IBRAHIMKUTTY K. Vs. CHAIRMAN AND MANAGING DIRECTOR, KSRTC

JUDGEMENT

(1.) In all the writ petitions similar issues have been raised by identically placed employees against their common employer, the Kerala Road Transport Corporation (KSRTC). As such, it is felt desirable to dispose of all the writ petitions through a common judgment. For case of reference and convenience, the facts as pleaded in W.P.(C) No. 7813/2014 have been taken as the basis, apart from referring to the petitioner therein alone as representing the cause of all the petitioners in other writ petitions as well.

(2.) After his rejoining, when the petitioner was hopeful that he had been back in the mainstream of the service and that he would be provided timely promotion, much to his dismay, the respondent Corporation altered his seniority from 3002 to 3847-A through Ext. P4. Further, the petitioner has found that, after his rejoining, many of his juniors have been promoted to the higher cadre. Aggrieved thereby, the petitioner filed the present writ petition.

(3.) In all other writ petitions as well, the petitioners being the permanent employees of the respondent Corporation availed themselves of LWA and rejoined duty only to find that they had been superseded in promotional avenues by their juniors, consequent to the reduction of their ranks in the seniority.