S.V. SEETHA DEVI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner filed O.A.No.1274 of 2022 on the file of the Kerala Administrative Tribunal at Thiruvananthapuram, invoking the provisions under Sec. 19 of the Administrative Tribunals Act, 1985, seeking an order directing the 1st respondent State to allow pension to the applicant for the 26 years of regular service rendered by her; an order directing the 2nd respondent Secretary to Government, SC/ST Development Department to modify Annexure A4 order dtd. 4/7/2011 terminating the applicant from service, so as to grant pension for the 26 years of service rendered by her; to set aside Annexure A11 communication dtd. 6/12/2018 of the 3rd respondent District Collector, which deny pension benefits to the applicant; to direct the 1st respondent State to consider and pass orders on Annexure A13 representation dtd. 1/7/2022 made by the applicant, within a time limit, after hearing the applicant.

(2.) Along with O.A.No.1274 of 2022, the petitionerapplicant has produced Annexures A1 to A14. A copy of O.A.No.1274 of 2022 is marked in this original petition as Ext.P1. In O.A.No.1274 of 2022, on behalf of the 1st respondent State, a reply statement dtd. 21/6/2024 was filed, opposing the reliefs sought for, a copy of which is marked in this original petition as Ext.P2. The applicant filed Ext.P3 rejoinder dtd. 11/6/2025. The learned counsel for the applicant has also submitted Ext.P4 argument notes dated nil.

(3.) After considering the rival contentions, the Tribunal passed Ext.P5 order dtd. 27/8/2025 in O.A.No.1274 of 2022, whereby that original application stands dismissed, for the reasons stated therein. Paragraphs 9, 10 and also the last paragraph of that order read thus;