WP(C) No.20441/2022 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Thursday, the 23rd day of June 2022 / 2nd Ashadha, 1944
WP(C) NO. 20441 OF 2022(E)
PETITIONER:
MR. T.R.VIJAYAKUMAR, PROPRIETOR, ELITE DISTILLERIES AND BEVERAGES
COMPANY, KIRALOOR P.O., MUNDOOR, TRISSUR-680541.
RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT, TAXES
DEPARTMENT, SECRETARIAT, TRIVANDRUM-695001.
2. THE COMMISSIONER OF EXCISE, TRIVANDRUM-695001
3. THE INSPECTOR OF EXCISE, ELITE DISTILLERIES AND BEVERAGES COMPANY,
KIRALOOR P.O., MUNDOOR, TRISSUR-680541.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay the recovery of the demand made in Exhibit P2 to the
extend it demands pay and allowances applicable to the post of Excise
Inspector, in excess of what is payable in terms of Rule 53b of Part I
KSR, forthwith, pending disposal of the Writ Petition.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
SRI.RAJU K.MATHEWS Advocate for the petitioner and of GOVERNMENT PLEADER
for the respondents, the court passed the following:
ORDER
Admit.
Government Pleader takes notice for the respondents.
Perused the Ext.P1 Judgment and Ext.P3 interim order.
There will be an interim order as payed for, a period of three months.
Sd/- MURALI PURUSHOTHAMAN, JUDGE 23-06-2022 /True Copy/ Assistant Registrar WP(C) No.20441/2022 2/2 APPENDIX OF WP(C) 20441/2022 Exhibit P1 A TRUE COPY OF THE JUDGMENT DATED 26.05.2009 IN WPC NO.
10459 OF 2008.
Exhibit P2 A TRUE COPY OF THE DEMAND DATED 25.05.2022 ISSUED BY THE 3RD RESPONDENT, FOR THE MONTH OF JUNE, 2022. Exhibit P3 A TRUE COPY OF THE INTERIM ORDER DATED 10.03.2022 IN WPC 8038 OF 2022.