LALGIMON K. C. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are working as daily wage workers in the Institute of Human Resource Development (IHRD), are before this Court for the fifth time seeking to command the 2nd respondent-IHRD to consider appointment of the petitioners against regular posts of Peon-cum-Watcher / Gardner and Sweeper-cum-Peon in the Institute against the vacancies arose from 2011 and to disburse all consequential benefits.

(2.) The petitioners state that they have been continuing from 2001 on daily wage basis and from 2011 on consolidated wages. They were assured appointment to regular posts in the next vacancies on the intervention of this Court. Though sufficient vacancies arose, the petitioners were not appointed on a regular basis.

(3.) The IHRD drew up Ext.P10 Scheme for appointment to various Last Grade posts, which also provided regularising the existing adhoc/provisional/temporary/daily wage workers. In Ext.P10 Scheme, there was a proposal to terminate the services of the petitioners. The petitioners, therefore filed W.P.(C) No.24297/2008. The writ petition was dismissed. The petitioners therefore filed WA No.1846/2010. It was thereafter that the petitioners were appointed on consolidated pay of ?6000 per month.