Kerala High Court
P.C.Shibu vs The Managing Director on 14 December, 2010
Author: C.K.Abdul Rehim
Bench: C.K.Abdul Rehim
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 36998 of 2010(Y)
1. P.C.SHIBU,MACHINE OPERATOR,MATSYAFED
... Petitioner
2. JOSEPH PAYAS.T.G,MACHINE OPERATOR,
3. P.M.ASHRAF,MACHINE OPERATOR,MATSYAFED
4. JOB YESUDAS.V.M,MACHINE OPERATOR,
Vs
1. THE MANAGING DIRECTOR,MATSYAFED,
... Respondent
For Petitioner :SRI.P.RAMAKRISHNAN
For Respondent : No Appearance
The Hon'ble MR. Justice C.K.ABDUL REHIM
Dated :14/12/2010
O R D E R
C.K.ABDUL REHIM, J.
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W.P.(C).No.36998 of 2010
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Dated this the 14th day of December, 2010
J U D G M E N T
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The petitioners are Badali Workers under the respondent. The issue pertains to recovery steps initiated for realising 14% additional D.A. Already paid to the petitioners during the month of August 2010 and also regarding denial of payment of additional D.A. for the subsequent periods, in par with the regular employees. It is noticed that the petitioner had approached the respondent for redressal of the above said grievances by submitting Ext.P3 representation. The main prayer in this writ petition is for a direction to the respondents to have a proper consideration of the grievance and to take appropriate decision thereof.
2. I am of the view that the writ petition can be disposed of directing the respondent to consider and to take appropriate decision on the basis of Ext.P3, within a time frame.
W.P.(C).36998/10 -2-
3. Accordingly the writ petition is disposed of directing the respondent to consider and pass orders on Ext.P3 representation, after affording an opportunity of hearing to the petitioner, as early as possible, at any rate within a period of two months from the date of receipt of a copy of this judgment.
C.K.ABDUL REHIM, JUDGE.
okb