STATE OF KERALA Vs. SUNIL KUMAR K. S.

JUDGEMENT

(1.) The State is the petitioner in this original petition, aggrieved by the order dtd. 22/10/2021 of the Kerala Administrative Tribunal in OA No.601 of 2019.

(2.) The brief facts necessary for disposal of the original petition are as follows:

(3.) Before the Tribunal, the stand taken by the State Government in support of the impugned order was that it was only by the Government Order dtd. 13/7/1987 that the Government had permitted the reckoning of prior Government service rendered by an employee who had since joined the Municipal Common Service for service benefits, and the said benefit continued up to 12/9/2006 on which date the said permission was cancelled by another Government Order. It was therefore contended that in as much as the applicant before the Tribunal had joined the Municipal Common Service only after 12/9/2006, he was not entitled to reckon the prior Government service for the purposes of service benefits.