RENJITH MAMBARATH Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) THE petitioner, now working as a District Youth Programme Officer of the 2nd respondent, is aggrieved by his demotion from the said post and appointment to the post of Project Officer, an admittedly lower post, on a contract basis.

(2.) THE petitioner was appointed on contract basis through a regular selection, as indicated in Exts. P1 and P2. A contract was also entered into with all the persons so selected in a similar manner, as seen at Ext. P2. Subsequently, a decision is also said to have been taken by the respondent Board on 3.3.2011 to permit the persons appointed so, on contract, to be continued for five years. The petitioner also is included as one among the persons appointed and decided to be continued as per Ext. P5.

(3.) THE contention of the petitioner is that the petitioner was not liable to be demoted and he was, as per the contract, entitled to be continued as Project Officer itself.