K SURESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Special leave granted.

(2.) Heard learned counsel for the appellants. So far as appellants Nos. 1 to 3 and 12 are concerned, their appointment was purely temporary and had been made. by the Executive Engineer concerned subject to regular recruitment through the public service commission. We find that the public service commission has already undertaken recruitment and the list has been prepared and since vacancies have now to befilled up by terminating Services of these appellants, the regular recruits should be allowed to join on being appointed. In such circumstances, we refuse to interfere in respect of these appellants. So far as appellants Nos. 4 to Hare concerned, it is stated that they were appointed by the Kerala Water Authority itself. One of the respondents herein and in regard to them the decision of this court delivered in Civil. Appeal Nos. 472 - 78 of 1988 shall operate for the reasons given therein and to the extent contained in that Judgment. The appeal is disposed of accordingly. No costs.