SREEDHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) IN 1983 the petitioner entered service of the 2nd respondent Corporation as a Sweeper-cum-Scavenger, on daily wage basis. At present he is continuing as 'Garage Mazdoor' on provisional basis. Even though steps were initiated for regularisation of the petitioner, along with similarly situated persons, his name was omitted to be included in Ext.P7 list prepared during the year 2011. Aggrieved by the same the petitioner had approached this court on an earlier occasion. In Ext.P8 judgment this court directed the Corporation to consider and pass appropriate orders on a representation submitted by the petitioner, within a time limit. Consequent to Ext.P8, the

(2.) ND respondent Corporation had issued Ext.P10 proceedings. In Ext.P10 it is stated that the Corporation had already taken up the matter with the Government, in a proposal to regularise service of the petitioner as in the case of other casual labourers regularised through Government order dated 28-07-2011. It is stated that petitioner's service will be regularised as and when Government accord sanction for regularisation. Inspite of Ext.P10 issued as early as in August 2012 no orders regularising the service of the petitioner was issued till date. Hence this writ petition is filed. 2. Heard; standing counsel appearing for 2nd respondent Corporation as well as Government Pleader appearing for the 1st respondent.

(3.) I am of the view that since it is conceded that many other persons working as 'Garage Mazdoor' on temporary basis has already been regularised, there is no reason to deny similar relief to the petitioner. Therefore it is only just and proper to direct the Government to take a decision within a time limit.