MANU KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are aggrieved by the refusal of the 3rd respondent-Management in not providing employment under the Compassionate Employment Scheme despite specific directions issued by the Government.

(2.) The petitioners state that the father of the 1 st petitioner, while working as Lower Division Clerk in the NSS Hindu College, Changanassery died while in service on 25/7/2008. The father of the 2 nd petitioner, while working as Mechanic in the NSS College, passed away on 9/8/2010. Both the petitioners were qualified to be appointed in the Group C cadre under the Scheme for Compassionate Employment.

(3.) One Simi S. Nath, whose father was a Lecturer in an Aided College, filed W.P.(C) No.30738/2004 seeking employment under Compassionate Employment Scheme. The petitioner therein contended that when the Compassionate Employment Scheme is made applicable to all Government Organisations in which employees are paid out of Government funds, there is no logic in excluding Aided College Teachers and Staff from the purview of Compassionate Employment Scheme. A learned Single Judge allowed the writ petition as per Ext.P2 judgment holding that Ext.P3 Scheme therein would be applicable to the Teachers and Staff of Private Aided Colleges also.