S P REVIKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is now working as Consultant (Management) under the 1st respondent on contract basis since 2007. According to the petitioner, he is entitled to continue till he attains the age of 62 years or till a regular hand is appointed. THE 1st respondent issued Ext.P3 communication to the Director, National Institute of Health and Family Welfare, New Delhi, recommending the case of the petitioner. THE matter is pending consideration before the 2nd respondent. In the meanwhile, the 1st respondent has issued Ext.P6 notification inviting applications for appointment of a new set of contractual employees for the 1st respondent. THE petitioner is challenging the same seeking the following reliefs:

(2.) I have heard the learned Government Pleader and the learned Assistant Solicitor General also.