EXECUTIVE ENGINEER Vs. K.THANKAPPAN

JUDGEMENT

(1.) IRRIGATION Department is in appeal against the judgment of the learned Single Judge in the writ petition directing disbursal of monetary benefits to the respondent/writ petitioner; arising from Exhibit P6 order, and the subsequent dismissal of the review petition.

(2.) THE respondent entered the service of the appellants in 1970 and became a skilled worker with effect from 1979. Having not been given the benefit of absorption as a skilled worker, he retired from service on 30.6.2003. On the continued representations made, one month after the retirement Exhibit P6 order was issued sanctioning higher grade to the respondent as a skilled worker with effect from 12.4.1979, but restricting monetary benefits of the same from 18.3.1999 till his retirement in 2003.

(3.) THE Department was in review before the learned Single Judge relying on Annexure-II order, by which modifications were made in Exhibit P6. The learned Single Judge found that an order passed almost 8 months after the judgment cannot be a ground for review.