DR. JIJI K.S. Vs. SHIBU K.

JUDGEMENT

(1.) Leave granted in SLP (C) No.8737 of 2021.

(2.) The dispute before us has had a litigious history and hence, a reference to the previous round of litigation would be necessary to understand the factual background.

(3.) Rule 6A of the Kerala Technical Education Service (Amendment) Rules, 2004 was introduced by way of an amendment on 18/9/2004. Rule 6A reads as follows: