C.V. JACOB Vs. USHAKUMARI P.R.

JUDGEMENT

(1.) These two contempt cases are filed alleging non compliance of directions issued by this Court as per judgment dated 18/2/2015 in WP(C) No. 5320/2011, which has been confirmed by judgment dated 24/7/2018 in WA No. 1510/2015.

(2.) The complainant was the petitioner in the writ petition. The complainant was working as Administrative Officer in the office of Greater Cochin Development Authority (GCDA). He sought for parity in the pay scale to that of the Deputy Secretary in Secretariat Service. Though it was contended that the duties and responsibilities of Administrative Officer in GCDA are not identical to that of Deputy Secretary to Government, it was held that until the Government takes a decision to decline the service pattern adopted in GCDA for Administrative/Ministerial staffs in the line of Secretariat staffs, the refusal of the pay revision to the Administrative Officer is unjust and illegal. Hence the writ petition was allowed and direction was issued that the Administrative Officers are to be given revised scale of pay based on the proposal of GCDA in the pay band Rs. 20700-26600 w.e.f. 1/7/2004. The judgment was taken in appeal by the State and the appeal was dismissed approving the judgment of the learned Single Judge. There is no dispute about the fact that Government had complied with the directions issued by the learned Single Judge by putting the Administrative Officer in the pay band of 20700- 26600 effective from 1/7/2004.

(3.) In Cont.Case (C) No.2041/218, the contention was that the service benefits were not paid due to the revision of pay scale as directed in the judgment. It is now pointed out that the petitioner had been given the benefit as directed. Accordingly Cont.Case (C) No.2041/2018 can be closed as being complied with.