JAMEELA Vs. STATION HEAD LIVESTOCK RESEARCH STATION

JUDGEMENT

(1.) Petitioners are challenging Ext.P1 series of orders by which they were removed from the list of casual labourers.

(2.) The 3rd respondent - Kerala Veterinary & Animal Science University - (hereinafter referred to as "the University" for short) issued a notification dated 02.04.2013 inviting applications for selection for appointment of casual labourers for its farm at Thiruvizhamkunnu. Petitioners submitted applications pursuant to it and they were selected and appointed as casual labourers. Petitioners claim that they had been working on contract/daily wage basis prior to their appointment as casual labourers.

(3.) While petitioners were continuing as casual labourers on the basis of the appointment, the first respondent-the Station Head issued Ext.P4 show cause notice to them on 2.6.2016, stating that the Registrar of the University had, on the basis of the recommendation of the Vigilance Department, directed to remove the petitioners from the list of casual labourers of that station, after issuing them show cause notices, on the ground that they were having higher qualification at the time of their selection. They were therefore directed to show cause, if any, against the finding as to their higher qualification on or before 16.6.2016, failing which their names would be removed. Petitioners submit that the vigilance report, on the basis of which action was initiated, was not given to them.