SAJITHABAI Vs. KERALA WATER AUTHORITY

JUDGEMENT

(1.) Present Appeals have been filed challenging the common impugned judgment and final order dtd. 18/3/2024 passed by the High Court of Kerala at Ernakulam in W.A. No. 2213 of 2023, W.A. No. 2206 of 2023 and W.A. No. 66 of 2024, whereby the Division Bench of the High Court dismissed the writ appeals filed by the Appellants herein and affirmed the judgment and order passed by the learned Single Judge allowing the writ petition filed by the private Respondents [original writ petitioners in WP(C) 5277/2023].

(2.) Mr. Nikhil Goel, learned senior counsel for the Appellants stated that the present appeals have been filed on behalf of six employees of the Kerala Water Authority who were inducted as Draftsmen-Grade-I. He pointed out that four of these Appellants had joined on various dates in the year 2005, while one had joined in the year 2001 and the sixth Appellant had joined on 13/2/2014. He stated that the present set of Appellants were promoted to the post of Assistant Engineers on various dates between 2015- 16, except the sixth Appellant, who was promoted on 22/9/2018.

(3.) He stated that the two private Respondents - Mr. Anoop VS had joined service directly as an Assistant Engineer on 8/5/2017, while Ms. Bindu S had joined service on 2/3/2005 as an Assistant Engineer, but availed leave without pay during her probation period and rejoined only on 18/10/2015.