K SUBRAMANIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners are aggrieved by Ext.P15 order of the 3rd respondent, whereby the petitioners' claim for counting military service for the purpose of grant of higher grade has been rejected, which according to the petitioners are contrary to the Division Bench decision in Ext.P8. THE learned Government Pleader has produced before me an order No.A4 (a) 33021/2010/EC dated nil/10/2010, whereby revised orders have been passed granting the petitioners the benefit, in accordance with the Division Bench decision. THE counsel for the petitioners submits that, the order has not yet been communicated to the petitioners. Recording the statement of the learned Government Pleader, I close the writ petition.

(2.) HOWEVER, I direct the respondents to see that the monetary benefits arising from the said order are disbursed to the petitioners as expeditiously as possible, at any rate within a period of two months from the date of receipt of a copy of this judgment.