VENUKUMAR M.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) AS common issues arise in these writ petitions, they are taken up together for consideration and disposed by this common judgment.

(2.) THE primary issue that arises for consideration in these writ petitions is with regard to the service conditions of Roneo Operators working under the Mahatma Gandhi University. An incidental issue that arises is whether, on account of the steps taken by the Mahatma Gandhi University for providing promotional avenues to Roneo Operators, the promotional prospects of clerical assistants working under the University are in any way affected.

(3.) I have heard Sri. George Thomas Mevada, the learned Senior counsel appearing on behalf of the petitioners and Sri. Varghese M. Easo the learned Standing counsel for the respondent University.