NEESHMA M K AND ORS Vs. STATE OF KERALA (DIRECTOR OF TEXTILES AND HANDLOOM, KERALA STATE HANDLOOM WEAVERS AND MANAGING DIRECTOR)

JUDGEMENT

(1.) Heard the learned Government Pleader appearing for Respondents 1 and 2 and the learned Standing Counsel appearing for Respondents 3 and 4.

(2.) Petitioners state that they are temporary workers attached to different depots of the 3rd Respondent. It is stated that they are persons similarly situated to those covered by Ext.P5 and P6. Claiming similar benefit of regularization in the service of the 3rd Respondent, Petitioners have also filed Exts.P7 to P10 before the 3rd Respondent and these applications are pending. In this writ petition, what they seek is a direction for the consideration of the aforesaid representations.

(3.) If as stated by the Petitioners, they are persons similarly situated to the beneficiaries of Exts.P5 and P6, there is no reason why the representations shall not be considered. In that view of the matter, without expressing anything on the merits of the claim raised, I direct that the 3rd Respondent shall consider Exts.P7 to P10. This the 3rd Respondent shall do, as expeditiously as possible, at any rate within 6 weeks of production of a copy of this judgment.