SREEDHARAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) These two Writ Petitions raise the interpretation of R.3 of the Kerala Service Rules, Note (2) thereof and Ruling No. 3 under Note (2). Although the judgment in these two cases was dictated on 1-7-1977, I felt the matter needed reconsideration and I directed the cases to be posted as 'spoken to' and heard the counsel on both sides again.

(2.) Since O.P. No. 5080 of 1975 has become infructuous, I shall state the facts in O.P. No. 294 of 1977. The prayer in this original petition is to quash Exts. P2, P5, P6 and P8.

(3.) The petitioner retired as Assistant Conservator of Forests on 4-3-1971. Sanction was given for the grant of pension and Death cum Retirement gratuity by the Government as per its order dated 10-12-1970.