THAMARAKSHY. M. Vs. STATE OF KERALA REPRESENTED BY ITS SECRETARY, TRANSPORT DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM AND ANOTHER

JUDGEMENT

(1.) This writ petition is filed with following prayers:

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(3.) The petitioner is the widow of one S.Velappan who retired as Conductor from the KSRTC. It is stated that the petitioner's husband was first appointed in the KSRTC through Employment Exchange on 9.4.1979. He was reappointed on 27.5.1983 by Exhibit P1. By Exhibit P2 Government order, there was a direction to regularize the service of the provisional Scheduled caste and Scheduled Tribe employees working in the Government as well as in statutory Corporations. It is stated that by Exhibit P3, the services of the petitioner's husband was regularized with effect from 28.4.1989.