SUNDARI.C.K Vs. DIRECTOR OF HEALTH SERVICES

JUDGEMENT

(1.) HEARD learned counsel for the petitioners. We have gone through the order of Kerala Administrative Tribunal dated 13.07.2012.

(2.) PETITIONERS herein approached Tribunal seeking for consideration of their cases also on par with 5th respondent- Geetha T. It is not in dispute that by Annexure R5(a) and R5(b) regularisation of service of Geetha was done from a particular date along with others. Apparently, the present petitioners never approached Apex Court or this Court and further they never had the benefit of any positive direction by either High Court or Supreme Court like that of Geetha and others.

(3.) LEARNED counsel for the petitioners alternatively submits that when promotion of Geetha came to be considered, objections were called for and before objections were received, she was sent for training. Therefore, there was no justification on the move of the Department in sending Geetha for training without considering the objections of the petitioners.