K K JAYAPRAKASH Vs. STATE OF KERALA

JUDGEMENT

(1.) The Appellant, who is the unsuccessful writ Petitioner, had approached this Court by filing W.P. (C) No. 25099 of 2010, with the prayer as follows:

(2.) When the matter came up for admission, the issue projected by the Petitioner was considered and interference was declined, holding that, the Petitioner was not entitled to get the benefit, in view of the contents of GO(P) 145/06/Fin dated 25.03.2006 (Paragraph - 16) and accordingly, Ext. P4 which was impugned in the Writ Petition was upheld.

(3.) With regard to the grievance projected before this Court, it is to be noted that, the Petitioner entered into service as a 'Forest Guard', on advice by the PSC, w.e.f. 08.03.1999 and the probation was declared in the said department. Subsequently, he was selected as an LD Clerk/Warden in the W.A No. 1919 of 2010 2 ST Development Department, where he joined on 25.08.2003. But, shortly thereafter, the writ Petitioner made an application to permit him to come back to the parent department and taking note of the request, the same was granted; more so, when the probation in the S.T. Department was not declared.