KUNJACHAN Vs. KSEB

JUDGEMENT

(1.) This is an appeal by the petitioner in O.P. No. 872 of 1959. The petition was dismissed on 8.8.1960.

(2.) The petitioner was a Winch Driver in the Public Works Department of the State. By Ext. P4 dated 20.5.1954 he obtained the privilege of continuing in service until he attained the age of 60.

(3.) On the formation of the Electricity Board his services were transferred to that Board. It was specifically provided in Ext. P-5 dated 3-4-1957 that the Board should extend to the personnel transferred and lent, all the benefits such as payment and allowances and other conditions of service as enjoyed by them in Government Service..