USMAN HALIYADAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are Health Inspectors in the Municipal Common Service.

(2.) THE petitioner in W.P.(C)No.24190/08 is working in the Koothuparamba Municipality and petitioners in W.P. (C)No.24333/08 are Health Inspectors in the Palakkad Municipality.

(3.) IN the counter affidavit filed on behalf of the 3rd respondent, it is stated that since the petitioners are employees in the Municipal Common Service, they are not entitled to have their provisional service in the Health Department reckoned for service benefits. However, a reading of Ext.P6 judgment of this Court in O.P.No.23651 of 1998 and connected cases and Ext.P7 order of the Director of Urban Affairs dated 16.8.2007 shows that in respect of similarly situated employees, such benefits have been granted. IN the light of the above and as the claim of the petitioners is identical, I see no reason to deny the prayers of the petitioners.