R.SUBRAHMANIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner call in question, the order passed by the Kerala Administrative Tribunal in T.A.No.2109 of 2012, in which Exts.P5 and P8 were challenged.

(2.) BRIEFLY stated, the facts of the case are that the petitioners are employees in the Revenue Department in the various posts that are mentioned in the order of the Tribunal. Before their entry into the service, with effect from 12.07.1989, pass in the Chain Survey Test was made mandatory. It was subsequently that on 07.02.1994 and 21.03.1990 they were appointed despite the fact that they did not possess the said qualification.

(3.) AGAIN the Government issued Ext.P5 directing that the benefit of Ext.P2 order mentioned above shall stand extended to those who entered service before 12.08.1996, even if their probation was not declared. The resultant position was that, in respect of employees like the petitioners, who entered service prior to 12.08.1996 also, Government had granted two years period as ordered in Ext.P2 for passing the Chain Survey Test. In the light of Ext.P5 order, Ext.P8 was issued whereby certain persons were deputed for training.