STATE OF KERALA Vs. JAYACHANDRAN

JUDGEMENT

(1.) The question that was considered by the Tribunal was whether the increment that falls due immediately after the date of retirement of Government servant could be reckoned for computing pension and other benefits or not. The Tribunal answered in favour of the applicants. The State has come up with these original petitions.

(2.) The stand of the State is based on Government Decision No.1 under Rule 31 of the Kerala Service Rules, which reads thus;

(3.) According to the learned Government Pleader, if the retirement occurs before the first day of the month, that means subsequent to the retirement, increment cannot be reckoned for the purpose of computation of pension and other benefits and that this increment is due only on the first day of the month.