SATHEESAN M.B Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners retired from the Kerala State Electronics Development Corporation Limited, the third respondent. They complained that they have been denied terminal benefits based on the revised pay scales under the Ext.P10. After fruitless efforts, they have filed this writ petition.

(2.) The employer Corporation filed a verified petition dated 19.11.2018.

(3.) In response to the submissions made by the petitioners' counsel, the Standing Counsel for the third respondent has taken me through the Ext.R3(c), which is an extract from the minutes of the Company's Board Meeting, dated 11th October 2018. According to her, the petitioners will be paid their terminal benefits in tune with the revised pay scales. But given its financial conditions, the Corporation has been following a system of priority. She adds that the petitioners will get their turn, at the earliest, by next year.