DEEPTHI V.V., STAFF NURSE, TALUK HOSPITAL, NEYYATTINKARA, Vs. STATE OF KERALA REPRESENTED BY ITS FINANCIAL SECRETARY, (HEALTH & FAMILY WELFARE DEPARTMENT),

JUDGEMENT

(1.) THIS appeal is filed against the judgment in O.P. No. 18043/2002 which was dismissed by the learned Single Judge holding that the appellants who are provisionally appointed Staff Nurses, have no right to continue in service beyond the period of appointment or to be absorbed in regular service. 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 following general directions have been issued to enable the Government to follow a uniform policy in the matter.

(2.) THE appeal is disposed of in the above terms.