RAVINDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners in these writ petitions are temporary drivers engaged by panchayats. THEy have filed these writ petitions apprehending termination from service. According to them, they are not liable to be terminated from service insofar as there are no sanctioned posts of drivers in the panchayats 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.