R G DIAS Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The sole question that falls for decision in these two writ petitions filed by two Law, Officers attached to the District Court, Ernakulam, is whether they are entitled to fee as specified in R.33 of the Kerala Government Law Officers (Appointment and Conditions of Service) and Conduct of Cases Rules, 1978. Relying on the provisions contained in the Note to R.32 of the aforesaid Rules the Collector has declined to give the fee allowed by the Court. Note to R.32 of the said rules reads:

(2.) Counsel far the petitioners, however, submitted that they place reliance on R.33 of the Rules, which reads:

(3.) The result, therefore, is that there will be a direction to the first respondent, Collector to fix the fee in terms of the provisions contained in R.33 of the Rules, and to make the payment to the petitioners as expeditiously as possible. The writ petitions are disposed of as above; and the first respondent Collector will make the payments to the petitioners as expeditiously as possible, at any rate within three months from the date of receipt of a copy of this judgment.