STATE OF KERALA Vs. K.T.YESODHARAN

JUDGEMENT

(1.) The respondents in O.A (EKM) No. 303/2016 on the files of the Kerala Administrative Tribunal preferred this Original Petition feeling aggrieved by the order dated 24.07.2017 passed by the Tribunal thereon. The respondent herein was the applicant therein. The Tribunal had considered the Original Application filed by the respondent herein along with two other Original Applications filed by similarly situated persons. All the applicants are HR (Hand Receipt) employees under the Irrigation Department and in the Original Applications their regularisation as SLR workers was sought for based on Annexure-A3 G.O dated 16.01.2013. The claim of the respondent herein for regularisation was rejected as per Annexure A7. The Tribunal had considered the rival contentions and disposed of the aforesaid Original Application with direction to the petitioners herein to regularise the service of the respondent as SLR workers, in terms of Annexure A3 order within the time stipulated thereunder after setting aide Annexure- A7. It is in the said circumstances that the above mentioned Original Petition is filed.

(2.) We have heard the learned Government Pleader appearing for the petitioners and the learned counsel appearing for the respondent/applicant.

(3.) In the context of the contentions it is only proper to refer to Annexure A3 G.O dated 16.01.2013 issued in the matter of regularisation of services of HR employees as SLR workers. Going by the same, following four conditions are to be satisfied to get the benefit flowing from Annexure-A3: