Kurian Joseph, J. - (1.) Leave granted.
(2.) The appellant is before this Court, aggrieved by the interim order passed by the High Court of Kerala in W.P.(C) No.18255/2015 which was confirmed by the Division Bench in an appeal vide impugned order dated 11.04.2017 passed in W.A. No.703 of 2017.
(3.) The issue pertains to the claim made by Respondent No.1 for counting his service under the appellant towards pensionary benefits. Since, the writ petition itself is pending before the High Court, we do not propose to go into the various contentions raised by the learned Additional Solicitor General of India as well as the learned counsel appearing for Respondent No.1. These are all contentions on merits, to be considered by the High Court while disposing of the writ petition.;