STATE OF KERALA Vs. S BAIJU

JUDGEMENT

(1.) The challenge is against the verdict passed by the Kerala Administrative Tribunal in O.A. whereby it came to be allowed granting retrospective promotion to the respondent in the post of Executive Engineer w.e.f. 01.06.2014. The challenge is at the instance of the respondents in the O.A.

(2.) Heard the learned Sr. Government Pleader appearing on behalf of the petitioners as well as the learned counsel, who entered appearance on behalf of the respondent.

(3.) The sequence of events revealed from the proceedings is that the respondent herein was working as Asst.Executive Engineer in the P.W.D and he was to retire from the service on 30.09.2014. As a matter of fact, by virtue of his eligibility and credentials, he was promoted to the post of Executive Engineer as per Annexure A3 order dated 30.09.2014.