S VIJAYAN Vs. KERALA AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) The petitioners have filed this writ petition challenging Ext.P9 order and seeking a direction to the respondents to grant them pension reckoning their service as Casual Labourer from 16.09.1996 to 24.08.2009 towards qualifying service for the purpose of pension in the light of Ext.P3 Government Order.

(2.) The case of the petitioners is that they had been working as Casual Labourers under the Agricultural University continuously from 1996. While so as per Ext.P1 order they were appointed as casual labourers temporarily and as per Ext.P2 order dated 110.2009, they were subsequently absorbed as permanent workers. The petitioners claim that in the light of Ext.P3 order dated 8.7.1980 the service rendered by them as Casual Labourers is liable to be reckoned towards their qualifying service for pension.

(3.) The petitioners submit that since they had been working in the University from 16.9.1996 onwards continuously, they are entitled to get their pension fixed on the basis of Ext.P3 reckoning each year of service from 1996 onwards towards qualifying service along with their regular service based on Ext.P2 order. When the University did not take action on Ext.P5 representation submitted by them, they approached this Court and on the basis of the directions issued by this Court in Ext.P6 judgment, it was considered, but rejected as per Ext P7 order. The petitioners again approached this Court challenging Ext.P7 order and by Ext.P8 judgment this Court directed the respondents to reconsider the same again. The representation was rejected as per Ext.P9 stating that their appointments in 2009 were purely on humanitarian grounds.