T V SURESH CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THESE two writ petitions raise the same issue and therefore, are heard together and disposed of by this common judgment.

(2.) THE petitioner in W.P.(c) No.31962/2007 was originally appointed as clerk-typist in the Ministerial Wing of the Fisheries Department of the Government of Kerala. She was appointed by transfer to the Executive Wing which according to the petitioner was provisional, as Sub Inspector of Fisheries. Her probation in that post had not been declared. She was provisionally promoted further also. In the meanwhile, the petitioner sought repatriation to her original postin the Ministerial Wing. That was not allowed. THE petitioner approached this court by filing W.P(c) No.25857/2003 in which by Ext.P18 judgment, this Court held thus:

(3.) ACCORDING to them under the first proviso to Rule 8(c) of the Kerala State and Subordinate Service Rules, on reversion, the reverted employee has to satisfactorily complete the period of probation after reversion. Their contention is that the petitioner has to first complete the probation in the post of Junior Superintendent and then only the petitioner can hope for promotion to the post of Senior Superintendent.