ABDUL SALAM K. Vs. MANJERI MUNICIPAL COUNCIL

JUDGEMENT

(1.) These writ petitions relate to recruitment to the posts of Substitute Sanitation Workers (CLR) in the Manjeri and Thrippunithura Municipalities. Hence, they are heard together and disposed of by a common judgment. In this judgment, parties and exhibits are referred to as they are described/marked in W.P.(C) No.15142/2023.

(2.) W.P.(C) Nos.15142/2013 and 15146/2023 are filed by the petitioners, who are working as daily wage Sanitation Workers in the Manjeri Municipality. The petitioners are working as such since the year 2013 onwards. They are appointed by the Municipality, paid from the own fund of the Municipality and are enrolled in the Employees Provident Fund.

(3.) They have been working for several years without any break. Now, the respondents are taking steps to replace them by another set of employees through Employment Exchange. Ext.P10 letter dtd. 18/4/2023 has been issued by the Municipality requesting the Employment Exchange hands to appear for interview on 10/5/2023. The petitioners state that they are entitled for continued employment and regularisation. There are several vacancies to accommodate the petitioners. The only livelihood of the petitioners is the income derived from the job. Their families are wholly dependent on the petitioners and their employment as daily wage Sanitation Workers.