L.LAKSHMIKUTTY Vs. SECRETARY TO GOVERNMENT EDUCATION DEPARTMENT

JUDGEMENT

(1.) This writ petition has been filed seeking to quash the proceedings of the fourth respondent dated 22.05.2014 and to direct the respondents to regularize the service of the petitioner as full-time Sweeper on the date of completion of ten years of part time service from 27.07.1984 and to pay time scale of pay and other benefits payable with effect from 27.07.10994, by counting 50% of the part time service, for the purpose of pension.

(2.) Heard the learned Counsel appearing for the petitioner and the learned Special Government Pleader who takes notice for the respondents. By consent, the writ petition is taken up for final disposal at the stage of admission itself.

(3.) The learned Counsel appearing for the petitioner submitted that in an identical case in , dated 14.02.2019, this Court passed the following orders: