K.A Abdul Gafoor, J.:— The contention of the petitioner in this writ appeal is that the service that he had put in Kerala State Electricity Board before his joining in Government service is also be counted as qualifying service for the purpose of computing pension due from Government on his retirement from the Government service Pension is payable only on the basis of Rules provided in Part III KSRs, taking into account the qualified service as reckonable in terms of the said Rules. No provision in the said Rules enabling counting the service in the Kerala State Electricity Board for the purpose of grant of pension on retirement from Government service, is brought to our notice.
2. The trump card that the appellant possesses is Annexure-A2 Government Order No. G.O(P) 228/2001.Fin. Dated 02-02-2001 which indicates that the Government intends to add a note to Rule 20 Part in KSRs. Such a note is not yet notified. The said Government Order in its last sentence provides that “The formal amendments to Part III KSRs. will be issued separately”. This Annexure-A2 is not an amendment to the Rules but only an intention to amend the Rule. The formal amendment is not yet incorporated. Even if the proposed amendment is incorporated, it will be doubtful whether the service put in by a person in Kerala State Electricity Board can also be brought within the purview of expression ‘etc.’ appearing in that proposed note. Anyhow, we are not pronouncing on that aspect. For the time being, there is no rule to count the service put in Kerala State Electricity Board by a person before his joining in Government service, as a qualifying service for the purpose of computing pension due from Government, on his retirement.
3. Writ appeal, therefore, fails and is dismissed accordingly.
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