LAWS(KER)-2014-8-475

JAYACHANDRAN PILLAI Vs. CHAIRMAN & MANAGING DIRECTOR

Decided On August 05, 2014
Jayachandran Pillai Appellant
V/S
CHAIRMAN AND MANAGING DIRECTOR Respondents

JUDGEMENT

(1.) PETITIONERS are working as empanelled Conductors in the Kerala State Road Transport Corporation (KSRTC). They are seeking regularisation in the service of the Corporation on the basis of Ext.P13 Government order. Various documents are produced to show that the petitioners have got 10 years of service as on 21 -12 -2011 and to the effect that they were permitted to rejoin duty in the Corporation as provisional employees and are continuing in the service. Various representations submitted by the petitioners seeking regularisation are not considered, and hence this writ petition is filed.

(2.) HEARD ; Standing counsel appearing for the respondents. This court is of the opinion that the claim for regularisation raised by the petitioners need to be considered by the 1st respondent, in terms of the relevant Government order as well as the settled legal precedents with respect to the issue involved. Hence a direction to consider Exts.P10 & P11 representations on an early basis, would suffice to meet the ends of justice.

(3.) A decision in this regard shall be taken at the earliest possible, at any rate within a period of 6 weeks from the date of receipt of a copy of this judgment.