NISHA JAYAPRAKASH Vs. REGISTRAR KERALA AGRICULTURAL

JUDGEMENT

(1.) THESE writ petitions are filed by petitioners who are working as Farm Labourers in Farms and Gardens of the Krishi Vigyan Kendra, Mannuthy.

(2.) GOING by the averments in W.P.(C). No.32755/2010, petitioners 1 to 22 were recruited for training for gardeners from June to November 2007 and the petitioners 23 and 24 have been continuing at Farm of the respondent-University even prior to the year 2007 and the petitioner No.24 is now engaged in Kitchen duties of Krishi Vigyan Kendra and allied works. According to them, they have been engaged in different farms of the respondent-University from the year 2001 onwards till 2007 under the Contractor Shri K.J.Biju on contract basis and their services were utilised by the respondent-University on payment of meagre wages. The petitioners filed representation as per Ext.P2 seeking regularisation in service.

(3.) THE stand taken, accordingly, is that the petitioners have been engaged and were given training programme on the basis of Ext.R2. THE learned counsel for the University invited my attention to the conditions in Ext.R2 also to contend for the position that they are not entitled for the benefit of regularisation and other similar benefits.