P PURUSHOTHAMAN S/O P S ELEYA CHETTIAR Vs. STATE OF KERALA REPRESENTED BY SECRETARY CO-OPERATIVE DEPARTMENT

JUDGEMENT

(1.) Petitioners were employees of the 2nd respondent District Cooperative Bank, who retired from service since 2007 while holding different posts. The petitioners have filed this writ petition under Article 226 of the Constitution of India seeking a declaration that they are entitled to arrears of salary from 01.07.2002 to 30.06.2003. They have also sought for other consequential reliefs.

(2.) Heard the learned counsel for the petitioners, the learned Government Pleader appearing for the 1st respondent and also the learned Standing Counsel for the 2nd respondent District Cooperative Bank.

(3.) The issue raised in this writ petition as to the entitlement of the petitioners for arrears of salary for the period from 01.07.2002 to 30.06.2003 has now been settled by the judgment of a Division Bench of this Court dated 25.05.2018 in W.A.No.1222 of 2017 and connected cases. Paragraphs 19, 20 and the operative portion of the said judgment reads thus :