RENUKA O V Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER submits that she was working as Part Time Sweeper in the office of the Sub Inspector of Police, Vadakara from 10.7.2001 to July, 31.12.2004. She submits that she was shifted to the office of the Circle Inspector of Police. According to the petitioner, she continued in the office of Circle Inspector thereafter, except for few months, when her sister, the 4th respondent, was engaged. It is stated that subsequently by Ext.P2 a post of Part Time Sweeper was created in the office of the Sub Inspector of Police and that when attempts were made to induct a person from the employment exchange the writ petition was filed seeking regularization.

(2.) FROM the counter affidavit filed by the 3rd respondent it is evident that, though the 3rd respondent is disputing the eligibility of the petitioner for the benefit of regularization as ordered in the Government Order No.501/2005 dated 25.11.2005, a proposal in terms of the said Government Order for regularization of the service of the petitioner vide order dated 31.3.2009 has been made to the Police Head Quarters. Counter affidavit further discloses that final orders in the matter have not been passed. It is also disclosed from the statements made that during the pendency of this writ petition, another person sponsored by the Employment Exchange has joined as part time sweeper in the office of the Circle Inspector of Police with effect from 5.8.2010.

(3.) COUNSEL for the petitioner submits that there is existing a vacancy of part time sweeper in the office of the Sub Inspector of Police, Vadakar. If it is so, it is clarified that without prejudice to the contentions if any of the respondents, it will be open to the respondents to consider the petitioner for accommodation against that vacancy. Writ petition is disposed of as above.