KADIJA BEEVI M.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) Both these writ petitions have been filed with similar set of facts and raise common question of law. Hence, they are heard together and disposed of by a common judgment.

(2.) The 1st petitioner in W.P.(C) No.7029/2022 was initially appointed as Temporary LD Clerk in the office of the 2nd respondent-Kerala State Waqf Board on 2/12/2006. The 2nd petitioner was appointed as Temporary LD Stenographer on 2/12/2006. The 3rd petitioner was appointed as Temporary LD Clerk on 9/3/2007. They were appointed as they were sponsored by employment exchange and were successful in a selection process consisting of written test and interview. The petitioners state that their selection and appointment were in accordance with the provisions contained in the Kerala Waqf Board Regulations, 2003.

(3.) The 1st petitioner is a graduate in Zoology and holds Post Graduate Diploma in Computer Application. He has also passed typewriting English Higher. The 2nd petitioner holds Diploma in Commercial Practice and is qualified in Computer Word Processing Malayalam Lower. The 3rd petitioner is a Commerce graduate and has qualified Typewriting English and Hindi Higher. He also holds DOEACC 'O' Level examination.