SRINATH S.S. Vs. COCHIN PORT TRUST

JUDGEMENT

(1.) This writ petition is filed with the following prayers:-

(2.) Heard the learned counsel for the petitioner and the learned Senior Counsel appearing for the respondents.

(3.) The petitioner has entered service as Junior Engineer in the first respondent on 16.1.1997. The post was later re-designated as Assistant Engineer in the year 2001. It is stated that in the year 2000, the petitioner had availed due permissions and had acquired Diploma in Industrial Safety from the Annamalai University through distance education. It is stated that the post of Safety Officer was manned by one Mr.R.S.Ajay Kumar, who also possessed a Diploma in Industrial Safety from Annamalai University acquired through distance education. When Sri.R.S.Ajay Kumar retired from service, the petitioner was appointed as Safety Officer by Ext.P1 order dated 10.1.2017.