K V PAUL Vs. KERALA STATE ROAD TRANSPORT

JUDGEMENT

(1.) Sri.K.Prabhakaran, standing counsel takes notice on behalf of the respondents. The prayer in this writ petition is that the provisional service rendered by the petitioners prior to regularization of service is to be reckoned with for pension, weightage and pensionary benefits.

(2.) The issue is directly covered by the judgment of this court in Idicula Abraham v. KSRTC and Others (2005(2) KLJ 602). Writ petition therefore will stand allowed.

(3.) There will be a declaration that the provisional services rendered by the petitioners prior to their regularization in service is to be reckoned with for commutation of pension and other pensionary benefits.