A P VELAYUDHAN Vs. KERALA AGRL UTY

JUDGEMENT

(1.) Petitioners are similarly situated like the petitioners in O.P.No.20303 of 1997. The said petition had been disposed of along with certain other Original Petitions on 04-04-2006 and Review Petitions had come to be filed therefrom, one of them being R.P.No.511 of 2006.

(2.) We think the limited benefit granted to the petitioners in the said Review Petitions is also to be extended to the petitioners herein, although substantially the Original Petitions deserved to be dismissed. The parties are agreeable to the above course.

(3.) As a consequence, as the petitioners are continuing in employment of the Agricultural University, till such time a fresh selection is carried out, they should be permitted to continue in service. Also in the fresh selection, in reckoning of upper age limit, the total period of employment of the petitioners as Casual Labourers up to the date of the selection notification will be excluded, submit the University, so as to make them eligible to compete. Recording the above, the Original Petition are disposed of.