SURESH S. Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard Ms Anju, learned Counsel for the petitioners; Mr Rahul Surendran, learned Standing Counsel for the 2nd and 3rd respondents; and Mr Bimal K Nath, learned Senior Government Pleader for the 1st respondent.

(2.) The learned Counsel for the 2nd and 3rd respondents submits that the petitioners were employed under the ‘Haritha Vegetable Mobile Unit' Scheme. This initiative was aimed at providing employment opportunities to individuals belonging to the Scheduled Castes and Scheduled Tribes. The vehicles for the Scheme were procured using funds allocated for that purpose. Later, it was found that the scheme was not viable, and therefore, the scheme was suspended. However, the petitioners have been given employment to do other work, and they have been continuing on a daily wage basis.

(3.) I have considered the submissions advanced on behalf of all parties.