K. VIJAYALAKSHMI Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is petitioner in W.P.(C)No.20298/2008. The said Writ Petition was filed seeking a writ of certiorari to quash Exhibit P2 Government order to the extent of denying the reckoning of 50% of the part-time contingent service rendered by the appellant as qualifying service for pension and for other consequential reliefs.

(2.) On 31.12.2004, the appellant retired from service on superannuation, while working as Upper Division Clerk (UDC) in the Collegiate Education Department. Initially, she entered service in the erstwhile Panchayat Common Service as Part-Time Librarian in Kumaranallur Panchayat on 17.3.1978. Later, she was transferred to Parassala Panchayat. While working at Parassala Panchayat, she was promoted as Bill Collector on 14.11.1984, which was a full time post in that service. Therefore, the appellant who was a part-time contingent employee in the Panchayat service was absorbed in regular service on 14.11.1984.

(3.) While the appellant was continuing as Bill Collector in the Panchayat service she got appointment as Lower Division Clerk (LDC) in the Collegiate Education Department, as advised by the Kerala Public Service Commission. She joined service in the Collegiate Education Department as LDC on 9.5.1986 and later she was promoted as UDC. While continuing as such, she retired from service on 31.12.2004, on superannuation.