GEORGINA MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner was the applicant in O.A. No. 2150 of 2013 before the Kerala Administrative Tribunal. She was aggrieved by Annexures A6 and A7, whereby the time bound higher grades given to her reckoning her services as Work Superintendent in the Agricultural Department was reviewed. The Tribunal upheld those orders and disposed of O.A. giving the petitioner liberty to move the Government for exonerating her from the recovery of excess amount already received by her. It is aggrieved by this order, this original petition is filed.

(2.) WE heard learned Senior Counsel appearing for the petitioner and also the learned Government Pleader appearing for the respondents.

(3.) CONTENTION raised by the learned Senior Counsel appearing for the petitioner is that Ext. P2 is the Government Order, dated 25.11.1998 implementing the time bound higher grades. According to learned counsel, first, second and third time bound higher grades are to be given on completion of 10 years, 18 years and 23 years in the entry post, and also the entry post and the first regular promotion post. Referring to Clause 11 of this Government Order, the learned counsel contended that the term 'entry post' is defined as the post which an employee is initially appointed in Government service by direct recruitment by the competent authority. According to the learned counsel, these provisions of Ext. P2 demonstrates that the entry post is the post in which the Government servant initially enters the Government service and that therefore, in so far as the petitioner is concerned, her entry post is the post in the Agricultural Department, entitling her to reckon that service also for determining her eligibility for time bound higher grades.