MOHANAN K Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition contains two effective prayers; one is to quash Ext. P5 and the other is to direct the respondents 1 and 2 to consider the petitioner as having joined for training as Village Extension Officer Gr. II on 15th September 1988 and give him all,benefits including seniority, arrears of pay, etc. Ext. P5 is the order passed by the Government on 30th June 1995 pursuant to the judgment of this court in Writ Appeal No. 286/92.

(2.) Ext. P1 is the copy of the judgment of the Division Bench in the above writ appeal. The said writ appeal was filed by the present writ petitioner against the judgment of the learned Single Judge in O.P. No. 2396/89. In Ext. P1 judgment it is observed as below:

(3.) Pursuant to the above judgment, the petitioner was actually advised on 25th May 1994 and he joined for training on 26th June 1994. Ext. P5 is the order passed by the Government on the representation made by the petitioner that his seniority in service will be determined with effect from the date of advise by the Public Service Commission, that is to say, with effect from 25th May 1994. By the said order the Government have rejected the request for fixation of the seniority, back arrears etc. as claimed by the petitioner.