JOSEN M ALEX Vs. STATE OF KERALA

JUDGEMENT

(1.) Although the petitioner has completed the period of probation in the cadre of Executive Engineer in the Public Works Department of the Government of Kerala on 18.01.2008, the petitioner's probation was not declared and he was not considered for further promotion on the ground that a vigilance enquiry is pending against the petitioner.

(2.) The petitioner now submits that, the petitioner's probation was declared to have been successfully completed with effect from 19.01.2008 by order dated 11.02.2011.

(3.) If that be so, I am of opinion that the petitioner's case should be considered by the Departmental Promotion Committee in the matter of inclusion in the select list in accordance with the procedure prescribed in Rule 28 (b) (i) (7) of the Kerala State and Subordinate Service Rules.