Sebastian K.J vs State Of Kerala
2024 Latest Caselaw 12689 Ker

Kerala High Court

Sebastian K.J vs State Of Kerala on 21 May, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
           THE HONOURABLE MR. JUSTICE SATHISH NINAN
    TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                    WP(C) NO. 36240 OF 2018
PETITIONERS:

    1     SEBASTIAN K.J,
          STATE KHADI ORGANIZER, KERALA KHADI AND VILLAGE
          INDUSTRIES BOARD, VANCHIYOOR P O,
          THIRUVANANTHAPURAM-695035.
    2     J JOB,
          RETIRED VILLAGE INDUSTRIES OFFICER, KERALA KHADI AND
          VILLAGE INDUSTRIES BOARD, RESIDING AT SHIROZ, PANDIT
          COLOLY, KOWDIAR, THIRUVANANTHAPURAM.
          BY ADVS.
          P.MOHANDAS (ERNAKULAM)
          SRI.S.VIBHEESHANAN
          SRI.K.SUDHINKUMAR
          SRI.S.K.ADHITHYAN
          SRI.MUHAMMED IBRAHIM ABDUL SAMAD
          SRI.SABU PULLAN


RESPONDENTS:

    1     STATE OF KERALA,
          REPRESENTED BY THE PRINCIPAL SECRETARY,
          INDUSTRIES(K) DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695001.
    2     THE SECRETARY,
          KERALA KHADI AND VILLAGE INDUSTRIES BOARD, KHADI
          GRAMA SOUBHAGYA, VANCHIYOOR, THIRUVANANTHAPURAM-
          695035.
          BY ADV SRI.N.RAJAGOPALAN NAIR


          SRI. BIJOY CHANDRAN, SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                       Sathish Ninan, J.
               ==============================
                  W.P(C) No.36240 of 2018
               ==============================
            Dated this the 21st day of May, 2024

                            JUDGMENT

This writ petition is filed seeking direction

to the 2nd respondent to pay all monetary benefits

payable to the petitioners based on the pay

revision orders.

2. The learned Standing Counsel for the

respondent submits that all amounts payable to the

petitioners have since been paid.

In the light of the above submission, this writ

petition is closed without prejudice to the rights

of the petitioners.

Sd/-

Sathish Ninan, Judge SVP

APPENDIX OF WP(C) 36240/2018

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 19.11.2012 IN WPC.NO.25884/2007. EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 16.6.2014 IN W.A.NO.593/2013.

EXHIBIT P3          TRUE COPY OF THE ORDER DATED 19.1.2018
                    IN     SPECIAL     LEAVE    TO    APPEAL
                    NO.33353/2014.
EXHIBIT P4          TRUE    COPY    OF   THE   ORDER   NO.KB

3140/2017/E2 DATED 26.5.2018 ISSUED BY THE 2ND RESPONDENT IN FAVOUR OF THE FIRST PETITIONER.

EXHIBIT P5 TRUE COPY OF THE ORDER NO.KB 11528/2013/E2 DATED 14.9.2018 ISSUED BY THE 2ND RESPONDENT IN FAVOUR OF THE SECOND PETITIONER.

EXHIBIT P6 TRUE COPY OF THE ORDER NO.KB 698/13/A11 DATED 12.10.2018 ISSUED BY THE 2ND RESPONDENT.