K J DEVASSYA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners in these Original Petitions are teachers of various Government and Aided Schools. They reached the age of superannuation between the months of July and December in the year 2001. But, by virtue of Rule 60 (c) of Part 1. KSR they were permitted to continue in service upto 31.3.2002. The provisions of Rule 60(c) are equally applicable to Aided School teachers also.

(2.) As part of economy measure, the Government issued G.O. (P) No. 56/2002/Fin. dated 16.1.2002 providing for various austerity measures. Clause (8) thereof provided that:

(3.) In implementation of that clause, the Government issued G.O.(P) No 264/02/Fin. dated 27.4. 2002. As per that, the discount rate of commutation was reduced as 5.31%. A new commutation table was also annexed to the said order. It is further provided in that/ order that commutation amounts in respect of those who retire/ retired on or after 9.1.2002 will be worked out on the basis of the new table.