STATE OF KERALA Vs. THOMAS

JUDGEMENT

(1.) As these appeals arise out of a common judgment, the same are disposed together. Writ Appeal No. 3305 of 2008 is filed by the respondents in the Original Petition and Writ Appeal No. 531 of 2012 is filed by third parties with leave of court.

(2.) The first respondent in Writ Appeal No. 1305/2008 is the petitioner in the Original Petition and additional respondents 2 and 3 are the appellants in W.A. No. 531/2012. The appellants in W.A. No. 531/2012 supports the contentions in W.A. No. 1305/2008.

(3.) The Original Petition is filed by the first respondent seeking a direction to the respondents to grant seniority to the petitioner in the cadre of Lower Division Clerk with effect from hits original date of advise in the Directorate of Medical Education Department by the Kerala Public Service Commission as per Ext. P2 and also challenges the retrospective operation of Ext. P2 amendment.