(1.) Instant Public Interest Litigation is filed for the following reliefs:
(2.) Facts leading to the filing of the instant writ petition are that, respondent No.7, son of a deceased member of Kerala Legislative Assembly from Chengannur Constituency, was appointed to the post of Assistant Engineer (Electronics), Public Works Department, Government of Kerala, vide G.O.(Ms.) No.79/2018/G.A.D dtd. 6/4/2018 (Exhibit-P1), issued by the 2nd respondent, viz., the General Administration (Compassionate Employment Cell) Department, represented through Secretary, Government Secretariat, Thiruvananthapuram, and Exhibit-P3 appointment order dtd. 10/4/2018, issued by the Chief Engineer (Administration).
(3.) Petitioner has further stated that MLA is not a Government servant and that his son, the 7th respondent, does not come under the purview of Exhibit-P4 G.O.(P) No.12/99/P&ARD dtd. 24/5/1999, issued in respect of compassionate employment.
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