DR. M.NAVAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard Mr V. Varghese, learned Counsel for the petitioner, Ms Jeona, learned Counsel representing Mr P. C. Sasidharan, learned Standing Counsel for the 2nd respondent, Mr K. V. Krishnakumar, learned Standing Counsel for the 3rd and 4th respondents and Ms. Mary Beena Joseph, learned Senior Government Pleader.

(2.) The petitioners are before this Court since 2016 in three successive writ petitions in respect of not granting appointments to them on the post of Scientist B in Jawaharlal Nehru Tropical Botanic Garden and Research Institute, Thiruvananthapuram (hereinafter referred to as 'JNTBGRI' for short) after they got selected.

(3.) The petitioners are working as Technical Officers Grade - V and IV, respectively, in the service of JNTBGRI. The JNTBGRI is working under the Kerala State Council for Science Technology and Environment, Thiruvananthapuram. The Chief Minister of the State is the president of the said Council. The Chief Secretary and the Vice Chairman of the State Planning Board are the Vice Presidents. The Secretary to Finance Department of the State is one of the members of the State Council.