CHANDRA CHOODEN NAIR S Vs. STATE OF KERALA

JUDGEMENT

(1.) Instant public interest writ petition is filed for the following reliefs:

(2.) Brief facts for disposal of the writ petition are that; petitioner retired from the service as a Sec. Officer in the Secretariat, Thiruvananthapuram, in the year 2017. After retirement, he got enrolled and is practicing in courts mainly at Thiruvananthapuram, for the past 4 years. He stated that the National Convention of Workers had proposed to organise a nation-wide strike on February 23-24 during the budget session of Parliament. In view of the pandemic and assembly election, in various parts of the country, the strike was postponed to March 28-29. However, the trade unions had called for a nation-wide strike to protest against the economic policies of the country, by giving two month's notice in advance.

(3.) Petitioner seeks to bring to the notice of this Court the mala fide attempt on the part of respondents 1 to 3, viz., Chief Secretary to the Government, State of Kerala, Trivandrum; the Principal Secretary, Department of General Administration (Secret Sec. ), Trivandrum; and the Principal Secretary, Department of Finance, Trivandrum, to aid and assist the general strike on 28th and 29th of March, 2022, by permitting eligible leave with salary to the State Government employees taking part in the general strike, by not declaring dies-non, in terms of the directions of this Court in W.P.(C) No. 5752/2019.