HEMALATHA. K Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners are applicants before the Kerala Administrative Tribunal hereinafter referred to as the Tribunal. They filed O.A.No.3060 of 2013, challenging Annexure -A9 order which was passed on Annexure -A8 representation.

(2.) THE petitioners are Junior Public Health Nurses working in the Health Services Department. They were all appointed on a regular basis on December 1997 -1998. Prior to the regular appointments through Public Service Commission they were appointed under Rule 9(a)(i) of the KS & SSR. According to them, they were having 7 years of temporary service in the Department. Some provisional hands like the petitioners had approached the Hon'ble Supreme Court and the Court had ordered their regularisation by Annexure -A1 order dated 09.05.1995. Again reliefs were granted to few others similarly placed by Annexure -A2 order dated 11.07.2001. The petitioners approached this Court by filing W.P.(C).No.7203 of 2001 and the same was disposed of by Annexure -A3 judgment directing the Government to consider their representation to reckon their provisional service for various service benefits. The same was rejected by Annexure -A4 order dated 26.03.2007 that was unsuccessfully challenged by them by filing Writ Petition No. 16328 0f 2008. The above writ petition was dismissed by this Court as per Annexure -A5 judgment dated 05.06.2008. The said decision was affirmed by the Division Bench of this Court by Annexure -A6 judgment dated

(3.) WE heard the learned counsel for the petitioners and also the learned Government Pleader.