GOPIKA Vs. STATE OF KERALA

JUDGEMENT

(1.) When C.M.P. No. 15002/2000 came up for hearing, it was disclosed that the petitioner in this Original Petition is claiming the benefit of Exts. P7 and P8 government orders. By the said government orders, certain physically handicapped temporary hands appointed in public service were directed to be retained in service or readmitted in service provided they had been in employment from 1.1.1997 to 31.12.1997 or from 1.1.1998 to 14.8.1998. Such orders were issued as revealed from Ext. P7 "pending final decision in consultation with the "Kerala Public Service Commission". Petitioner has been appointed in the service of the 2nd respondent, Kerala Shipping and Inland Navigation Corporation. This service in the said Corporation is not public service. In such circumstances, Exts. P7 and P8 cannot extend to the services of the 2nd respondent. The said respondent is an independent authority. The 2nd respondent though is an authority under Art.12 of the Constitution of India, will not be bound by the orders issued by the Government in respect of public service. Therefore, the request for extension of the benefit of Exts. P7 and P8 was rightly turned down in Ext. P11.