STANI VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) THE unsuccessful petitioner in W.P.(C) No.5730 of 2011 is the appellant herein.

(2.) THE appellant secured employment under the State of Kerala which is called the 'Panchayat Municipal Service'. THE appellant was appointed to the said service in 1987 under the compassionate appointment scheme in view of the fact that the appellant's father who was an employee of the State of Kerala died in harness. It appears that the father of the appellant belonged to a service known as 'Panchayat Common Service'. THErefore the appellant believes; the correctness of which we do not propose to examine now; that, he is entitled as of right to be appointed in the Panchayat Common Service. He made certain representations to the Government praying that he be appointed in the Panchayat Common Service; without any response from the State.