MINI I. Vs. PRINCIPAL SECRETARY GOVERNMENT OF KERALA

JUDGEMENT

(1.) The petitioner is aggrieved by the denial of benefits under the Career Advancement Scheme under the 9th Pay Revision Commission granted to the employees of Kerala Government. The petitioner has been working under the 2nd respondent-Secretary, Thiruvananthapuram Development Authority (TRIDA) as Assistant Engineer since 1998. The petitioner was granted promotion as Assistant Executive Engineer (HG) as per Ext.P2 order dtd. 12/10/2009.

(2.) The petitioner states that the Government of Kerala accepted and implemented Career Advancement Scheme (CAS) of the 9th Pay Revision Commission. The Scheme provided compensatory relief to the employees who could not secure adequate number of promotions in their career. The petitioner would submit that directly recruited employees in the post of Assistant Engineer are entitled for the post of Executive Engineer (Non cadre) on completion of 15 years of regular service as per Ext.P3 Pay Revision Commission recommendations.

(3.) The petitioner therefore submitted a representation to the 2nd respondent seeking to grant her the benefit of CAS. The 2nd respondent took up the matter with the Government. The 1st respondent-Principal Secretary, Local Self Government Department refused to accept the proposal for CAS for the employees of TRIDA. In Ext.P6 letter, the 1st respondent stated that there are only eight posts of Engineers and therefore CAS cannot be implemented in TRIDA. Ext.P7 appeal filed by the petitioner aggrieved by Ext.P6, was rejected by the Government as per Ext.P8 order. The petitioner is aggrieved by Exts.P6 and P8.