DIVYA G. S. Vs. KERALA WATER AUTHORITY

JUDGEMENT

(1.) The petitioner entered the service of the 1 st respondent, Kerala Water Authority, as Lower Division Clerk on 14/7/2009 and was posted at its Head Office, Thiruvananthapuram. She was subsequently promoted to the post of Upper Division Clerk with effect from 9/10/2015.

(2.) Provisional seniority list of U.D Clerks as on 1/11/2017 was published by the Chief Engineer (H.R.D and General), the 3rd respondent on 27/11/2017 vide Ext.P1 and calling for objections, if any. In Ext.P1, petitioner's name figures at Sl.No.383. Going by Ext.P1, the reassigned date of promotion of the petitioner is 18/8/2011 which is against the resultant vacancy of one Sreelatha who was promoted with effect from 17/8/2011.

(3.) While so, Ext.P2, another provisional seniority list was published by the 3rd respondent on 1/6/2019 without cancelling Ext.P1 list. In Ext.P2, the petitioner is placed at Serial Number 69 and the reassigned date of promotion is 18/1/2014, which the petitioner states is incorrect. The petitioner states that the 3 rd respondent has no authority to draw and publish a second provisional seniority list, without cancelling the earlier one.