Kerala State Warehousing Corporation vs Kerala State Warehousing Corporation ...
2024 Latest Caselaw 29650 Ker

Kerala High Court

Kerala State Warehousing Corporation vs Kerala State Warehousing Corporation ... on 17 October, 2024

Author: Anil K. Narendran

Bench: Anil K.Narendran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
         Thursday, the 17th day of October 2024 / 25th Aswina, 1946
                             WA NO. 1378 OF 2020
     AGAINST JUDGMENT DATED 01/07/2020 IN WP(C) 4550/2020 OF THIS COURT
APPELLANT/RESPONDENTS 1 & 2:

  1. KERALA STATE WAREHOUSING CORPORATION REPRESENTED BY ITS MANAGING
     DIRECTOR, P.B. NO. 1727, ERNAKULAM DISTRICT, KOCHI-682016.

AND ANOTHER

BY SENIOR ADVOCATE SRI.RENJITH THAMPAN, STANDING COUNSEL SRI.MAJNU KOMATH
AND ADV.SRI.T.K.SAJEEV

RESPONDENTS/PETITIONERS & RESPONDENT NO.3:

  1. KERALA STATE WAREHOUSING CORPORATION PENSIONERS ASSOCIATION
     REPRESENTED BY ITS SECRETARY, SRI CHANDRAKANTH, AGED 65 YEARS, S/O
     LATE T.K.NAIR, SITHARA, THYKOODAM, VYTTILA, ERNAKULAM DISTRICT.682
     019.

AND 3 OTHERS

BY SENIOR ADVOCATE SRI. ELVIN PETER P.J. & ADV. K.R.GANESH FOR R1 & R2

ADVS.M/S. BENNY P. THOMAS & D.PREM KAMATH FOR R3

STANDING COUNSEL SRI.S.PRASANTH FOR ADDL.R4

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay the operation of the judgment of the learned single Judge to the
extent it directs payment of pension at the revised pay scale up to
12.04.2018.
     This Writ Appeal again coming on for orders along with connected
cases on 17/10/2024 upon perusing the appeal memorandum and this court's
order dated 16/10/2024, the court on the same day passed the following:
                 ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
                 -----------------------------------------------------
             W.A.Nos.1378 & 1440 of 2020 and 134 & 191 of 2021
                ------------------------------------------------------
                    Dated this the 17th day of October, 2024

                                       ORDER

Anil K. Narendran, J.

As agreed by the learned counsel on both sides, list these

matters on 21.10.2024 at 2.00 p.m.

The learned counsel on both sides to exchange list of

authorities, as provided under Rule 95 of the Rules of the High

Court of Kerala, 1971, by tomorrow (18.10.2024).

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE

AV/17/10

17-10-2024 /True Copy/ Assistant Registrar