KERALA STATE COUNCIL FOR SCIENCE Vs. PADMAKSHAN

JUDGEMENT

(1.) The legal heirs of the evictees were before this court challenging Ext.P6 on the ground that by Ext.P1 Government Order, the evictees were granted a preference to be appointed as Helpers under the second appellant and by redesignating the above workers, their chances of appointment have been stultified. There was an interim stay of the redesignation upto 28.2.2013. It is submitted by the learned counsel for respondents 1 to 3 that he was not able to reach the court when the case was taken up and, hence, no extension was granted. Subsequently, though a petition was filed for reviving and extending the interim order, it was adjourned from time to time and, in the meanwhile, orders were issued redesignating 18 persons as Helpers. The 2nd appellant ought to have noticed that the writ petition was still pending, in which there was originally a stay granted, which interim order, however, did not stand extended on the day it was posted. In any event, we are of the opinion that we need not go into the merits of the case, since the matter is pending before the learned Single Judge and it is only redesignation which has been stayed by the impugned order.

(2.) We dispose of the Writ Appeal reserving liberty to both parties to agitate their respective contentions before the learned Single Judge. No costs.