P.K. HARIKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) These writ petitions are filed by retired employees of the respondent-company challenging the action taken by the respondents to withhold the retirement benefits due to them. The orders by which liability was imposed on them on account of the excess purchase of Sodium Meta Bisulphate and Blister Aluminum Foil are also under challenge.

(2.) In W.P.(C).No.11773 of 2015, the orders under challenge are Exhibits P8, P12 and P13. A declaration is also sought that Exhibit P7 report, to the extent it holds the purchase of the materials as irregular, is factually incorrect and legally unsustainable.

(3.) In W.P.(C).No.14884 of 2015, the orders under challenge are Exhibits P1 report and Exhibit P25 letter. Further directions are sought for to consider Exhibit P3 explanation and Exhibit P23, P26 and P27 representations submitted by the petitioner.