AI Structured Summary
Not yet generated for this judgment
Judgment
Kurian Joseph, C.J.
1.The petition has been filed with the following prayer:
To issue writ of mandamus to the Respondent-Corporation with a direction to decide the representation made by the Petitioner and release the benefits/salary due for the period of extra duties discharged by the Petitioner during holidays/Sundays/overtime and night shifts.
The Petitioner has submitted Annexure P-3, representation and the same is pending before the Respondent. There will be a direction to the Respondent to look into Annexure P-3 and take appropriate action in accordance with law within a period of two months from the date of production of copy of this judgment along with copy of the writ petition before the Respondent by the Petitioner.
The writ petition is disposed of, so also the pending application (s), if any.