T P ABDUL MAJEED SELECTION GRADE CONFIDENTIAL ASSISTANT (ASSISTANT TRAINEE) Vs. SECRETARY SECRETARY OF KERALA LEGISLATURE

JUDGEMENT

(1.) The petitioner, who is holding the post of Selection Grade Confidential Assistant (later designated a Assistant Trainee) in the service of the 1st respondent State Legislature Secretariat, is essentially aggrieved by the action of the 1st respondent in not appointing him by of transfer to the post of Section Officer (S.O), in terms of Exts.P1 and P-2 Government orders. The prayers in this Writ Petition (Civil) filed on 16.6.2014 are as follows:

(2.) Heard Sri.S.P.Aravindakshan Pillay, learned Advocate instructed by Sri.B.Varghese, learned counsel appearing for the writ petitioner, Sri.Saigi Jacob Palatty, learned Senior Govt. Pleader appearing for official respondent No.1 and Sri.K.L.Joseph, learned counsel appearing for contesting respondent No.2

(3.) The facts projected in this Writ Petition are as follows: The petitioner had entered service on 210.2000as Confidential Assistant Grade II in the service of the 1st respondent State Legislature Secretariat, on the basis of the selection and advice of the Kerala Public Service Commission. The date of birth of the petitioner is 19.2.1978. The method of appointment and qualifications for the post of Section Officer in the Legislature Secretariat are dealt with in Ext.P-1 G.O.(Ms).No. 1018/1992/Leg. dated 5.9.1992 as modified by Ext.P-2 G.O.(Ms).No.630/1994/Leg dated 16.7.1994. As referred to in para 2 of Ext.P-2, the qualifications prescribed for the post of Section Officer from the employees categories of Typist (including officer Superintendent) are: