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Judgment
4 paragraphs · 167 wordsJustice Kurian Joseph, C.J.—The writ petition is filed with the following prayers: (i) That the respondents may very kindly be directed to grant revised pay scale of Rs. 6400-10800 as revised w.e.f. 1.1.1996 to the petitioners w.e.f. of their initial appointment and further revision of pay scale of Rs. 10300-34800 as revised w.e.f. 1.1.2006, till their regularization and arrears accrued thereunder be paid with interest @ 9% p.a. in the interest of justice.
(ii) That the respondents may very kindly be directed to pay the revised pay scale and other benefits from the date of initial appointment to the petitioners as is being paid to similarly situated teachers, with all consequential benefits.
The petitioners claim the benefit of revision of pay scale. The case of the petitioners for grant of regular/revised pay scale be considered within a period of two months after the decision rendered by this Court in LPA No. 105 of 2010.
The writ petition is disposed of, so also the pending applications, if any.