BENNY P.C. Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner seeks for a direction to the respondents to extend him the weightage and fitment as provided under Article IV (B) (1) of the Long Term Settlement, 2007 and reckon the period of his prior service in the Agricultural Department for the same.

(2.) Since 8/1/1992, the petitioner was working as LD Clerk in the Agricultural Department. He was later promoted as UD Clerk. While so, he got appointment in the 1st respondent Board. He was relieved from the Agricultural Department on 11/9/2002 and he joined the 1st respondent Board on 16/9/2002.

(3.) While in the service of the Board, the petitioner was retrenched on 31/7/2003. The petitioner was re-appointed in the Agricultural Department on 7/11/2003. The petitioner joined the Agricultural Department on 29/11/2003. Thereafter, he again secured appointment in the 1st respondent Board on 12/8/2004. He joined the Board on 13/9/2004. The petitioner retired from the Board as Superintendent on 30/4/2017.