N C VIJAYAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) IN this writ petition, the petitioners are drivers engaged on daily wages for driving vehicles of various Panchayats. They have filed this writ petition 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. Therefore, they seek a direction to the respective Panchayat in which they are working to continue them in service until a regular hand is appointed to the post.

(2.) I have heard the learned Government Pleader also.