K. NARAYANAN KUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner was appointed as Junior Inspector in the 4th respondent-Society for Prevention of Cruelty to Animals (SPCA), Palakkad. The petitioner seeks to set aside Ext.P5 to the extent it holds that the employees of SPCA are not eligible for retirement benefits and further entitled, on humanitarian grounds, only Ex-gratia allowance of Rs.8,100.00 per month. The petitioner also seeks to set aside Ext.P13 order and Ext.P22 letter.

(2.) The petitioner states that the Society for Prevention of Cruelty to Animals, Palakkad comes under the Government of Kerala, Agriculture (Animal Husbandry) Department. It is the Department which shall accord sanction for the creation of the post of Junior Inspector. The petitioner was promoted as Senior Inspector in 1998. The petitioner retired from service as Senior Inspector on 30/9/2015.

(3.) The petitioner states that while working under the SPCA, the petitioner was granted the benefit of salary on Pay Scale, the Higher Grade and all other benefits available to a Government Servant, including the benefit of Pay Revisions effected from time to time.