BALAKRISHNAN K K Vs. STATE OF KERALA

JUDGEMENT

(1.) The appeal is filed by the petitioner in WP(C) No. 8577/2017 aggrieved by the judgment of the learned Single Judge by which the writ petition came to be dismissed.

(2.) The appellant/petitioner was appointed as a District and Sessions Judge pursuant to a notification dated 16/4/2007 under the direct recruitment quota. He functioned as a District and Sessions Judge from 21/5/2009 to 22/12/2010, on which date his appointment came to be cancelled based on a judgment of a Division Bench of this Court in Jayachandran v. State of Kerala, 2010 4 KerLT 49. Subsequently, petitioner participated in a selection process pursuant to a notification dated 24/2/2014 and he was selected and appointed as a District and Sessions Judge and he is still working in the said capacity.

(3.) The contention urged by the petitioner is that he is entitled for weightage for his past service as District and Sessions Judge since he had worked in the said capacity from 21/5/2009 to 22/12/2010 in a permanent vacancy and on regular basis. Petitioner sought for basically two reliefs. One is that his service during the aforesaid period has to be taken into account for the purpose of computing his total service and secondly, the seniority has to be fixed above those who were recruited after his first appointment.