S RAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner claims to be the office bearer of a union of employees of the 3rd respondent-Kerala Health Research and Welfare Society. But he has filed this writ petition with himself as the petitioner and not the Union represented by the petitioner. In this writ petition, he espouses the cause of the casual cleaners employed in the 3rd respondent. He seeks the following reliefs:

(2.) THE petitioner himself is not a casual cleaner seeking regularization. Actually, he is a regular employee working as a Pay Ward Assistant. THE petitioner does not seek for himself any reliefs in this writ petition. THErefore, the petitioner does not have any locus standi to file this writ petition, insofar as the casual cleaners themselves have not chosen to approach this Court seeking the said reliefs. Accordingly, this writ petition is dismissed as not maintainable at the instance of the petitioner.