DR.K.R.PRASANNAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners, who are working as Technical Officers Grade-V, Technical Assistants Grade-V and a Scientist have filed this writ petition seeking implementation of Exts.P5 and P6 judgments pointing out that they are entitled to seven grade promotions and they are given only five grade promotions, in tune with Ext.P7 Recruitment and Assessment Promotion Rules. It is pointed out that the Employees' Association representing the Technical Assistants in the 4th respondent institution had submitted Ext.P8 representation requesting for granting them benefits in accordance with Ext.P7 Rules as early as on 14.08.2013. The said representation was considered by the 4th respondent and their demands were recommended and forwarded to the additional 5th respondent. It is stated that as per Ext.P11 Minutes, the Executive Committee of the 5th respondent in its 42nd meeting considered the claim of the petitioners as forwarded by the 4th respondent and decided to study the matter in detail in the next Executive Committee.

(2.) The learned Standing Counsel appearing for the additional 5th respondent submits that even though such a decision was taken as per Ext.P11 Minutes, the matter was not placed before any of the subsequent Executive Committees. It is stated that the matter will have be placed before the Executive Committee and a decision can be taken only thereafter.