MUHAMMED KUNHI C M Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Writ Petition, the Petitioner is aggrieved by Ext.P2 order as well as Ext.P7 consequential order passed by the Assistant Educational Officer.

(2.) By Ext.P2 order, the Government found that the period during which the Petitioner was remaining outside cannot be reckoned for the purpose of pension.

(3.) The service particulars of the Petitioner show the following: He retired from service on superannuation as L.P.S.A (Arabic) from Puleeppi Mappila L.P. School, P.O. Kannadiparamba, Kannur District on 30.4.2003. By reckoning his total qualifying service as 25 years 9 months and 14 days, he was granted pensionary benefits rounding to 26 years. The Petitioner entered regular service as L.P.S. A (Arabic) in Athayakkunnu Mappila L.P.S on 24.7.1969 and worked upto 20.10.1974 and then, from 21.10.1974 to 29.1.1976 he was in Puleeppi Mappila L.P. School and was retrenched for want of vacancy consequent on reduction of staff strength. Even though he was granted benefit of protection, it was cancelled on 29.4.1976. Thereafter, he rejoined duty on 30.7.1984 in the same school and continued till the date of retirement.