TOMY K.V. Vs. MINI ANTONY IAS

JUDGEMENT

(1.) This COC has been filed alleging that the directions in the judgment, dated 14.06.2019, have not yet been complied with.

(2.) When this matter was considered by me on 30.06.2020, I recorded the submissions of the learned Senior Government Pleader, Sri.M.V.Anandan, that the recommendations in favour of the petitioners have already been forwarded to the Pay Unification Commission and that orders are awaited.

(3.) Today, when this matter was again called, the learned Senior Government Pleader submitted that an affidavit has been filed on record seeking that six months time be granted to them because 'a judicial and transparent approach is necessary on the request for the regularisation of the contract employees' and 'the impact of regularisation has also to be studied in detail'. He submitted that since the report of the Unification Committee is still awaited, this Court may be pleased to grant this period to them.