Citation : 2023 Latest Caselaw 11081 Ker
Judgement Date : 26 October, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
Thursday, the 26th day of October 2023 / 4th Karthika, 1945
WP(C) NO. 26691 OF 2023(R)
PETITIONER:
SIBY THOMAS, PRIVATE SECRETARY TO HON'BLE CHIEF JUSTICE,
HIGH COURT OF KERALA, ERNAKULAM, COCHIN - 682 031.
RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY THE ADDL. CHIEF SECRETARY TO
GOVERNMENT, HOME DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2. THE HIGH COURT OF KERALA, ERNAKULAM, KOCHI - 682 031, REPRESENTED
BY THE REGISTRAR GENERAL.
3. THE ADDL. CHIEF SECRETARY TO GOVERNMENT, FINANCE DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
4. THE PRINCIPAL ACCOUNTANT GENERAL (A&E), KERALA, THIRUVANANTHAPURAM
- 695 099.
5. THE CHIEF SECRETARY TO GOVERNMENT OF KERALA, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
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 direct the respondents to sanction and disburse the scale of
pay of Rs. 85000-117600 (pre-revised) to the petitioner as Private
Secretary to Chief Justice in terms of Exts.P8 and P11 judgments of this
Hon'ble Court provisionally, pending disposal of the Writ Petition.
This petition again coming on for admission upon perusing the
petition and the affidavit filed in support of WP(C), this Court's order
dated 6/10/2023 and upon hearing the arguments of SRI.K.JAJU BABU
(SENIOR ADVOCATE) along with M.U.VIJAYALAKSHMI, BRIJESH MOHAN,
D.SREEKUMAR (KALAMASSERY), SACHIN RAMESH, T.S.ATHIRA & ANUJA THOMAS,
Advocates for the petitioner, SRI.ANTONY MUKKATH, SENIOR GOVERNMENT
PLEADER for R1 & R3 to R5 and of SRI.V.A MUHAMMED, Advocate for R2, the
court passed the following:
P.T.O.
RAJA VIJAYARAGHAVAN V, J.
-------------------------------------
W.P(C) No.26691 of 2023
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Dated this the 26th day of October, 2023
ORDER
The learned Senior Government Pleader seeks further adjournment to
place on record a counter.
Post after three weeks, within which time the statement/counter shall be
placed on record.
Sd/-
RAJA VIJAYARAGHAVAN V, JUDGE
IAP
26-10-2023 /True Copy/ Assistant Registrar
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