A. J. ANTO Vs. KERALA AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) The petitioners, who retired as Assistant Executive Engineers from the Kerala Agricultural University, seek to direct the respondents to reckon the provisional services rendered by the petitioners on daily wage basis for granting increment and re- fixation of pension.

(2.) The petitioners state that they joined services of the 1 st respondent on 20/9/1972 and 4/5/1973 respectively as Engineering Assistants on daily wage basis. Their services were regularised with effect from 12/7/1976 as per Ext.P1 order dtd. 30/7/1976. Before retirement, the 1 st petitioner submitted a representation dtd. 30/4/2003 requesting to reckon the provisional services rendered by him from 20/9/1972 to 11/7/1976 as qualifying services for pensionary benefits. The 2 nd respondent, however, rejected the request as per Ext.P3 order dtd. 19/12/2003. After retirement, their pension was calculated without counting the provisional services rendered by them.

(3.) The petitioners state that they came to know that the 2 nd respondent has issued Ext.P5 order dtd. 14/5/2019 reckoning the provisional services rendered by one Sri. E.K. Gokulan from 9/5/1973 to 11/7/1976 for granting increments and his pension was re-fixed counting the provisional service. The petitioners state that benefits were given to the said E.K. Gokulan pursuant to Ext.P6 judgment of this Court in W.P.(C) No.34870/2007.