NARAYANA MENON Vs. STATE OF KERALA

JUDGEMENT

(1.) In this petition, the petitioner challenges Ext. P7 order which is the same as Ext. R5. This order was passed subsequent to the filing of this Writ Petition. It was by an amendment to the Writ Petition, that this order was challenged.

(2.) The petitioner was originally appointed as a Clerk. He was working in that capacity in the Maharajah's College, Ernakulam from 1105 to 1119. He was thereafter promoted as Storekeeper in the Chemistry Department in the grade of Rs. 40-60, which scale was subsequently revised to Rs. 40-80 and later to Rs. 40-120.

(3.) When the Travancore - Cochin State was formed, the gradation list of non gazetted ministerial staff was prepared. By some oversight, the name of the petitioner did not find a place in the said list In the Kerala Gazette of January 1957 also, wherein the list of rearrangement of ranks was published, the petitioner's name was omitted. The petitioner started making representations to the Government. I do not think it necessary to refer to the various representations made by him. The last representation dated 13-4-1962 made by him was to the Chief Secretary to the Government. By orders passed on 14-10-1963. his claim for seniority was recognised and it was ordered that he should be deemed to have been promoted to the Upper Division cadre with effect from 1-4-1955. This is evidenced by Ext. P1.