TIJU S. NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are Ex-service men deployed by the third respondent Corporation to work as security guards at the Government Medical College, Konni. The third respondent has been constituted to implement schemes for the welfare and rehabilitation of ex-service men and their dependents. The Government has issued Exts.P1 to P3 orders requiring Government Departments, Local Self Government Institutions and quasi-Government bodies and establishments to engage personnel from the third respondent for security related duties. In spite of the Government orders, security personnel were being engaged through private agencies. Complaining that the second respondent was engaging security guards at the Government Medical College, Konni through private agencies, the petitioners, along with 11 others, filed W.P.(C) No. 15882 of 2020 before this Court.

(2.) Learned Counsel for the petitioner contended that despite Government orders, the third respondent Corporation had never sought implementation of the Government orders by ensuring appointment of ex-servicemen in the Departments and bodies mentioned in those orders.

(3.) Learned Standing Counsel for the third respondent Corporation took strong objection to the manner in which the writ petition is filed by suppressing material facts. The following factual submission were made on behalf of the third respondent;