P V SUKUMARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is a temporary Driver appointed through employment exchange by the 2nd respondent. THE petitioner has filed this writ petition seeking the following reliefs:

(2.) ACCORDING to the petitioner, the petitioner has been waiting for 19 years after registering in the employment exchange and this is the first employment he has received. Therefore according to him, unless a permanent hand comes to join duty the petitioner shall not be deprived of the temporary appointment given to him through the employment exchange. The Government Pleader submits that, the petitioner has no legal right which position of law has been settled by this court in Radha v. District Medical Officer [2002 (2) KLT 711].