RAJEEV M.S., Vs. STATE OF KERALA,

JUDGEMENT

(1.) THE petitioners are employees who entered Government service after putting in military service. According to them, as per Exts. P7, P8 and P9 judgments, such prior military service is liable to be reckoned for the purpose of fixing higher grade due to the petitioners. In the above circumstances, the petitioners have filed Ext. P11 series of representations before respondents 3 and 4. The petitioners seek a direction to respondents 3 and 4 to consider Ext. P11 series of representations in the light of Exts. P7 to P9 judgments.

(2.) I have heard the learned Government Pleader also. In the facts and circumstances of the case, this writ petition is disposed of with the following directions: