CHANDRASHEKAR A K Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) Whether a person who has resigned from service is entitled to the benefit of revision of scale of pay with retrospective effect is the question involved in this appeal which arises out of a judgment and order dated 11.01.2006 passed by the Division Bench of the Kerala High Court in Writ Appeal No. 2004 of 2005.

(3.) Appellant herein was employed as Director (Finance) in the respondent No. 2 company which is an undertaking of respondent No. 1. He was a full time employee. He resigned from services on 23.05.1995.