(1.) Petitioner, a practicing advocate, has filed the instant public interest writ petition challenging G.O.(P) No.1/2019/GAD dated 31.01.2019, whereby permission was accorded to grant eligible/casual leave to the Government employees and teachers, who had not attended duties during nation-wide general strike. He has sought for the following reliefs:
(2.) Facts leading to the filing the writ petition are that, petitioner, a retired Director of Police, Finger Print Bureau, State Crime Records Bureau (SCRB), Thiruvananthapuram, seeks to bring to the notice of this Court the abuse of powers exercised by respondents 1 to 3, viz., State of Kerala, represented by Chief Secretary to the Government, Thiruvananthapuram; Principal Secretary, Department of General Administration (Secret Section), Government of Kerala, Trivandrum; and the Principal Secretary, Department of Finance, Government of Kerala, Trivandrum, in sanctioning eligible leave with salary for the employees under the State Government for all the two days on which, they took part in the general strike against the policies of the Central Government.
(3.) Petitioner has further stated that respondent No.2 has issued Exhibit-P1 order dated 31.01.2019, allowing the Government employees and teachers to avail casual leave or other eligible leave for 8th and 9th of January, 2019, the days on which they were absent from duty, without availing leave as a part of National General Strike.
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