R. V. RAJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Writ Appeal is filed challenging the judgment dtd. 15/1/2025 of the learned Single Judge in W.P.(C) No.1779 of 2024. Appellant was the petitioner in the W.P.(C). Respondents were the respondents therein. Parties are hereinafter referred to as per their status in the W.P.(C).

(2.) The Writ Petition was filed by the petitioner inter alia seeking to quash Ext.P10 order issued by the 2nd respondent, declining the claim for enhanced arrears of salary and allowances, purportedly due to him in his capacity as the Chairperson of the Kerala State Youth Commission, during the period 2/7/2013 to 31/8/2016.

(3.) The learned Single Judge had dismissed the W.P.(C) inter alia holding that the claim put forth by the petitioner is based on Rule 5 of the Kerala State Youth Commission Rules, 2018 and insofar as the said Rules does not have a retrospective effect, the petitioner's claim for consolidated allowances for the period 2/7/2013 to 31/8/2016 is unsustainable. Challenging the dismissal, this Writ Appeal has been filed by the petitioner.