V M SOMASUNDARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is stated to have retired as a Pump Operator from the services of the Kerala Livestock Farm, which is under the Kerala Veterinary & Science University-the 3rd respondent herein.

(2.) The petitioner's specific case is that before he joined regular service, he was working as a casual labourer under the Kerala Agricultural University-the 2nd respondent herein from 3.8.1985. He says that he was made a permanent labourer only on 1.1.199

(3.) The essence of the contentions in this writ petition is that his casual service should also be counted for salary revision and for retirement benefits, since he now concedes that he retired from service with effect from 30.4.2012. The petitioner relies upon Exts.P1 and P3 Government Orders, under which, according to him, the causal service of Class-III and Class-IV employees are to be counted for terminal benefits and he says that, in fact, he has already been given higher grade taking into account such service.