SINDHU I., Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition was filed in the year 2014 by the dependants of perished abkari workers for their engagement in 25% vacancies in the Kerala State Beverages Corporation.

(2.) The Government issued Ext.P1 order on 09.01.2012. However, the Beverages Corporation failed to implement the same within time. Accordingly, the petitioners approached this Court.

(3.) This Court passed an interim order on 24.03.2015, as follows: