R VENUGOPAL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners were appointed on ad-hoc basis till regular appointments were made. Nowthe State is proceeding to make regular appointments. The petitioners pray that a recommendation should be made in the same terms as it was done in the case of Smt. P. K. Narayani and Ors. vs. State of Kerala and Ors.-1984 (Supp. ) S. C. C. 212. The innocuous recommendation made in narayani's case was to the effect that the ad-hoc appointees should be permitted to appear in the public Service Commission examination and compete with the others and that in such cases where the age bar was attracted, the government might relax the age bar in order to enable them to appear. A recommendation, also an innocuous one, has also been made that till the regular appointees take charge, the ad-hoc appointees shall not be relieved from the posts. It is not necessary to admit this matter and to pass an order in the said terms. The innocuous recommendations made in Narayani's case on sympathetic consideration and on compassionate grounds would be heeded to by the State Administration and we have no doubt that when the petitioner apply for the age bar being relaxed, an appropriate order will be passed by the State government in this behalf. So also the recommendation as regards not relieving the petitioners of the charge till the regular appointees are selected and they take charge is are commendation which the State government would accept without hesitation for there would be no good reason to relieve the petitioners of the charge till the regular appointees are available for filling up the vacancies. We trust that on a copy of this order being produced before the State government, the recommendations made in Narayani's case which we reiterate here will be heeded to. With these observations, the Writ petition is dismissed.