SREEDHARAN NAIR G. Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) The petitioners assert to be employed as Security Guards in the services of the Kerala University from the year 2000-2006. They admit that their engagement is on contract and is in the nature of casual/daily employment.

(2.) The petitioners say that they entered the contract with the University, being sponsored by the District Sainik Welfare Board since all of them are retirees from the Indian Army. Their grievance is that in spite of the fact that the University have taken steps for regularisation of their services by conducting an interview, no further action was taken thereafter in furtherance of such process to appoint and regularise them. They have, therefore, filed this writ petition praying, inter alia, that follow up action be directed to be taken by the University pursuant to Ext. P2 minutes of the Syndicate, which according to the petitioners, had resolved to regularise them.

(3.) I have heard Smt. Sumathi Dandapani, the learned Senior Counsel, assisted by Sri. Millu Dandapani, the learned counsel for the petitioners and Sri. Thomas Abraham, the learned Standing Counsel for the 1st respondent University.