CourtKutchehry.com
High CourtsSingle Bench

K.K. Joseph vs The State of Kerala and Others

High Court Of Kerala · Decided on 22 July 2011 · Citation: (2011) 07 KL CK 0108

HON’BLE JUDGES
T.R. Ramachandran Nair, J
RESULT
Dismissed
CASE NUMBER
O.P. No. 30218 of 2002 (V)
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

4 paragraphs · 173 words

T.R. Ramachandran Nair, J.—The Petitioner, who has been working as District Probation Officer is seeking for a declaration that he is entitled to pension and other retirement benefits on his retirement from the State service reckoning his past service in the KSEB. Accordingly, a revision of the pension and retirement benefits is sought for.

2.

The Petitioner''s service in the KSEB is from 4.5.1973 to 13.10.1986 and he joined the Kerala State Service on 14.10.1986.

3.

The legal issue raised by the Petitioner is covered against him in the light of the decision of the Division Bench of this Court in Babu P.K. Vs. The Chief Engineer, KSEB and Others, wherein the Division Bench has taken the view that there is no rule to count the service put in Kerala State Electricity Board by a person before his joining in Government service, as qualifying service for the purpose of computing pension due from Government, on his retirement.

4.

In that view of the matter, the Original Petition fails and the same is dismissed.