SREEREKH K.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner who was originally working as a helper in the Kerala State Centre for Advanced Printing and Training (CAPT for short) seeks that his deputation to the Kerala State Civil Supplies Corporation Ltd. (Corporation for short) as Assistant Sales Manager, be directed to be extended on humanitarian grounds for a further period of one year from 10/08/2020.

(2.) The petitioner says that he has been continuing under such deputation from the year 2018; and that since his father is now battling a very serious Kidney issue, requiring medical treatment in the Lissie Hospital, Ernakulam, his continuance at Ernakulam to take constant care of him is now imperative. He, therefore, prays that his extension of deputation be directed to be considered by the Government at the earliest, particularly because the CAPT has already given their willingness to allow him such.

(3.) In response to the submissions of Shri.C.S.Ajith Prakash, learned counsel for the petitioner, Shri.R.Lakshmi Narayan, learned Standing Counsel for the Corporation, submits that the petitioner does not have any vested right to seek that he be accommodated by the Corporation on deputation basis and that he has already completed 3 years in such position on the strength of earlier orders of the Government. He submitted that since the Corporation does not require him on deputation any further and since his continuance in the Kaloor Depot is now causing inconvenience to them, they are not willing to allow any further extension of his deputation and thus prays that this writ petition be dismissed.