JOLLY C.A. Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THIS writ petition is filed by the employees of the first respondent seeking monetary benefits with effect from 23.07.2000 consequent upon their promotion as Overseer (Electrical) with retrospective effect from 15.11.1999. Incidentally, owing to the subsequent developments, some of the petitioners in this writ petition have been further promoted as Assistant Engineers and Sub Engineers. In any event, the claim is concerning their position as Overseers.

(2.) BRIEFLY stated, all the petitioners were recruited as Meter Readers, the feeder category in the first respondent Board, in and around the year 1996. Next promotion post being Overseer Grade II, it has four feeder categories, namely, (1) Meter Reader, (2) Lineman Grade I, (3) Lineman Grade II and (4) Electrical Worker/Mazdoor. The respondent Board effected promotions in the light of the judgment rendered by this Court in O.P. No. 21479/2000. The judgment rendered on 01.01.2002, directed the respondent Board to fill up the promotional vacancies.

(3.) ESSENTIALLY , the writ petitioners simply claimed the application of the judgment of this Court in Exhibits P1 and P3, which was rendered at the behest of similarly placed employees. In both the judgments, this Court has categorically observed that the financial benefit ought to be given with retrospective effect to the employees who had been promoted through Ext.P6.