STATE OF KERALA Vs. SABU MATHEW

JUDGEMENT

(1.) The question arising in these appeals against the common judgment in the writ petitions is limited. The limited question is, as to whether provisional service in an aided school, on leave vacancy can be counted for pension when the said incumbent later joins regular service in an aided college or an aided school. The learned Single Judge found the same to be permissible. The learned Single Judge is said to have distinguished a Division Bench judgment in Alizuamma v. Accounts Officer, Office of the Accountant General 2013 (4) KHC 313 : 2013 (4) KLT 53 : ILR 2013 (4) Ker. 455. The learned Senior Government Pleader submits that the issue is squarely covered by the Division Bench decision of this Court which categorically held that no claim for treating the period of service in a leave vacancy, for the purpose of pension, can be entertained. The Government Orders set aside by the learned Single Judge ought to have been sustained, is the contention.

(2.) We notice from the impugned judgment that there were two sets of writ petitions; (i) retired aided school teachers who had earlier worked in aided schools in broken spells on leave vacancies; and (ii) retired teachers of private colleges, obviously under the direct payment agreement, who also likewise worked in aided schools as leave substitutes. They asserted that the Kerala Service Rules by Rule 14E provided for counting of such broken service even in leave vacancies.

(3.) We find from a reading of the judgment in Alizuamma that there was no reason to have distinguished the said judgment of the Division Bench which was authored by one of us [K. Vinod Chandran, J.]. Therein, the teacher was appointed regularly as Upper Primary School Assistant ["UPSA" for short] in an aided school in 1981 and had about 17 years regular service when she retired in 1998. Prior to joining regular service, she had service of various broken periods in aided schools, between 1974 and 1981. The teacher claimed that since she had broken spells of service within a period of 7 years, the entire 7 years have to be reckoned for the purpose of pension. Hence, the teacher claimed for 24 years qualifying service while the Government granted only 20 years. Government took 17 years regular service and computed the period of actual service on leave vacancies. Obviously in the said case the period of leave vacancy, was reckoned for the purpose of pension.