T M SUJITHA Vs. GURUVAYUR DEVASWOM MANAGING COMMITTEE

JUDGEMENT

(1.) THE petitioners are working as Lower Division Clerks on contract basis in the Guruvayur Devaswom, the 1st respondent herein. According to the petitioners, they were appointed as per proceedings dated 16.11.2009 of the Guruvayur Devaswom Board. They would contend that they were appointed after undergoing a regular selection process. They now apprehend termination from service to accommodate fresh temporary employees. It is under the above circumstances, the petitioners have filed this writ petition seeking the following reliefs;

(2.) SINCE the petitioners contended that they had undergone a regular selection process, I directed the Guruvayur Devaswom to file a statement explaining whether the petitioners were appointed after a selection process known to law like publication of notification inviting applications in newspapers, selection from among the applicants etc.