M J JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner in this writ petition is a temporary driver engaged by the Kamakshy Grama Panchayat in Idukki district. He has filed the writ petition apprehending termination from service. According to him, he is not liable to be terminated from service insofar as there is no sanctioned post of driver in the Panchayat and no rank list prepared by the Public Service Commission for such appointment is in force. I had disposed of similar writ petitions in W.P.(C). No.26662/2005 and connected cases, by the following judgment:

(2.) I have heard the learned Government Pleader also.