USHA .P Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and the learned Standing counsel for the Calicut University. It is not disputable that similar matters have already been disposed as per the judgment of this Court rendered on 22.4.2014 in W.P.(C).No.11281/2014 and other cases. In this case an interim order was passed today to the following effect:

(2.) AS the matter is similar to that raised in W.P.(C) 11281/2014, this case is also disposed of on the same lines. The petitioners, who are CLR (Casual) workers, stake claim for appointment as peon/watchman. Exts.P7 to P9 experience certificates are relied on by the petitioners for this purpose. The petitioners have submitted Exts.P10 to P12 representations with the official respondents in this regard.