REMLATH Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS writ appeal is directed against the dismissal of op. No. 7064 of 1983 by the judgment dated 18-8-1983 holding that benefit contemplated in Ext. P1 Circular No. 119890/sdi/82/gad dated 18-4-1983 did not extend to them, who were Lower Division Typists in the Munsiff's Court, haripad.

(2.) IN Umayammal v. State of Kerala (1982 KLT. 829) the full Bench of this Court held that in regard to institutions charged with sovereign functions which included judiciary, the services of the Government servants would not be governed by the provisions of the INdustrial Disputes act. We find, therefore, no force in the contention that the service of the petitioners could not have been terminated except in accordance with the provisions of Chapter VA of the INdustrial Disputes Act.