KERALA HEALTH RESEARCH & WELFARE SOCIETY EMPLOYEES WELFARE UNION (INTUC) Vs. KERALA HEALTH RESEARCH & WELFARE SOCIETY, REPRESENTED BY MANAGING DIRECTOR

JUDGEMENT

(1.) The 1st petitioner is a registered Trade Union representing the employees of Kerala Health Research and Welfare Society. The petitioners 2 to 4 are the former employees of the 1st respondent-society and the members of the 1st petitioner union.

(2.) The case of the petitioners is that, the 1st respondent ' society used to adopt the pay revision orders issued by the Government from time to time and implement the same with the sanction of the Government. The Government implemented the recommendations of the 9th and 10th Pay Revision Commissions to Government employees. In the 129th Governing Body Meeting of the 1st respondent society, the Governing Body approved the implementation of the 10th Pay Revision Commission as per Ext.P3 decision. As there was inordinate delay in implementing the 10th Pay Revision Commission to the employees of the 1st respondent society, the petitioners 2 to 4 and 21 others filed W.P (C) No.22894/2019 before this Court, inter alia, to direct the the 3rd respondent to consider the pay revision proposal and accord sanction without delay.

(3.) Heard the learned counsel appearing for the petitioners, the learned Standing Counsel appearing for the respondents 1 and 2 and the learned Government Pleader appearing for the 3rd respondent.