GANGADHARAN.K. Vs. KERALA WATER AUTHORITY

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned standing counsel Sri.George Mathew for the Kerala Water Authority.

(2.) PETITIONER has filed this writ petition with the following prayers:

(3.) THE grievance of the petitioner is that even though similarly situated persons were regularized, his service was not regularized on the ground that he has not passed matriculation. The authorities accepted the Army Certificate of Education as equivalent to civil trade certificate. Considering the plight of the petitioner, the Employment Exchange, the appointing authority, recommended the case of the petitioner for regularization. The Employment Exchange in its letter made it clear that the petitioner is the holder of Trade Proficiency Certificate of Ex-servicemen Electrician Class II by trade which is equivalent to civil trade electrician (general), wireman, light and power by the National Council of Training for Vocational Trades NCTVT/National Apprentice Certificate (NAC). Therefore, the plea of the petitioner is that his service should be regularized. But, in spite of the same, the Managing Director did not regularize the service of the petitioner even though similarly situated persons' services were regularized.