ANEETH M.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following prayers :-

(2.) Heard the learned counsel for the petitioners and the learned Government Pleader as well as the learned counsel appearing for respondents 2 to 4.

(3.) It is submitted by the learned counsel for the petitioners that the emoluments due to the petitioners, who are Speech Therapist and Dietician respectively under the 2 nd respondent Society have been reduced by Ext.P4 Government Order dated 7.8.2019. It is stated that initially, the employees of the Malabar Cancer Centre (for short, MCC) were paid in the scale of pay of the State Government Employees. Thereafter proposals were sent by the staff of the MCC to revise their pay equivalent to the scale of pay of employees of the Regional Cancer Centre (for short, RCC). It is submitted that since there were anomalies in the orders issued by the Government pursuant to the proposals made by the employees of the MCC, objections were invited and on 7.8.2019, Ext.P4 order was passed by the Government. It is stated that as per the said order, a lesser grade pay was fixed to the posts held by the petitioners and that the reduction of grade pay is completely unjustified.