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Judgment
4 paragraphs · 176 wordsJustice Kurian Joseph, C.J.—The Writ Petition is filed mainly with the following prayer:
1) That the respondents may be ordered to grant ''pro-rata'' pension to the petitioner from the due date with all the consequential benefits.
It is seen that the issue, in principle, has been decided by this Court by various judgments and one judgment is in CWP (T) No. 5728 of 2008. It is not in dispute that the principle has been accepted and the judgment has been implemented. In case, the petitioner is similarly situated, the petitioner may not be discriminated. Therefore, there will be a direction to the 2nd respondent to look into the matter and take appropriate action, without discriminating the petitioner, within a period of four months from the date of production of a copy of this judgment alongwith the copy of the Writ Petition and copy of the judgment, referred to in Annexure P-1, by the petitioner before the second respondent.
With these observations, the Writ Petition is disposed of, so also the pending application (s), if any.