T.V. HAMZAKOYA Vs. STATE OF KERALA

JUDGEMENT

(1.) THE appellant filed W.P.(C). No. 30488/2008 seeking the monetary benefits following the directions in Ext.P5 judgment, where this Court recognized his entitlement to be granted five advance increments with effect from 5.7.1980. However, the learned Single Judge rejected the Writ Petition on the ground that the appellant had not challenged Ext.P6 order passed by the respondents denying him the benefit claimed. It is aggrieved by this judgment, this appeal is filed.

(2.) WE heard the learned counsel for the appellant, the learned Government Pleader appearing for the 1st respondent and the learned Standing Counsel appearing for respondents 2 and 3.

(3.) SUBSEQUENTLY , W.P.(C). No. 36521/2003 was heard and disposed of by this Court by judgment dated 20th March, 2006 ( Ext.P5), wherein it was held thus.