STATE OF KERALA Vs. P M SAJEEV

JUDGEMENT

(1.) The challenge is against the verdict passed by the Tribunal in the O.A., whereby the benefit of regularisation has been granted as per Ext.P4.

(2.) Heard the learned Govt. Pleader as length

(3.) The sequence of events discussed by the Tribunal reveals that the respondent herein was engaged as a daily waged 'Boat driver' attached to the Thattekkad River Patrolling Squad Unit and that he was continuing so from 21.8.1991 till 15.11.1993. Thereafter, a short break was there and the respondent came to be engaged again from May 1995 onwards, at the Thattekkad Bird Sanctuary. While continuing in service in the said capacity, the plight of persons similarly situated like the respondent, who were having long tenure, but engaged on 'daily wage basis', came to the notice of the authorities concerned and recommendation was given to the Government to cause regularisation of service, subject to satisfaction of the qualifying service of 20 years as on 01.09.2013. The proposal made by the authorities of the Forest Department was considered by the Government and after weighing the 'plus and minus' points, Annexure A3 order was passed, whereby a policy decision was taken to cause regularisation of service of persons, who satisfied the condition imposed in Annexure A3. It is also stated that several persons were given the benefit and their service was regularised accordingly. But the respondent came to be left out, which made him to approach the Tribunal for immediate interference stating that he was having more than 20 years of service.