K E SHANAVAS Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is working as Manager (Welfare) on deputation under the second respondent. He is borne on the service of the Prisons Department of the Government of Kerala as Welfare Officer (Higher Grade). Initially, he was sent on deputation by the Government to the second respondent Company by Ext.P1 order dated 31.1.2009. Although the petitioner wanted to go back to his parent department, by Ext.P2 order dated 15.7.2009, the Government asked him to continue on deputation till the period of deputation expired. THEreafter, by Ext.P3, his deputation period was extended and the extended deputation period expires today. Now the petitioner wants to continue on deputation. According to the petitioner, all the authorities including the second respondent and the superior officer of the petitioner in the service of the Government of Kerala have already signified their agreement for continuing the deputation of the petitioner. According to the petitioner, the present action not to extend the period of deputation of the petitioner is only to favour the fifth respondent which spells of malafides on the part of the first respondent. THE petitioner, therefore, seeks the following reliefs:

(2.) I directed the learned Government Pleader and the learned Standing Counsel for the second respondent to get instructions. The learned Government Pleader seeks further time to get instructions. The learned Standing Counsel for the second respondent Company submits that the second respondent Company has no intention to continue to operate the post on deputation and they have decided to make direct recruitment to the post.