STATE OF KERALA Vs. P. SURENDRAN NAIR

JUDGEMENT

(1.) HEARD .

(2.) THIS writ appeal is filed by the State of Kerala.

(3.) UNDER Rule 59(b) of Part -III KSR, the Government would have certain powers in relation to the reduction of pension. (See for support Raveendran Nair v. State of Kerala : (2007) 1 KLT 605 (FB). Rule 3 of Part -III KSR, which has different components, particularly authorizes the Government, the right of withholding or withdrawing pension or part of it, whether permanently or for a specified period. This is a right inherent in the Government and which is reserved to it in terms of that piece of legislation. So much so, the Government would be entitled to do that, if it is found necessary and fit, to be done on the facts and circumstances of the case in hand.