T K JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) I have read the judgment of Isaac J. I agree, but would tike to add a few words of my own. The facts have been stated in the judgment of Isaac J.

(2.) The short question is whether the 4th respondent is entitled to claim the benefit of the proviso to R.27(a) and (b) of the Kerala State and Subordinate Services Rules, 1958 (hereinafter referred to as the Rules). I shall extract the R.27(a) and (b) and the proviso.

(3.) R.1 states: