UNNIKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Government of Kerala in exercise of the powers conferred by sub-s. (1) of S.2 of the Kerala Public Services Act, 1968 and in supersession of all existing rules and orders on the subject framed rules for the Kerala Government Presses Subordinate Service (hereinafter called the Special Rules) as per G.O.(P) No. 327/76/PD dated 29.7.1976 and duly published in Kerala Gazette No. 40 dated 12.10.1976. The said rules set out the various branches and categories of officers. A perusal of the said rules would show that there are 12 branches and each branch is with reference to a section (department). In this case we are concerned with Branch VII and Branch VIII. While Branch VII relates to Printing Section, Branch VIII deals with Warehouse Section. As per the Special Rules a person who desires to be considered for appointment as Printer (Lower) Division should be:

(2.) As far as Branch VIII is concerned, for the person to be appointed as Assistant Warehouseman, he should have passed SSLC or equivalent qualification and passed KGTE or MGTE in Printers Warehouse Work (Lower) or any equivalent Qualification. On promotion with the same qualification the Assistant Warehouseman becomes Warehouseman. As per the Special Rules the feeder categories for Assistant Foreman, Machine are Printers (Upper) Division and Warehouseman. Of course in the absence of qualified persons, Printers (Lower) Division and Assistant Foreman can be considered for promotion.

(3.) Subsequently thereafter Government passed G. O. (P) No. 211/81/H.Edn. dated 18.12.1981 pertaining to the revision of scale of pay, revision of ratio between grades and fixation of revised cadre strength and creation of new posts.