C K PREMSANKAR Vs. SECRETARY 9TH PAY REVISION

JUDGEMENT

(1.) The petitioners are members of the Kerala Government Press Subordinate Service. The service consists of 5 branches, namely, composing, binding, printing, reading and computing sections. According to them, an anomaly has crept in respect of employees of the computing and reading sections in the matter of implementation of the 8th Pay Commission, which anomaly was brought to the notice of the Government. According to the petitioners, the Government had directed that this matter can be brought to the notice of the next Pay Commission. Therefore, they have filed Exts.P7 and P7(a) representations before the 9th Pay Commission. The petitioners want a direction to the Pay Commission to consider Exts.P7 and P7(a) representations.

(2.) The learned Government Pleader submits that it is too late for the Commission to consider fresh representations in the matter because the Pay Commission is in the process of preparing the report and the report has to be submitted within a month. He would submit that representations from associations and unions of employees are being considered by the Commission and proceedings are in final stage. According to him, if this Court now directs consideration of individual representations, it would add to the burden of the Commission, which cannot afford the same at this final stage.

(3.) I find considerable merit in the contention of the learned Government Pleader. At this late stage, if I direct the Pay Commission to consider further individual representations in the matter, it would cause much inconvenience to the Commission and the submission of the Pay Commission Report would also be considerably delayed. If the petitioners have any grievance, they may approach the Government while the Government considers the recommendations of the Commission for acceptance. With that liberty, this writ petition is disposed of.