P.BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners state that they were employees of the 2nd respondent and they have retired from the service. The grievance projected in this writ petition is the refusal on the part of the 2nd and 3rd respondents to sanction and disburse the balance of wage arrears based on Ext P9 revise pay scales and also to disburse the arrears in DCRG and leave surrender benefits. They state that they have submitted Exts P11 to P19 representations before the 2nd respondent but the same has not evoked any response. It is in the afore circumstances that the petitioners have approached this Court seeking issuance of directions.

(2.) Sri.P.Sreekumar, the learned counsel appearing for the petitioners submitted that persons similarly placed as the petitioners have been granted the benefits due to them. However, the petitioners have been discriminated against.

(3.) Sri.N.Raghuraj, the learned standing counsel appearing for the respondents 2 and 3 submits that the representations can be considered and the amounts due, if any, can be disbursed.