C.CHINNAMMU Vs. BABU P.

JUDGEMENT

(1.) THE appellants, who were Public Health Nursing Tutors and governed by the Special Rules for the Kerala Public Health Nursing Services (Annexure 1), have filed this writ appeal aggrieved by the action taken by the respondents for reverting them allegedly in implementation of the judgment of this Court in O.P.No. 32709/2000, which is challenged before us.

(2.) WE heard the learned counsel for the appellants, the learned counsel appearing for the 1st respondent and the learned Government Pleader.

(3.) THE grievance of the appellants is that though they belong to Kerala Public Health Nursing Services and are governed by the Special Rules evidenced by Annexure 1, relying on the judgment under appeal, they were reverted. According to them, the judgment rendered in the context of Exts.P4 and P1 referred to above have no relevance whatsoever insofar as they are concerned, because their services are governed by the special rules evidenced by Annexure 1. On this basis, it is argued that their reversion is illegal.