K JOSEPH Vs. STATE OF KERALA AND ORS

JUDGEMENT

(1.) The Petitioner is before this Court aggrieved by the denial of Higher Grade benefits in the post of Librarian Grade-IV. The contention raised is based on Ext.P1 Government Order wherein it is specified that for granting the benefits of time bound grade promotion, appointment by transfer will also be reckoned.

(2.) As far as the Petitioner is concerned, he initially started his career as Last Grade Servant on 02.07.1984 in the 5th Respondent college. He had obtained promotion as Laboratory Assistant with effect from 02.06.1986 and also obtained higher grade in the said post. He was again promoted as L.D.Clerk with effect from 10.08.1999. On acquisition of higher qualification, he was promoted as Librarian Grade-IV.

(3.) According to the Petitioner, going by G.O.(P) No. 129/2003/H.Edn dated 26.08.2003, 50% of the substantive vacancies to Librarian Grade-IV shall be filled up by appointment by transfer and the remaining 50% by direct recruitment.