A SASIKUMAR Vs. BISWAS MEHTA

JUDGEMENT

(1.) It is submitted by the learned Government Pleader, with reference to G.O.(Rt) No.3375/2006/H & FWD dated 22-11-2006, that the Government has ordered reinstatement of the petitioner as a Part Time Sweeper in the Homeopathy Department with prospective effect, subject to the condition that he will not be eligible for any service benefits whatsoever for the past service.

(2.) Of course Mr.Santhosh Kumar, appearing for the petitioner, submits that the petitioner's claim for regularisation and appointment as a Kitchen Methy has been overlooked.

(3.) However, the judgment in O.P.No.20535 of 2003 did not take notice of such claim and therefore such an issue might be beyond the purview of these proceedings. The petitioner, of course, will have the right to move appropriately for pursuing his claims.