SASANKAN NAIR R Vs. INSTITUTE OF HUMAN RESOURCES DEVELOPMENT (IHRD) PRAJOE TOWERS, VAZHUTHACAUD AND OTHER

JUDGEMENT

(1.) This writ petition is filed with the following prayers:-

(2.) Heard the learned counsel for the petitioner, the learned Government Pleader as well as the learned standing counsel appearing for respondents.

(3.) It is submitted by the petitioner, who is a non-teaching staff of the IHRD is entitled to the benefits of pay revision as sanctioned in Exts.P2 and P6 order. But the same have been disbursed to him so far. The petitioner contends that the amounts due under the Government Orders have been paid to teaching staff, but the amounts have been disbursed so far as the petitioner is concerned. The petitioner contends that the benefits have to be released to the petitioner within a time frame.