SUKUMARAN NAIR Vs. THE MANAGING COMMITTEE

JUDGEMENT

(1.) The prayers in the abovecaptioned Writ Petition (Civil) are as follows:

(2.) Heard Smt.Veena Hari, learned counsel appearing for the petitioner and Sri.Saigi Jacob Palatty, learned Sr.Government Pleader appearing for the respondents.

(3.) The petitioner is aggrieved by the impugned decision rendered as per Ext.P-7 dated 10.08.2018, whereby his request for grant of pensionary benefits has been rejected on the ground that he is not a member of Ext.P-1 scheme.