N.K. CHANDRAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners, who are the retired employees of the second respondent board have come up before this Court aggrieved by two Government Orders (Exts. P13 & P15) by which the right to receive State Government pension and gratuity conferred on them by Ext. P4 Government Order dated 30.01.2001 was taken away by the Government after a gap of 7 1/2 years.

(2.) FOR convenience of discussion, W.P. (C) No. 23638 of 2009 is taken as the leading case and the documents are referred to as they are arrayed in that writ petition.

(3.) CERTAIN employees of the Board approached this Court with writ petitions alleging non regularisation of their services under the Board and this Court, by Ext. P2 common judgment dated 6.2.97 directed the Government to pass orders regularising the services of those employees in the respective posts from the respective dates of their initial appointments. In implementation of Ext. P2 judgment, the Government had issued Ext. P3 order dated 13.6.97 regularising the services of 24 contract/provisional employees in their respective posts from the date of their initial appointment. However, the services of the petitioners as Inseminators from 1971 -72 to 1978 were not regularised by the Board by extending the benefit of Ext. P2 judgment, though they were similarly situated. Therefore, the petitioners filed representations before the Government and later, the services of the petitioners were regularised in the respondent board on 3.4.1978. Thus, they became regular employees of the respondent board with effect from the aforesaid date.