HAMESHDAS K. H. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners in all these cases which are being heard together and disposed of through this judgment in the backdrop of the analogous factual circumstances pleaded and reliefs sought are stated to be workers included in the 'Daily Labour Roll' (DLR) list maintained by the Thrissur Corporation.

(2.) The petitioners say that they were recruited into service much more than a decade ago, through a valid selection process which was in vogue at the relevant time; but that they were never considered for regularization subsequently. They admit that the Government Orders, which relates to the absorption of DLR workers as 'Casual Labour Roll' (CLR) workers, mandate that only persons who are sponsored by the Employment Exchange for such purpose can be considered; but they assert that their case will have to be considered as a special one by the Thrissur Corporation on account of the fact that they have all been serving it for the last more than a decade continuously and without any break.

(3.) The petitioners add that in the case of the Kochi Corporation such an exercise was permitted by the Government and that a list of 770 persons were prepared, with all of them ordered to be regularized in the arising vacancies. They assert that as far as the petitioners are concerned, the only difference between them and the persons in the Kochi Corporation is that they are working in a different Corporation and nothing else. The petitioners, therefore, pray that the Government Orders impugned in these cases, which deny them the benefit of regularization, be set aside.