STATE OF KERALA Vs. P.K.PONNAMMA

JUDGEMENT

(1.) These appeals are by the State, against a common judgment of the learned Single Judge. The claim raised before the learned Single Judge was for the Higher Grade, determining the years of service from the date of appointment to the entry post as per the 9th Pay Revision. The party respondent in W.A.No.746 of 2019, relied on Exhibit P2, which is a proceeding issued on the basis of the 9th Pay Revision.

(2.) On facts, we have to notice that all the respondents-writ petitioners were appointed as Last Grade Servants and then appointed, by-transfer as per the Mahatma Gandhi University Statutes, 1997 ? Chapter 45, Part-C, Rule 44, as Lab Assistants.The relevant dates of first appointment as Last Grade Servants and the date of by-transfer appointment as Lab Assistantsare to be necessarily noticed:

(3.) The respondents-writ petitioners are persons who were granted the 1st, 2nd and 3rd Higher Grade on a time bound manner on completion of specified years of service as a Lab Assistant. Some of the respondents-writ petitioners had retired by the time they filed the writ petition and the others were in service. The claim was that their 4 th Higher Grade has to be granted from the date of first entry into service, i.e., as Last Grade Servants.