LAWS(KER)-2024-3-199

SAJITHABAI Vs. KERALA WATER AUTHORITY

Decided On March 18, 2024
Sajithabai Appellant
V/S
KERALA WATER AUTHORITY Respondents

JUDGEMENT

(1.) These appeals are preferred against a common judgment dtd. 22/11/2023 in W.P.(C).No.5277 of 2023 and 27817 of 2023.

(2.) W.P.(C).No.5277 of 2023 was filed by directly recruited Assistant Engineers of the Kerala Water Authority challenging the assigning of seniority to the party respondents over them in the seniority list of degree holders, while W.P.(C).No.27817 of 2023 was filed by persons appointed in the lower post and who had degree qualifications but were promoted as Assistant Engineers in the Diploma holders quota. The learned single Judge allowed W.P.(C).No.5277 of 2023 and dismissed W.P.(C).No.27817 of 2023.

(3.) W.A.No.2213 of 2023 is filed by respondent Nos.5 and 7 to 9 in W.P.(C).No.5277 of 2023. Respondents herein are the petitioners and respondent Nos.1 to 4,6,10 and 11 in the said writ petition. W.A.No.66 of 2024 is filed by respondents 4 to 10 in W.P. (C).No.5277 of 2023. Respondents are the petitioners and respondent No.1 to3, 5 to 9 in the said writ petition respectively. W.A.No.2206 of 2023 is filed by the petitioner in W.P. (C).No.27817 of 2023 and respondents herein are the respondents in the said writ petition.