KRISHNAN P Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner retired from a primary Co-operative Society while holding the office of Secretary, on superannuation. He joined service on 17/09/1976 and attained superannuation on 30/09/2007. According to him, including the probation service of one year, he has an actual effective service of 31 years and 14 days.

(2.) THE complaint of the petitioner is that though he is having a qualifying service of more than 30 years and was entitled to half of the average pay as superannuation pension per month as per clause 20 and 22 of Ext.P2 pension scheme, by virtue of Ext.P3 order, he was sanctioned only Rs.10,000/- as pension from 01/10/2007.

(3.) IT is therefore submitted on behalf of the 3rd respondent that the amendment sought for does not take away a valid right on the employee and whereas it is only of a clarificatory nature and hence the petitioner is entitled for pension in terms of Ext.P3 only.