STATE OF KERALA Vs. T.C. JOSE

JUDGEMENT

(1.) This appeal has been filed by the State of Kerala and two of its functionaries in the Collegiate Education Department impugning the judgment of the learned Single Judge in W.P.(C)No.3922/2012, in which it was declared that the first respondent/petitioner is entitled to be considered as an Administrative Assistant in the services of the second respondent with effect from 17.09.2004.

(2.) The State, in this appeal, contends that these directions are completely impermissible and improper and therefore, prays that the judgment of the learned Single Judge be vacated.

(3.) We have heard Sri.E.S.Ashraf, the learned Government Pleader appearing for the appellants, Sri.Manu Govind, the learned counsel appearing for the first respondent and Sri.Saji Varghese for the second respondent.