STATE OF KERALA Vs. HAZEENA

JUDGEMENT

(1.) As per the impugned order, the Kerala Administrative Tribunal directed the State Government to ensure that arrears of pay revision along with interest due to the applicants for the period when they were on foreign deputation are sanctioned and disbursed to them within a period of one month.

(2.) The State Government and the parent Department are challenging the above order on the ground that employees on foreign deputation are entitled to draw their arrears of salary only from the borrowing organization.

(3.) It is not in dispute that while respondents 1 and 2 herein were working in the General Education Department, they opted for deputation to the 3rd respondent Corporation and the dispute is regarding the arrears of pay during the period of deputation.