P C MADHAVAN Vs. STATE

JUDGEMENT

(1.) THE petitioner was one of the two permanent chief physicians in the Ayurvedic Department of the Cochin State in the grade of Rs. 60-120 from 1. 9. 1947 (16. 1. 1123 ). THE grade of pay Rs. 60-120, was raised to Rs. 80-125 from 12. 2. 1949 (1. 7. 1124 ). THE other Chief physician - he was senior to the petitioner - was one Vasudevan Nambissan. He retired from Government service on 22. 8. 1950.

(2.) THE 3rd respondent was the Asst. Director of Indian medicines in the Cochin Ayurvedic Department. He was in grade of Rs. 150-200. Subsequent to the integration of the States of Travancore and Cochin the Government issued Ext. A dated 17. 3. 1950. By the said proceedings the post of the assistant Director of Indian Medicines was abolished as from the date of the proceedings and the 3rd respondent was given the post of Senior Inspector in the grade of Rs. 100-125 and allowed to draw as personal pay his salary in the grade of Rs. 150-200.

(3.) PRIMA facie the petitioner's contention that he was without a permanent post in the Department during the period from 17. 3. 1950 to 22. 8. 1950 as a result of the arrangement appears to be correct and he may have room for complaint in spite of the assurance of the Government Pleader that the government will see to it that neither his pension nor his legitimate chances of promotion will be affected thereby. It is, however, unnecessary for me to evaluate the contention as I have come to the conclusion that even if it is upheld I am not in a position to give him any relief in this petition.