P T MANOJ Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are temporary workers attached to the Duck Farm, Niranam, Thiruvalla. According to the petitioners, they are working since September 2006 without any interruption. They would submit that despite Ext.P1 Government order directing that workers shall be engaged only through employment exchange, the petitioners are entitled to regularisation in service, especially since there are not sufficient candidates sponsored by the employment exchange and those who have been so engaged through employment exchange are not willing to do the work of duck farm workers. Seeking regularisation in service, the petitioners have filed Ext.P5 representation before the 1st respondent. The petitioners seek a direction to the 1st respondent to consider and pass orders on Exts.P5 expeditiously.

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

(3.) Having heard both sides, I dispose of this writ petition with a direction to the 1st respondent to consider and pass orders on Ext.P5, as expeditiously as possible, at any rate, within three months from the date of receipt of a certified copy of this judgment, after affording an opportunity of being heard to the petitioners.