P S SWAPNA Vs. STATE OF KERALA

JUDGEMENT

(1.) THE facts of this case are clear from the interim order dated 10.04.2007 passed by learned Judge of this Court which reads as follows:

(2.) IT is submitted that pursuant to the said interim order, the petitioners have been appointed an L.D.Clerk/Bill Collector on 05.04.2007. Therefore, the only question to be decided is the claim of the petitioner for seniority over the respondents 3 to 5, who were promoted on 13.02.2006.

(3.) THEY will be ranked as seniors to respondents 3 to 5 in that post. However, the petitioners shall not be eligible for any monetary benefits for the period from 13.02.2006 to the date of their actual appointment. But the petitioners will be entitled to all other service benefits pursuant to the above directions.