Temple Executive Officer Must Consider Employees’ Pay-Scale Representations in Light of Applicable Court Rulings.

The petitioners, employees of Sri Kukke Subramanya Temple, sought a direction to the State authorities and the Temple’s Executive Officer to consider their representations seeking extension of the Fifth and Sixth Pay Commission recommendations.

They relied on prior High Court and Supreme Court orders identified in the petition.

The Executive Officer submitted that the representations would be considered in accordance with law.

1. Whether the Temple’s Executive Officer should be directed to consider and decide the petitioners’ representations concerning extension of the Fifth and Sixth Pay Commission recommendations

2. Whether, in deciding the representations, the Executive Officer should take account of the judgments cited by the petitioners, insofar as applicable

The petition invoked Articles 226 and 227 of the Constitution.

The Court did not decide the petitioners’ substantive entitlement to the pay recommendations or state any detailed statutory test. It directed the Executive Officer to consider the representations and pass orders “in accordance with law,” taking note of the judgments cited by the petitioners insofar as applicable.

In view of the Executive Officer’s submission that the representations would be considered in accordance with law, the Court disposed of the petition by directing that they be decided.

The direction required the Executive Officer to consider the cited judgments only to the extent they were applicable; the Court did not determine the representations’ merits or the petitioners’ entitlement to the claimed pay scales.

The decision was to be made within six weeks from receipt of a certified copy of the order.