C R AJAYAKUMAR Vs. KOLLAM CORPORATION

JUDGEMENT

(1.) Petitioners are casual employees working as Sanitation Workers in the Kollam Corporation.

(2.) Mainly, two claims are raised. First one is for regularisation of their service. Counsel for the Corporation submits that their claim will be considered in the available vacancies.

(3.) The second claim raised is that retrospectivity should be given to the effective date of their regularisation. In my view, such retrospectivity cannot be claimed and the petitioners have not shown me any statutory basis for such claim. The writ petition is disposed of as above.