S. ASHOK KUMAR, ASSISTANT DEVELOPMENT Vs. STATE OF KERALA, SECRETARY TO GOVERNMENT AND COMMISSIONER FOR RURAL DEVELOPMENT

JUDGEMENT

(1.) THE petitioner was advised by the Public Service Commission for appointment to the post of Assistant Grade -II in Finance Department of the Government of Kerala and he joined the post on 18/05/1981. He was promoted as Assistant Grade -I with effect from 11/05/1983 and was again promoted as Senior Grade Assistant with effect from 26/06/1988.

(2.) WHILE so, the PSC recruited the petitioner as Block Development Officer in the Rural Development Department in the quota for by transfer appointment. Accordingly, the petitioner was relieved from the Finance Department as per Ext.P1 order dated 13/10/1993. Thereupon the petitioner joined the Rural Development Department, and subsequently, was promoted as Assistant Development Commissioner with effect from 05/06/2004. It is also stated that in the meanwhile as per Ext.P2 dated 23/12/1998, the petitioner was promoted as Selection Grade Assistant in his parent department.

(3.) WHILE so, Ext.P10 notice was issued by the Government of Kerala on 12/05/2004 directing that appointees like the petitioner be confirmed in the respective services. Accordingly, by Ext.P13 order dated 08/07/2004, among others, the petitioner was also confirmed as BDO with effect from 01/02/1995. However that order was quashed by this Court, as a result of which, the respondents again issued Ext.P14 order dated 15/10/2005 confirming the service of the petitioner as BDO in the Rural Development Department with effect from 01/02/1995. In this writ petition, the petitioner challenges Exts.P11, P13 & P14 and also seeks an order directing the respondents to repatriate him to his parent department with all consequential benefits thereof.