REGENT COMPUTRONICS PVT. LTD.

STATE OF KERALA Appellant

V/S

M. Vijayakumar Respondents

Referred Judgements :-

STATE OF WEST BENGAL V. ANWAR ALI SARKAR [REFERRED TO]
BHUDHAN CHOUDHARY AND OTHERS V. STATE OF BIHAR [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
STATE OF RAJASTHAN VS. AMRIT LAL GANDHI [REFERRED TO]
T N ELECTRICITY BOARD VS. R VEERASAMY [REFERRED TO]
STATE OF PUNJAB VS. AMAR NATH GOYAL [REFERRED TO]
CHAIRMAN AND M D K R T C VS. K O VARGHESE [REFERRED TO]
KALLAKKURICHI TALUK RETIRED OFFICIAL ASSOCIATION TAMILNADU VS. STATE OF TAMILNADU [REFERRED TO]
HIMACHAL ROAD TRANSPORT CORPORATION VS. HIMACHAL ROAD TRANSPORT CORPORATION RETIRED EMPLOYEES UNION [REFERRED TO]
STATE OF PUNJAB VS. DAVINDER SINGH [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) These two appeals impugn a common judgment and order of the High Court of Kerala at Ernakulam [The High Court] dtd. 22/11/2022 passed in Writ Appeal Nos.131 and 202 of 2022 which arose from W.P. (C) No.12062 of 2021 and W.P. (C) No.6411 of 2021. As these appeals impugn a common judgment, they were heard together and are being decided by a common judgment.

(3.) The short question posited for our consideration in these appeals is: If dearness allowance [DA] and dearness relief [ DR] are to be added on salary and pension payable to serving employees and retired employees, respectively, whether there could be a higher rate for enhancement of DA than what it is for DR?

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STATE OF KERALA Vs. M. VIJAYAKUMAR

Referred Judgements :-

JUDGEMENT

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