RAVI N C Vs. KERALA AGRL UNIVERSITY

JUDGEMENT

(1.) After an elaborate selection process consisting of a physical test, interview and work experience test conducted by the Kerala Agricultural University, the Petitioners were included in rank lists published for the purpose of appointment as daily labourers in the farms of the University in Vengoor, Rayamangalam, Kottappady, Mudakkuzha adjacent to Asamannoor, Panchayats. The University prepared two separate lists for men and women.

(2.) A counter affidavit has been filed by the University wherein the facts are admitted. But the plea is that nobody could be appointed from the rank list because of the financial difficulties. In the same, it is stated that as and when the permanent labour strength in the farm under the University is refixed the University will take steps to engage persons included in the select list of causal labourers if found necessary. That counter affidavit is filed as early as on 22.07.2003. The Petitioners submit that, Petitioners have not been engaged so far inspite of the said assurance. According to them, going by Ext.P7, vacancies are there for engagement of permanent labourers. It is also brought to my notice that by a notice dated 15.07.2010 the University had invited applications for preparing a select list for temporary employees in the Odakkali Aromatic and Medicinal Plants Research Station which is contrary to the assurance given in the counter affidavit.

(3.) I have considered the rival contentions in detail.