VIJAYAKUMAR S Vs. STATE OF KERALA

JUDGEMENT

(1.) Whether the petitioners who are now continuing in probation in the post of Selection Grade Auditor are entitled to the benefit of the 1st proviso to Rule 28(a)(i) of Part II KS & SSR and get a declaration that they could not have been superseded by their juniors who had cleared both the Departmental 'Test for declaration of probation' and the 'Test for getting promotion' in the lower post of 'Auditor Gr.I', thus tilting the seniority, is the basic question to be answered in this case.

(2.) The essential facts revealed from the pleadings and proceedings are that, the petitioners on coming out successful in the process of selection to the post of Auditor Gr.II were appointed assigning the rank based on the date of advice given by the Public Service Commission. Subsequently, on occurrence of vacancies due to cadre restructuring in Auditor Gr.I, the petitioners as well as the contesting respondents were given provisional promotion as per Ext.P1, in terms of Rule 31(a)(i) of the Kerala State and Subordinate Services Rules. Admittedly, no person was duly qualified at the time of granting the provisional promotion. Later, the seniority came to be re -arranged (as per order dated 23.4.2001 produced along with the additional reply affidavit filed before this Court today) with reference to the date of declaration of probation. By virtue of the said exercise, many of the juniors to the petitioners, whose probation was declared earlier came to be ranked above the petitioners, despite the fact that the petitioners were occupying the higher position at the time of recruitment to the post of Auditor Gr.II, based on the date of advice given by the PSC and their position in the ranked list. This resulted in much grievance to the petitioners, who approached the Tribunal contending that they were entitled to have the two years probation completed within a span of three years and this being the position, they were having sufficient time to clear Departmental Test as well. As such, no junior who had completed the probation on an earlier date could have been given a higher placement, particularly by virtue of the 1st proviso to Rule 28(a)(i) of Part II of KS & SSR. It was also stated as contrary to Rules 6 & 7 of the Kerala Local Fund Audit Special Rules.

(3.) The relief sought for was resisted from the part of the State/Department pointing out that the idea and understanding of the petitioners was quite wrong and unfounded. The 1st proviso was actually intended only to serve the deserving lot to a minimal extent; i.e, in respect of such seniors, who are already qualified by passing the Departmental Test, with reference to the date of occurrence of the vacancy. It is true that the petitioners could complete the two years' probation within a span of three years. The non -completion of the probation may be due to various reasons. If it is not with reference to the absence of the test qualification, such seniors who had already cleared the test as on the date of occurrence of the vacancies, but still to have the probation declared, are to be protected ensuring that their juniors do not get a march over them.