REMADEVI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are working as Female Warders Gr.II in Prisons Department, are claiming entitlement to be paid the scale of pay of Rs.7,480-11,910 applicable to Matron Grade II. This claim is made on the basis that by Ext.P1 pay revision order, they are entitled to the said scale. It is pointed out that urging their claim as above, they have already moved the 1st respondent by filing Ext.P3, and that the said representation has not been considered so far. In this writ petition, the learned counsel for the petitioners confines his prayer for a direction to the 1st respondent to pass orders on the said representation.

(2.) Having regard to the limited nature of the relief that is sought for, this writ petition is disposed of directing the 1st respondent to consider Ext.P3 representation, if the said representation has been received, and is pending. This shall be done as expeditiously as possible, at any rate, within three months of production of a copy of this judgment, along with a copy of this writ petition.