C.I. Raju vs The Chairman And Managing Director on 15 December, 2006

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Kerala High Court

C.I. Raju vs The Chairman And Managing Director on 15 December, 2006

Bench: K.K.Denesan

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

WP(C) No. 31623 of 2006(M)


1. C.I. RAJU, AGED 49 YEARS,
                      ...  Petitioner
2. K.A. MATHEW, AGED 50 YEARS,
3. K.R.K.PILLAI, AGED 46 YEARS,

                        Vs



1. THE CHAIRMAN AND MANAGING DIRECTOR,
                       ...       Respondent

2. DIRECTOR (HRD),

3. CHIEF ENGINEER (CIVIL),

                For Petitioner  :NRI.G.D.PANICKER

                For Respondent  :SRI.MVS.NAMBOOTHIRY

The Hon'ble MR. Justice K.K.DENESAN

 Dated :15/12/2006

 O R D E R
                                  K.K.DENESAN, J.

                     -----------------------------

                        WP(C)No. 31623 OF 2006

                     -----------------------------

                  Dated this the 15th December, 2006.



                                       JUDGMENT

I have heard counsel for the petitioners and standing counsel for the respondents.

2. The petitioners are working as Draftsman Gr.I under the respondents. This writ petition has been filed seeking to quash Ext.P4 order passed by the Superintending Engineer (P&A) BSNL, Trivandrum informing the petitioners that they will not come within the definition of Group B Officers as they are drawing the pay scale of Rs.5500-9000 in CDA. The petitioners have filed representations before the first respondent. Ext.P5 is the representation filed by the first petitioner. Counsel submits that similar representations have been filed by the petitioners 2 and 3 also.

3. Having regard to the contentions raised in Ext.P5 and similar representations filed by the petitioners 2 and 3, the first respondent shall consider the claim of the petitioners for the grant of benefits as Group B Officers and pass appropriate orders.

4. The writ petition is disposed of directing the first respondent to consider Ext.P5 representation filed by the first petitioner and similar representations filed by WPC 31623/2006 2 the petitioners 2 and 3 and pass appropriate orders in accordance with law and communicate the same to the petitioners within two months on the petitioners producing a copy of the judgment before the first respondent. The first petitioner shall be afforded an opportunity of being heard, for and on behalf of the other petitioners also, before the first respondent passes orders on the representation.

K.K.DENESAN Judge jj

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