Kerala High Court
T.Devidas vs Union Of India on 26 November, 2007
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 35996 of 2004(I)
1. T.DEVIDAS,
... Petitioner
Vs
1. UNION OF INDIA,
... Respondent
2. COIR BOARD,
For Petitioner :SRI.V.G.SANKARAN
For Respondent :SRI.JOHN VARGHESE, ASSISTANT SG
The Hon'ble MR. Justice KURIAN JOSEPH
Dated :26/11/2007
O R D E R
KURIAN JOSEPH J.
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Writ Petition (Civil) No.35996 of 2004
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Dated 26th November, 2007.
J U D G M E N T
Petitioner is aggrieved since he is not granted the benefit of the 5th Pay Commission. The order passed by the second respondent is against the petitioner and that order is defended in the counter affidavit also to the effect that since the petitioner did not enjoy the scale as on the date of retirement, though held the post of Secretary, he will not get the benefit. Petitioner submits that he may be permitted to pursue his grievance before the first respondent. In the event of the petitioner approaching the first respondent within two months from today, the matter will be duly considered by the said respondent with notice to the petitioner and appropriate orders in accordance with law will be passed, within another four months.
The writ petition is disposed of as above.
KURIAN JOSEPH, JUDGE.
tgs