LAKSHMANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) We have heard this appeal at the stage of notice before admission in extenso. We are deciding this appeal thus after hearing the counsel for the parties.

(2.) The appellant presented O.P. 7118/1987 for a prayer that the period of training from July 15, 1976 upto June 3, 1978 be treated as 'duty' in the post of Sub Inspector of Police and a consequential direction to the respondents to fix pay in the scale of pay of Rs. 345-580 and to grant him increments and all consequential benefits counting the training period as period on duty.

(3.) This prayer is rejected by the rejection of the Original Petition by the learned Single Judge.