AI Structured Summary
Not yet generated for this judgment
Judgment
Kurian Joseph, C.J.—The writ petition has been filed with the following prayer:
That the Respondents may kindly be directed to redraw the seniority list qua the present members of the applicant association and to count the uninterrupted ad hoc service, rendered by the present members of applicant association, for the purpose of seniority w.e.f. their respective dates alongwith all consequential benefits thereto.
In reply, at paragraph 3, it is stated as follows:
That the services of the members of applicant Association were regularized in pursuant to the policy decision of the Government. The clarifications relating to the assigning of such incumbents in the cadre were sought from the Government and the Government clarified the matter regarding seniority vide letter No. Edu-A-Chha(15)-4/94, dated 2.11.1995, copy of which is annexed as Annexure RA.
In case the Petitioner has any dispute with regard to the factual position, as above, it will be open for him to approach the first Respondent, in which case the matter will be duly considered by the first Respondent, with notice to the Petitioner and appropriate action, in accordance with law, will be taken within four months.
The writ petition is disposed of, so also the pending applications.