STATE OF KERALA Vs. LATHIAMMA.P.R

JUDGEMENT

(1.) The above original petition is filed by the State challenging Ext.P4 order of the Kerala Administrative Tribunal,Thiruvananthapuram dtd. 24/5/2022 in O.A.No.1322/2016 holding that the applicant is entitled to get her seniority in the cadre of Staff Nurse Grade-II reckoned with effect from 17/2/2003, the date of her advice for appointment.

(2.) The issue which arises for consideration in this original petition is whether the respondent, who secured a districtwise appointment, transferred to another district on request, under the Jawan quota, being a relative of military personnel, is entitled to protect her original seniority in the new unit reckoning from the date of advice by the Public Service Commission.

(3.) Brief facts of the case are as follows: