SANTHOSH K KEEZHANATHAZHEKUNIYIL Vs. STATE OF KERALA

JUDGEMENT

(1.) THESE writ appeals have been filed against the common judgment in W.P.(C) Nos.30803/2011 and 8423/2012. W.A. No.1531/2013 was taken as the leading case.

(2.) WE heard learned counsel for the appellant, Shri George Varghese Perumpallikuttiyil, learned Government Pleader appearing for the first respondent, Shri P. Santharam, learned counsel appearing for the second respondent Panchayat and Shri Elvin Peter, learned counsel appearing for the third respondent.

(3.) THE subject matter of the dispute relates to the filling up of the post of Part -time Sweeper in the second respondent Panchayat. The third respondent was appointed by the Panchayat when the Part -time Sweeper working therein was promoted. She was appointed from 5.5.2003. In W.P. (C) No.30803/2011 the third respondent approached this Court apprehending termination and seeking the benefit of Ext.P3 Government Order for regularisation. The Panchayat had given a reply as per Ext.P4 therein stating that her claim for regularisation as Part -time Sweeper cannot be considered. W.P.(C) No.8423/2012 is filed by the appellant seeking to appoint him as Part -time Sweeper as he was sponsored through the Employment Exchange.