T M KURIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE reliefs prayed for by the petitioner in the Writ Petition are the following:

(2.) LEARNED counsel for the petitioner submitted that the only relief which is to be considered in the Writ Petition now is the first part of relief (b). It is submitted that first part of relief (b) is covered by the decision in W.P.(C) No.6558 of 2008 in favour of the petitioner. The Supreme Court confirmed the view taken by the Division Bench of the Kerala High Court. In view of the judgment in W.P.(C) No.6558 of 2008, the petitioner would be entitled to the pay of `3700-5700 with effect from the date of non-cadre promotion as Associate Professor. It is also submitted by the learned counsel for