DEEPTHY JACOB Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners were office assistant and computer assistant respectively in the 4th respondent's office during 2002 to 2005, working on provisional basis. THEir services were terminated. THEy have now filed this writ petition alleging that to those posts, direct recruitment is sought to be made without notifying vacancies and inviting applications from qualified persons. THE petitioners therefore seek the following reliefs;

(2.) THE learned Government Pleader submits that there is no proposal to make direct recruitment to any of the said posts now. What is pending is only a proposal for regularisation of some provisional employees, which has been forwarded to the Government for approval. In view of the above submission, the same is recorded and the writ petition is closed.