JEENA S.KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners claim that they had been working in AHADS in various posts continuously for the period of 4 to 11 years. It is stated that AHADS wound up in March 2012 and later it was converted as AHADS CCPRM as per Ext.P2 order dated 01.06.2013. Thereafter AHADS CCPRM has merged with KILA in the year 2017. In the meanwhile 91 tribal employees working under AHADS were absorbed as Forest Watchers in the Forest Department in 2013. Petitioners submit that though they are not retrenched and their services are not terminated they are without employment after the AHADS wound up. It is stated that the Project Director had as per Ext.P4 report dated 10.04.2013 submitted before Government recommended absorption of petitioners who belong to scheduled caste community, taking into account their experience. It is stated that the cabinet had as per Ext.P5 decided to absorb them in Government service and Government had issued Ext.P6 order in 2014 according sanction for appointing the 23 SC employees of erstwhile AHADS in various departments of Government. But even after various representations of petitioners and recommendations from Kerala State Commission for SC/ST, no positive action is taken. It is stated that though Government had as per Ext.P9 letter dated 09.01.2019 informed one of the petitioners, that their request for absorption is pending consideration of Government, no positive action is taken so far. Therefore petitioners have submitted Ext P10 representation before the Government.

(2.) The learned Counsel for the petitioners submits that petitioners would be satisfied with a direction to Government to consider Ext.P10 representation. Therefore the writ petition is disposed of directing the 1st respondent to consider and pass orders on Ext.P10 representation and to take a decision on the file mentioned in Ext.P9 as expeditiously as possible and at any rate within a period of 'three months' from the date of receipt of a copy of the judgment.