T K SUSEELAN Vs. STATE OF KERALA

JUDGEMENT

(1.) AFTER putting in about 8 years of service in the Kerala State Road Transport Corporation, the petitioner was appointed by direct recruitment as Assistant Engineer in the Public Works Department of the Government of Kerala. He joined on 1.12.1986 and retired from service on 30.11.2008. But, his service in the KSRTC was not counted for retirement benefits. His claim for the same was rejected by Ext.P12 order. It is under the above circumstances the petitioner has filed this writ petition seeking the following reliefs:

(2.) THE learned Government Pleader submits that the question as to whether the service put in by Government employees under autonomous bodies like Kerala State Electricity Board and Kerala State Road Transport Corporation can be counted for pension in the state service has been considered by a learned single Judge of this Court in W.P.(C) No.15119/2004 and answered the same in the negative. THErefore, according to the learned Government Pleader, the petitioner is not entitled to the reliefs prayed for.