GOVERNMENT OF KERALA Vs. ANITHA 1

JUDGEMENT

(1.) This original petition has been filed by the State of Kerala and the Director of Collegiate Education, assailing the order of the Kerala Administrative Tribunal in O.A.(EKM) No. 456/2016 dated 15.02.2017, whereby directions have been issued to them to rectify the anomaly in the pay scales drawn by the respondents/applicants and that their pay scales be stepped up to be at par with their juniors.

(2.) The forensic issues raised in this original petition have, in fact, been answered against the State of Kerala by a Bench of this Court in W.A.No.488/2017, in which facts analogous to that of this case were presented. We will refer to the observations in the said judgment presently.

(3.) Before that, the sylloge of the most essential facts and circumstances is ut infra.