PARVATHY G.S Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners who are stated to be Lecturers in the Computer Engineering Department of the 5th respondent - NSS Polytechnic College, Pandalam, Pathanamthitta District, are before this Court impugning Ext.P21, whereby, the Office of the 2nd respondent - Director of Technical Education, has refused to endorse their qualification in their Service Books stating that the benefits of Ext.P19 judgment would be applicable only to the petitioners therein. The petitioners say that the petitioners in the writ petition leading to Ext.P19 judgment are identically situated as themselves and therefore, that they are also entitled to the same benefits, as have been granted by this Hon'ble Court in the said judgment.

(2.) I have examined Ext.P19 judgment and I notice that the declarations therein are of a general nature, and normally, therefore, should not have been construed to be confined to the petitioners therein alone. If, as stated by the petitioners herein, they are identically placed like the petitioners in Ext.P19 judgment, then certainly they are also entitled to the same benefit.

(3.) That said, when I go through Ext.P21, the sole reason why the petitioners' request for endorsement of their qualifications in their Service Books has been denied is because the 2 nd respondent has taken the stand that the benefit of Ext.P19 judgment would apply only to the petitioners therein and not to anyone else.