SUNILKUMAR P Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are Lab Assistants Grade II working in Kerala Agricultural University. The matter relates to claim under pay revision. Petitioners submit that all similarly situated Lab Assistants were given benefits consequent upon rectifying the anomalies of pay revision. Though, it was initially cancelled, later it was restored as per Exhibit P1 pursuant to the judgment of this court in Writ Appeal No. 692 of 2015 and connected matters.

(2.) Petitioners claim that same benefits shall also be given to them. They have already moved the Agricultural Department by Exhibit P5. It is appropriate that the petitioners take up the matter before the Finance Department. Therefore, the petitioners shall produce Exhibit P5 along with a copy of this judgment before the Secretary, Finance Department, the first respondent. The petitioners shall also produce a copy of the Writ Petition for compliance. Appropriate decision shall be taken by the first respondent after adverting to Exhibit P1, within a period of three months after notice to the first petitioner as well as the University. The writ petition is disposed of as above.