Gopi. C vs State Of Kerala
2024 Latest Caselaw 27822 Ker

Kerala High Court

Gopi. C vs State Of Kerala on 13 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) No.33034/2024                            1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
            Friday, the 13th day of September 2024 / 22nd Bhadra, 1946
                            WP(C) NO. 33034 OF 2024(D)
   PETITIONER:

          GOPI C., AGED 61 YEARS, S/O. CHARLES A , ASWATHY BHAVAN,
          KOOTTAPPU, AMBOORI, AMBOORI P.O, THIRUVANANTHAPURAM DISTRICT, PIN -
          695006

   RESPONDENTS:

      1. STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT, HIGHER
         EDUCATION DEPARTMENT, GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM ,
         PIN - 695001
      2. THE KERALA STATE CENTRE FOR ADVANCED PRINTING & TRAINING(C-APT)
         VATTIYOORKAVU, THIRUVANANTHPURAM, REPRESENTED BY ITS MANAGING
         DIRECTOR, PIN - 69501
      3. THE MANAGING DIRECTOR THE KERALA STATE CENTRE FOR ADVANCED PRINTING
         & TRAINING, VATTIYOORKAVU, THIRUVANANTHPURAM, PIN - 695013


        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 2 and 3 to pay the 9th pay revision
   arrears and DA arrears and enhanced DA arrears admittedly due to the
   petitioner and as paid to similarly situated retired employees as evident
   from Exhibit P7 to P9 pending disposal of the Writ Petition(Civil).


        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.E.S.ASHRAF Advocate for the petitioner, GOVERNMENT PLEADER for
   respondent 1 and of STANDING COUNSEL for respondents 2 & 3, the court
   passed the following:

                                           ORDER

Admit.

The learned Government Pleader takes notice for the 1st respondent. The learned Standing Counsel takes notice for respondents 2 and 3.

There will be an interim direction to respondents 2 and 3 to pay the petitioner admitted arrears of pay revision and Dearness Allowance, within a period of two months from today (13.09.2024).

Post on 12.11.2024.

Sd/- MURALI PURUSHOTHAMAN, JUDGE

13-09-2024 /True Copy/ Assistant Registrar

APPENDIX OF WP(C) 33034/2024 Exhibit P7 TRUE COPY OF THE JUDGMENT IN W.P.(C) NO. 8076 OF 2015 DATED 30.03.2015 OF THIS HON'BLE COURT Exhibit P8 TRUE COPY OF THE COMMON INTERIM ORDER DATED 21.11.2022 IN W.P.(C) NO.10606 OF 2022 AND W.P.(C) NO.16168/2022 Exhibit P9 TRUE COPY OF THE PROCEEDINGS NO. C-APT/3687/LGL/2021 DATED 11.11.2021 PAYING THE PAY REVISION ARREARS OF THE 9TH PAY REVISION AND DA ARREARS TO SRI. GOPAKUMAR K.B, THE 2ND PETITIONER IN W.P.(C) NO.16168/2022