S. GIREESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Facts:

(2.) The Executive Committee accepted the Committee's recommendations and recommended to the Government to regularise, initially, 20 employees. When the left-out employees renewed their demand for regularisation, the Committee has resolved to regularise 50 more employees, and later two more. Thus, 72 employees were regularised.

(3.) Left out, the nine petitioners submitted a series of representations, including Exts.P10 and P11, to the employer to have their services regularised. The employer, in turn, submitted Exts.P2 to P7 recommendations to the Government. Eventually, through Ext.P8, the Government accorded approval to the petitioner's regularisation, but prospectively. The employer, through Ext.P9, implemented the order of regularisation. When the petitioners again submitted Exts.P10 and P11 representations to the Government to give effect to their regularization retrospectively, the Government through Ext.P12 order rejected their request. Aggrieved, they have filed this writ petition.