P.J.CYRIAC Vs. STATE OF KERALA

JUDGEMENT

(1.) The challenge is against Annexure A3 order passed by the Kerala Administrative Tribunal, Thiruvananthapuram in T.A.No.1396 of 2012, whereby, the claim of the petitioner for retrospective promotion to the post of Joint Director in the Department of Economics and Statistics was declined on merits as well as on the ground of delay.

(2.) Heard the learned counsel for the petitioner at length and so also, the learned Government Pleader as well.

(3.) The petitioner entered in service of the Department as a Research Officer on 17.08.1982. He has obtained further promotion as Deputy Director on 30.04.1992 and subsequently, was promoted to the post of Joint Director on 20.04.2005. On attaining the age of superannuation, he retired from service on 30.04.2005, while serving the Department as Joint Director. After the retirement as above, the petitioner submitted a representation claiming that he ought to have been given promotion to the post of Joint Director much earlier, by virtue of his merits. Petitioner approached this Court by filing a writ petition (which came to be transferred to the Tribunal, where it was numbered as T.A.No.396 of 2012) with the following prayers: