MANOJ T. V. Vs. DIRECTOR OF MUNICIPALITIES

JUDGEMENT

(1.) These Writ Petitions pertain to a dispute regarding the absorption of contingent workers (sanitation) in the 3rd respondent Municipality. The issue concerns the priority/preference in the matter of absorption between those appointed through the employment exchange and those appointed other than by way of sponsorship from the employment exchange.

(2.) Through Ext.P10 judgment in WP(C) Nos.20810/2008 and 37079/2015 dtd. 5/4/2017, this Court after referring to the relevant Government Orders on the issue and considering the rival contentions, remitted the matter to the Tribunal for Local Self Government Institutions in accordance with the provisions of Sec. 57 of the Kerala Municipality Act, 1994. There was a direction to consider the claims of both parties. The Government was thereafter directed to take a decision based on the report of the Tribunal.

(3.) It is submitted that the Tribunal considered reference No.03/2013 as regards the decision of the Moovattupuzha Municipality dtd. 28/9/2012 and the two orders issued by the Secretary of the Municipality dtd. 1/10/2012 and 20/12/2012 through which, the substitute workers were given appointment in the cadre of contingent employees, allegedly in violation of the Government Orders dtd. 22/4/1982 and 29/3/2001.