NAZIMUDDIN M. Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) The petitioner, having joined the services of the third respondent Bank in 1977, got promoted in 1991 and eventually retired on 31.05.2008, on his attaining the age of superannuation. But, in the interregnum, certain developments took place: on 03.01.1997 the petitioner was placed under suspension and on 21.12.1998, after departmental inquiry, he was terminated from service.

(2.) In the light of the subsequent judicial proceedings initiated by the petitioner, through Exhibit P1 order, the Joint Registrar directed the petitioner's reinstatement with full back-wages. Nevertheless, when the third respondent Bank took the matter to this Court, it rendered Exhibit P2 judgment on 05.02.2008 modifying Exhibit P1 only to the extent of back-wages. In other words, the petitioner was directed to be reinstated with all service benefits, save the back-wages. Thus, the petitioner retired on 31.05.2008.

(3.) On 12.12.2008, aggrieved by the delay in having the pension sanctioned to him, the petitioner submitted Exhibit P3 representation to the Pension Board, the fourth respondent, to extend the said benefit without further delay. Questioning the fourth respondent's inaction in that regard, the petitioner filed a writ petition and invited Exhibit P4 judgment.