SAJU S.K., STAFF NURSE, GOVT. HOSPITAL, Vs. STATE OF KERALA, REP. BY ITS PRINCIPAL SECRETARY, (HEALTH & FAMILY WELFARE DEPARTMENT),

JUDGEMENT

(1.) THE appellants are provisionally appointed Staff Nurses. They filed O.P. No. 16777/02 praying for a direction to respondents 1 and 2 not to terminate their services till permanent hands join duty through the third respondent Public Service Commission. They also prayed for a direction to respondents 1 and 2 to regularise them as permanent employees in State Service. The learned Single Judge dismissed the Original Petition holding that the appellants have no right for regularisation in service and for continuance in service beyond the period of their appointment. Aggrieved by the decision of the learned Single Judge, this appeal has been filed. The right of persons like the appellants for absorption in service and continuance in service beyond the period of appointment was considered by this court in Writ Appeal No. 294/2002 and the Government to follow a uniform policy in the matter.