LAWS(KER)-2023-7-86

SHAJU A.N. Vs. RAHOOF P.K.

Decided On July 05, 2023
Shaju A.N. Appellant
V/S
Rahoof P.K. Respondents

JUDGEMENT

(1.) These original petitions are filed challenging a common order of the Kerala Administrative Tribunal dtd. 31/5/2022.

(2.) The challenge before the Tribunal was laid by the Sub Inspectors of Police, who were directly recruited by a notification issued by the Kerala Public Service Commission dtd. 28/9/2007 in the General Executive Branch. They challenge the inclusion of Sub Inspectors of Police, who were directly recruited by a notification dtd. 14/01/2008 issued by the Kerala Public Service Commission in the District Armed Reserve, in the Seniority List for promotion as Inspectors of Police for the vacancies in the year 2021.

(3.) The dispute is centered around the integration of the General Executive Branch and the District Armed Reserve with effect from 1/4/2010, thereby constituting a new cadre called the Kerala Civil Police Subordinate Service (KCP).