ABDUL RAHIMAN Vs. GOVERNMENT OF KERALA

JUDGEMENT

(1.) THE prayer in the original petition is to quash Ext. P11 and to declare that petitioner is entitled to be promoted as Senior superintendent from 18-2-1981 with all benefits.

(2.) EXT. P11 is the order passed by the third respondent by which the request of the petitioner to promote as Senior Superintendent with retrospective effect was held to be inadmissible in view of the Letter no. 2807/d3/91/h. Edn. dated 27-4-1992. The facts which are absolutely necessary for the disposal of the case are as follows: