JOSEPH K. S. Vs. STATE OF KERALA

JUDGEMENT

(1.) THE writ petitioner is the appellant. He is a retired teacher who had won the National Award for Teachers. He is aggrieved by the judgment impugned by which it was held that the service of the writ petitioner from 31/12/1987 cannot be counted for claiming pensionary benefits.

(2.) GOING by Ext. P1 Government Order, such teachers are entitled to extension of their service by one year. The normal date of retirement of the writ petitioner was 31/12/1987. As per Rule 60(c) of Chapter VIII, Part I of the Kerala Service Rules, the writ petitioner was eligible to continue in service upto 31/03/1988, but he was not entitled to get any increment for the above three months. As per Ext. P1 Government Order, the writ petitioner was entitled to continue in service till 31/03/1989. Since no pensionary benefits were given to him for the said period, he filed OP No. 35086 of 2002. The learned Single Judge, relying on the decision of a Division Bench of this Court reported in Krishna Panicker v. State of Kerala, 2002 KHC 186 : 2002 (1) KLT 889 : ILR 2002 (2) Ker. 576 turned down the claim against which this writ appeal is filed.