ABRAHAM THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:

(2.) It is contended that the petitioner retired from service while working as Head of Department in a private college. His date of superannuation was 30/06/1997. He retired after 33 years of service in the private college. It is submitted that Ext. P1 Order dated 25/11/1998 authorising revision of pension and other retirement benefits was made applicable to teachers of private colleges affiliated to universities in Kerala. Clause 18 of Ext. P1 specifically reads as follows:

(3.) A counter - affidavit has been filed on behalf of the 2nd respondent contending that interest has been paid from the date of authorisation of revised pension and commutation of pension by the Accountant General till the date of payments. It is submitted that authorisation was made on 09/09/2002 only and therefore the petitioner would be entitled to interest for arrears of gratuity and commutation of pension from 09/09/2002 to 25/09/2002 and for arrears of revised pension from 09/09/2002 to 08/10/2002.