STATE OF KERALA Vs. MURALEEDHARAN

JUDGEMENT

(1.) The State of Kerala and the Accountant General, who were arrayed as respondent Nos.1 & 2 in the instant writ petition (civil), W.P (C) No.36379/2017 have come before us by instituting this intra-court appeal under Sec.5(i) of the Kerala High Court Act, to impugn the judgment dated 28.03.2019 rendered by the learned Single Judge in the said W.P(C) filed by the 1st respondent herein.

(2.) Heard Sri.Antony Mukkath, learned Senior Government Pleader appearing for the appellants in the writ appeal/respondent Nos.1 & 2 in the W.P(C), Sri.K.Jaju Babu, learned Senior counsel instructed by Smt.M.U.Vijayalekshmi, learned counsel appearing for the 1st respondent in the W.A/writ petitioner and Sri.P.J.Elvin Peter, learned counsel appearing for the 2 nd respondent in the W.A/3rd respondent in the W.P(C).

(3.) The 1st respondent in this appeal (writ petitioner) had instituted the abovesaid W.P(C) No.36379/2017 essentially for seeking directions from this Court to the respondents to reckon and count the special pay granted to him, in terms of Ext.P6 Government Order, as pay for the purpose of reckoning his pension. The learned Single Judge, as per the impugned judgment rendered on 28.03.2019 in the above W.P(C) has granted the said relief. Being aggrieved thereby, the State of Kerala and the Accountant General have filed the instant writ appeal as above.