FRANCIS Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are Judicial Officers serving in the District Center at Pathanamthitta. In this writ petition, their grievance is regarding non payment of Transfer Grant / Disturbance Allowance, which is also described as Composite Transfer Grant, for the period from 1/1199 till 1/6/05.

(2.) Briefly stated, the facts of the case are that Chap.19 of the Shetty Commission Report dealt with the recommendation of Allowances, Amenities and Advances. Para 17 contained recommendations regarding Transfer Grant / Disturbance Allowance and the paragraph reads as under;

(3.) In its judgment in All India Judges' Association case, 2002 (4) SCC 247 , the Apex Court accepted the Shetty Commission report and directed its implementation. Accordingly, Ext.P1 order dated GO(MS) No.186/2005 / Home dated 29th of June 2005 was issued by the 1st respondent, para 3 of which reads as under: