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High CourtsSingle Bench(2007) 01 KL CK 0034

K.A. Venugopal vs State of Kerala and Others

High Court Of Kerala · Decided on 9 January 2007

HON’BLE JUDGES
K.K. Denesan, J
CASE NUMBER
WP (C) No. 32377 of 2006 (D)

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Judgment

5 paragraphs · 312 words

K.K. Denesan, J.—The petitioner has retired from service while working as Special Grade Executive Officer. Certain grievances pertaining to pay fixation have been brought by the petitioner to the notice of the authorities.

2.

He has sought for orders approving the pay fixed by the Deputy Director of Panchayats, Thrissur, to revise his pensionary benefits based on the pay thus refixed taking note of the judgments relevant on the subject and to grant him all consequential benefits. Ext.P15 representation is seen to have been sent to the Government for redressal. Having not received any reply this writ petition has been filed.

3.

Govt. Pleader on instruction submits that Ext.P15 representation is not seen received by the first respondent and therefore no action has been taken on the request of the petitioner.

4.

Counsel for the petitioner submits that the petitioner is prepared to submit one more representation in the same lines as he had done while submitting Ext.P15 and this Court may direct the first respondent to take appropriate decision on that representation.WPC 32377/2006 2

5.

In the circumstances there shall be an order directing the petitioner to submit appropriate representation addressed to the first respondent routed through the third respondent for onward transmission to the first respondent through the second respondent. Such representation shall be filed within two weeks from the date of receipt of a copy of this judgment. The third respondent shall forward the representation with his remarks to the second respondent within two weeks thereafter. The second respondent shall transmit the representation with his suggestions, if any, to the first respondent within three weeks thereafter. The first respondent shall take appropriate decision on the representation within one month thereafter. The petitioner shall produce a copy of the judgment before the third respondent as also before the first respondent for information and compliance. Writ petition is disposed of accordingly.