REGI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners approached this Court challenging Ext.P5 order of the Government allowing the representations of some inter-district transferees and granting them seniority over the petitioners and other similarly placed Police Constables and Ext.P7 order passed by the Director General of Police granting identical reliefs. Initially this Court granted interim stay of those orders. Later, after hearing both sides this Court vacated the interim order by order dated 6.9.2007. The said order reads as follows:

(2.) But the respondents have filed a counter affidavit and have come up with a contention that the Rule quoted above is not the Rule, which now prevails. The official respondents as well as the contesting respondents have filed counter affidavits, stating that after the amendment to the Rules introduced on 10.03.1989, the provisos to the above quoted Rule no longer survive: It is submitted, Rule 3 as it stands after the amendment, reads as follows:

(3.) Heard the learned Counsel on both sides. The learned Counsel for the writ petitioners raised the following contentions: