AIR 1990 SUPREME COURT 2228 ::1990 Lab IC 1918 ::(1990) 2 CurLR 757 ::(1990) 61 FacLR 696 ::1991 SCC (L&S) 25 ::(1991) 2 LabLJ 65 ::1991 (1) SCC 28 ::(1990) 2 Lab LN 1032 ::(1990) 2 Ker LT 673 ::(1991) 15 ATC 697 ::(1990) 6 ServLR 54 ::(1990) 4 JT 27 (SC)

Supreme Court Of India

Hon'ble Judge(s): A. M. Ahmadi, K. Jayachandra Reddy , JJ

(A) Kerala Water Supply and Sewerage Act (14 of 1986) , S.8(1), S.19(1)— Kerala Water Authority - Regularisation in service of its employees in various categories - Certain directions issued. The following directions were issued for regularisation in service of the employees of the Kerala Water Authority. (1) The Authority will with immediate effect regularise the services of all ex-Public @page-SC2229 Health Engineering Department employees as per its Resolution of 30th January, 1987 without waiting for State Government approval. (2) The services of workers employed by the Authority between 1st April, 1984 and 4th August, 1986 will be regularised with immediate effect if they possess the requisite qualifications for the post prescribed on the date of appointment of the concerned worker. (3) The services of workers appointed after 4th August, 1984 and possessing the requisite qualifications should be regulated in accordance with Act 19 of 1970 provided they have put in continuous service of not less than one year, artificial breaks, if any, to be ignored. The Kerala Public Service Commission will take immediate steps to regularise their services as a separate block. In so doing the Kerala Public Service Commission will take the age bar as waived. (4) The Kerala Public....