RASINA KUNHIPARAMBATH, Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS claim to be appointed as accountants in the CDSs under the Kudumbasree Project pursuant to Ext.P1, order dated 30.05.2009. According to the petitioners, Ext.P1 would show that their appointment was for the period of the project and not for any specific period. Services of the petitioners was being extended from time to time. While so, Ext.P10 order is issued directing that services of the accountants is to be discontinued from 31.03.2003. It is contended that Ext.P10 is illegal and arbitrary. It is also contended that the appointment being for the purpose of the project, it would remain in force until the project is completed. Hence, it is prayed that Exts.P10 and P13 may be quashed and necessary direction may be issued to the respondents to reinstate the petitioners in the service till the winding up of the Kudumbasree Project.

(2.) THE learned counsel for the petitioners has contended that Ext.P4 would show that appointment of the petitioners was for completion of the project. It is also submitted that Ext.P9 series would show that petitioners were rendering good service to the respondents. In the circumstances, there was no reason to terminate the services of the petitioners. It is submitted that Ext.P13 is also without any basis and hence is liable to be quashed. The learned Government Pleader who took notice for the respondents contended that petitioners were appointed on contract basis for specific periods and hence they could not claim any right.

(3.) EXT .P10 also is clear that services of the petitioners was 'hired' only up to 31.03.2013. By Ext.P10, it was directed that such services need not continue after 31.03.2013.