JOJO M THOMAS Vs. KERALA AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) The petitioner seeks to command the 2 nd respondent to initiate necessary steps to regularise the service of the petitioner as Last Grade Servant Grade-II taking into account his acquittal from criminal case as per Ext.P2 forthwith.

(2.) The petitioner states that he joined service under the 1st respondent-University as Labourer on 27/8/2005. The 1st respondent-University invited application for various posts by way of internal selection from Class IV / permanent labourers working in the University on 27/10/2020. Consequent to the selection, the petitioner was appointed by transfer as Last Grade Servant on 5/10/2021.

(3.) The petitioner states that at the time of his appointment by transfer in the year 2021, he was falsely implicated in a criminal case. The petitioner had brought to the notice of the University about the criminal case at the time of his appointment by transfer. The said criminal case resulted in acquittal as per Ext.P2 order dtd. 12/6/2023 of the Judicial First Class Magistrate's Court-III, Thrissur in CC No.876/2018.