Kerala High Court
Jeemon vs The State Of Kerala on 25 May, 2007
Author: K.Balakrishnan Nair
Bench: K.Balakrishnan Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 15238 of 2005(L)
1. JEEMON, S/O. V.J. THOMAS,
... Petitioner
2. M.X. WILSON, S/O. M.J. XAVIER,
3. ASHARAF, S/O. P.M. ABDUL RAHIMAN,
4. NOUSHAD M.N., S/O. M.K. NADESAN,
5. SAHADEVAN E.K., S/O. A.N.KARUNAKARAN,
Vs
1. THE STATE OF KERALA,
... Respondent
2. THE DIRECTOR OF URBAN AFFAIRS,
3. THE KOCHI CORPORATION
For Petitioner :SRI.ANCHAL C.VIJAYAN
For Respondent :SRI.V.S.CHANDRASEKHARAN
The Hon'ble MR. Justice K.BALAKRISHNAN NAIR
Dated :25/05/2007
O R D E R
K.BALAKRISHNAN NAIR, J.
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W.P.(C) No.15238 of 2005-L
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Dated this the 25th day of May, 2007
J U D G M E N T
The petitioners are Junior Health Inspectors working in the Municipal Common Service. They were appointed based on the advice made by the PSC. They submit, they were having regular service in the Health Department in the identical post. They pray for a direction to pay the salary and allowances reckoning the last pay drawn by them from the Health Department. Claiming this relief they have filed Ext.P16 representation. Now, the petitioners have produced Ext.P19 order in which relief has been granted to two similarly placed employees, by the Government. In view of the above position, they pray for consideration of the claim raised by them in Ext.P16, taking into account Ext.P19.
2. I heard the learned Government Pleader for the respondents also.
3. The Writ Petition is disposed of directing the second respondent to forward Ext.P16 with his remarks to the first respondent, within one month from the date of production of a copy of this judgment. In that event, the Government will consider and pass orders on Ext.P16, Wpc 15238 of 2005 2 taking into account Ext.P19 also within three months from the date of receipt of the representation from the second respondent.
K.BALAKRISHNAN NAIR, JUDGE.
MS