PRASANNAKUMARA PANICKER Vs. STATE OF KERALA

JUDGEMENT

(1.) Correctness and sustainability of Ext.P4 verdict passed by the Tribunal virtually declining the relief sought for made the petitioners to approach this Court by filing the present original petition.

(2.) Heard the learned counsel for the petitioners as well as the learned Government Pleader for the respondents.

(3.) The sum and substance of the case projected by the petitioners is that, under a particular Scheme modified by the Central Government, the State Government being the implementing agency, sought to recruit persons like the petitioners in different capacities attached to the Coastal Police Stations in Kerala; which are mainly concerned with the activities being pursued on the coastal zone and in particular, being anxious of the security of the State/borders and offences which may possibly occur in the course. It was accordingly, that the petitioners were called for selection and after completing the process, appointment orders were issued to them by the District Superintendent of Police in respect of District Alappuzha as borne by Annexure A2. The said engagement was specifically for a period of '89 days', on a consolidated monthly wages. The terms and conditions are clearly stipulated therein and based on the said order, the petitioners joined service.