STATE OF KERALA Vs. A. RAJAGOPAL

JUDGEMENT

(1.) SINCE the subject matter in relation to these appeals raises common questions, the same are decided together.

(2.) W .A. No. 1189/2013 is filed by the 1st respondent, State of Kerala against the judgment in W.P.C. No. 30552 of 2007. W.A. No. 373/2014 is filed by the 1st respondent, State of Kerala against the judgment in W.P.C. No. 18430 of 2008.

(3.) IN W.P.C. No. 18430 of 2008, the learned Single Judge by judgment dated 24/10/2013, considered the claim of an employee of DRDA for regularisation and relying upon the judgment in W.P.C. No. 30552/2007 directed that the petitioner in that case was entitled to be regularized in service with effect from 20/05/1991, the date on which Government addressed a letter to DRDA to take a decision to regularise his service. There was a direction to give consequential benefits as well.