3.) On filing the Writ Petition before this Court, the issue, which was common in some other cases as well, was considered in detail and the judgment was rendered on 23.03.2006, granting some reliefs, however, making it clear, with regard to the counting of the provisional service, that, it was for the parties concerned to approach the Government. Paragraph 10 of the judgment, which contains the relevant portion with regard to the appellant herein, reads as follows :