RAJANI P. KUTTAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This judgment has been divided into the following sections to facilitate analysis: Contents Page Nos.

(2.) A batch of seven Writ Petitions and a Writ Appeal challenging an interlocutory order passed by a learned Single Judge in one of the writ petitions, have come up for consideration before us.

(3.) The petitioners, who were temporarily/provisionally appointed by the Travancore Devaswom Board (for short, 'the Devaswom Board') as L.D.Clerk/Sub Group Officer Grade-II, challenge clause 11 of Ext.P3 order limiting their provisional services till 31-05-2016 AN and seek regularisation of their services. The appellant in W.A No.196/2021, who is the petitioner in W.P(C) No.34525/2019, challenges the order dated 22-12-2020 in I.A No.1/2020 vacating the interim order of status quo, passed by the learned Single Judge of this Court. As the question of regularisation of the services of the petitioners is the issue involved in all the writ petitions, and since the Writ appeal relates to an interim order in one of the writ petitions, we proceeded to consider them jointly. W.P(C) No.18484/2016 is taken as the lead case. Reference is made to the documents filed in W.P(C) No.18484/2016, except in cases where specific mention is made to any of the documents filed in the other writ petitions.