R.P. RAJENDRAN Vs. THE IDUKKI DISTRICT CO

JUDGEMENT

(1.) The petitioner, who retired from service of the 1st respondent District Co-operative Bank on 30.10.2005 while holding the post of Deputy General Manager, has filed this writ petition under Article 226 of the Constitution of India seeking a writ of certiorari to quash Ext.P3 Government order dated 20.03.2007 and seeking a declaration that he is entitled to arrears of salary from 01.07.2002 to 30.06.2003 based on the revision of pay effected as per Ext.P1 order, with interest from their respective dates of retirement. The petitioner has also sought for other consequential reliefs.

(2.) Heard the learned counsel for the petitioner, the learned Standing Counsel for the 1st respondent District Co-operative Bank representing respondents 1 and 2 and also the learned Senior Government Pleader appearing for respondents 3 and 4.

(3.) The issue raised in this writ petition as to the entitlement of the petitioner 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: