N SANKARAN NAMBOODIRI Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS writ petition has been preferred seeking a writ of mandamus directing the first respondent to consider Ext.P2 on merits and pass appropriate orders after affording the petitioners an opportunity of being heard. Petitioners also sought for a writ of mandamus directing the respondents to protect their pay and allowances to avert any reduction in emoluments on account of wage revision. The interim order granted by this Court on 9.6.1999 is still in force. In the circumstances, we are inclined to dispose of the writ petition directing the first respondent to take note of Ext.P2 representation and pass appropriate orders in accordance with law after hearing the petitioners. We make it clear that we have not expressed any final opinion regarding the rights of the petitioners to get protected their pay and allowances. That is O.P.No.13918/1999 2 also a matter to be considered by the first respondent in accordance with law.