STATE OF KERALA Vs. LATHA G

JUDGEMENT

(1.) The State is in appeal challenging Ext. P5 order of the Kerala Administrative Tribunal allowing O.A. No. 1282 of 2015. The O.A. was filed by the respondent who was working as a Part-time Sweeper in the Government Homoeo Dispensary at Peringottukurissi, Palakkad District. She claimed that she had been continuously working there till 2.8.2005. As per Annexue A3 order dated 25.11.2005 guidelines for regularization of Part-time Sweepers were revised. The same was later modified by Annexure A4. As per Annexure A4, all existing sweepers other than the casual sweepers appointed before 25.11.2005 and continuing as such shall be entitled for regularization based on the sweeping area. The respondent claimed that she was entitled to regularization on the basis of the said order.

(2.) The claim of the respondent was resisted by the petitioners contending that, she had not been continuously working as sweeper and that others had been engaged off and on, in her place. It was also contended that, the sweeping area was initially only 63 square meters and that, the area had been enhanced only after some additional constructions were made, with effect from 14.7.2013.

(3.) After considering the respective contentions, the Tribunal has allowed the O.A. and has declared that the respondent was entitled to regularization in service with effect from 2.8.2005 in the light of Annexures A3 and A4 orders as well as for all consequential benefits.