STATE OF KERALA Vs. THADAYOOSE.P

JUDGEMENT

(1.) This appeal is filed by the State and its Officers challenging the judgment dated 16.11.2018 in W.P.(C).No.25289/2014. By the impugned judgment, the learned Single Judge had directed the Government to consider whether the period during which the petitioner had availed leave without allowance could be converted to any other leave and further direction had been issued to pay salary and other benefits to the petitioner upto the date of relieving on leave.

(2.) The facts involved in the case would disclose that on the request of the petitioner, the Government by Ext.P1 order dated

(3.) 4.2012 granted leave without allowance for a period of 5 years for taking up better job abroad. The leave was to commence from the date of availing the leave. The petitioner contended that he was working until 9.5.2012 and he went abroad on 11.5.2012. Since he did not get a job as per his wish, he came back and joined duty on