LAKSHMANAN M.V.O Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners herein are the employees of the Kerala Handloom Weavers Co-operative Society Ltd., a public sector undertaking. They say that they have submitted Exts.P19 to P34 representations before the 2nd respondent claiming wage arrears from 1.2.2011 till the date of retirement, DCRG and leave surrender benefits in accordance with the revised pay scale. Though various other reliefs are sought for in the writ petition, when the case came up for admission, the solitary request made by Sri.P.Sreekumar, the learned counsel appearing for the petitioner, is for a direction to the 2nd respondent to consider and pass expeditious orders taking note of the earlier judgments of this Court which have been produced as Exts.P35 and P36.

(2.) I have heard the learned counsel appearing for the petitioners and Sri.N. Raghuraj, the learned standing counsel appearing for the respondent society. Sri. Raghuraj submits that the benefits which have been extended to the petitioners in Exts.P35 and P36 judgments will be extended to the petitioners as well.

(3.) Having considered the facts and the submissions made across the bar, this writ petition is disposed of directing the 2nd respondent to consider and pass orders on Exts.P19 to P34 with notice to the respective petitioners, within a period of six weeks from the date of receipt of a copy of this judgment. While passing orders, the 2nd respondent shall take note of Exts.P35 and P36 judgments rendered by this Court concerning persons similarly placed as the petitioners and also the consequential orders passed in their favour as is evident from Exts.P37 and P38.