PUSHPAM Vs. STATE OF KERALA

JUDGEMENT

(1.) The issue in the writ petition is whether the benefit of Provident Fund should be extended to an employee retroactively, i.e., beyond the date when she joined the then existing Contributory Provident Fund Scheme.

(2.) On 01.09.1981 the petitioner joined the service of the third respondent Society as a Secretary on a consolidated pay. In due course, she got her appointment approved with effect from 08.05.1981, through Exhibit P1 proceedings dated 29.05.1982.

(3.) Later, with a view to pursuing higher studies, the petitioner went on leave from 01.04.1986 to 20.03.1988 on an undertaking that she would rejoin her service in a lower cadre. Accordingly, after exhausting her sanctioned leave, the petitioner did rejoin the service on 21.03.1988 as a Junior Clerk.