D. IEDA BHAI Vs. K. ASOKHAN

JUDGEMENT

(1.) The point that arises for consideration is whether long after integration of service could an employee claim promotion in his former service for the purpose of reckoning seniority in the integrated service.

(2.) The petitioners in these original petitions entered into the service of the Kerala Municipal Common Service (Engineering and Town Planning Service) as Third Grade Overseers through direct recruitment. They entered into service during 2001 and 2003.

(3.) The party respondents also entered the service as third grade overseer in Public Department during 1991-93 except the 5th respondent who got a compassionate appointment in the year 2000.