M.T. VARGHESE Vs. RUBBER BOARD

JUDGEMENT

(1.) The writ petition was filed seeking the following reliefs:

(2.) Exts. P5, P13 and P17 relates to adverse remarks in the Confidential Reports of the petitioner for the years 2007-08, 2008-09 and 2009- 10. The 3rd prayer in the writ petition was for a direction to the respondents to consider the petitioner as Assistant Security Officer with retrospective effect.

(3.) The 1st and 2nd respondents have filed a counter affidavit producing Ext. R1(c) by which petitioner has been confirmed in the post of Assistant Security Officer with effect from 25. 06. 2000.