SANTHAKUNJAN Vs. KERALA AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) THIS writ petition is filed by the petitioners seeking various reliefs including a direction to the respondents to take immediate necessary effective steps to regularise the service of the petitioners by absorbing them in regular vacancies to be created for them and to give retrospective effect to such regularisation.

(2.) ACCORDING to the petitioners, they have been engaged as Livestock workers/Assistants of the University at Mannuthy, Thrissur. Petitioners 1 to 10 have been continuing in the livestock farm from the year 1998 onwards and all other remaining petitioners have been working from different subsequent period onwards. The engagement in the livestock farm is on contract basis and they have been continuing without any break also.