STATE OF KERALA Vs. K. MANI AND ORS.

JUDGEMENT

(1.) State of Kerala, the 1st respondent in WP(C) No.8140/2012, has filed WA No.386/2015, challenging judgment dated 21/8/2014 by which while disposing of the writ petition filed by the 1st respondent herein, direction has been issued to the appellant to consider the case of the 1st respondent for grant of ex-gratia pension taking into account his long and continuous service under the 2nd respondent, Kerala Khadi and Village Industries Board (hereinafter referred to as 'the Board').

(2.) The short facts involved in the writ petition are;

(3.) Counter affidavits had been filed by the respondents refuting the claim made by the petitioner. It was stated that though there was a proposal for regularising the employees of the Board, the same was not pursued by the Board. The writ petitioner filed a reply as well claiming that certain other persons who were working in similar capacities had been regularised by the Board.