STATE OF KERALA Vs. V.P.KUNHALAN

JUDGEMENT

(1.) The State and its officials have filed the original petition being aggrieved by the order in OA (EKM)No.1205 of 2020 of the Kerala Administrative Tribunal (KAT), Ernakulam, directing the State to revise the pensionary benefits of the respondent / applicant reckoning the 794 days of provisional service rendered by him as qualifying service for pension and also to disburse all consequential benefits with interest at the rate of 6% per annum till payment.

(2.) The brief facts leading to the filing of the original petition are as follows:-

(3.) Heard Sri.Antony Mukkath, the learned Senior Government counsel for the petitioners and Sri.Sandesh Raja, the learned counsel for the respondents.