ALL KERALA TEXTILE WORKERS AND STAFF Vs. STATE OF KERALA TO BE REPRESENTED BY ADDITIONAL CHIEF SECRETARY

JUDGEMENT

(1.) WRIT Petition No.34676/2010 is filed seeking the following reliefs:

(2.) THE grievance of the petitioners is that by virtue of Rule 189(3) of the Kerala Co-operative Societies Rules, the employees of Hantex are entitled to dearness allowance at the rates allowed by the Government to the Government employees. The increased dearness allowance granted by Ext.P2 Government Order dated 18/11/2009 to State Government employees, Aided school Teachers and other categories of employees referred to therein with effect from 1/7/2009 has not been implemented in the Hantex. It is submitted by the petitioners that the 2nd respondent had recommended grant of enhanced dearness allowance pursuant to Ext.P2 order and also requested the Government to sanction increased dearness allowance to employees of the Hantex with effect from 1/3/20210. The said request was declined by the Government by Ext.P5 letter dated 21/10/2010. In this writ petition the petitioners challenge Ext.P5 order and seek the reliefs referred above.

(3.) THE increased DA with effect from 1/7/2009 to 28/2/2010 remains to be paid. The learned counsel for the 2nd respondent submits that the increased dearness allowance due to the petitioners for the said period will be paid within a period of nine months.