K.J. THOMAS Vs. KERALA STATE HOUSING BOARD

JUDGEMENT

(1.) The petitioner essentially seeks allotment of a plot (landed property), under the staff quota, which facility was available to the employees under the respondent -Board.

(2.) The brief facts to be noticed are that, the petitioner was appointed in a temporary vacancy from 31.07.1993 for 179 days and then again on 19.11.1997 for a further period of 179 days. While so, the Government brought out Exhibit R1(a) order, permitting regularisation of handicapped persons in the Government service, which policy was formulated in the "SAARC" year for handicapped. In Exhibit R1(a) there was also a stipulation that if other Public Sector Undertakings, Local Bodies or Autonomous Bodies decide on their own to make such regularisation, the same shall also be sanctioned by the Government.

(3.) The petitioner, on the basis of the order, approached this Court and sought continuance even after 179 days. This Court is said to have granted interim stay of termination of service, vide order dated 21.04.1998 in O.P.No.7643 of 1998. Subsequently, this Court also disposed of the case by Exhibit P1, wherein the 1st respondent was directed to take up the matter of re -appointment of the petitioner; but, however, directed continuance of the petitioner in the organisation.