RUBBER BOARD Vs. MANJU SUSAN JOHN

JUDGEMENT

(1.) Heard learned counsel for the appellants and Sri.P.C.Sasidharan, the learned counsel appearing for respondents/writ petitioners.

(2.) This writ appeal has been filed against the judgment dated 26/06/2014 in W.P.C.No.32792 of 2011. The Rubber Board, who was the 3rd respondent in the writ petition, has come up against the judgment of the learned Single Judge by which judgment, the writ petition was allowed.

(3.) Petitioners, who were holding the post of Quality Control Assistant, filed the writ petition praying for quashing Ext.P9, by which order, Government of India has refused revision of scale of pay of Quality Control Assistants of the Rubber Board as recommended by the Rubber Board and directed for consideration by this Court vide judgment dated 16/11/2010 in W.P.C.No.32926/2010. In the writ petition, following prayers were made by the petitioners: