VINU.V.V. Vs. THE STATE OF KERALA

JUDGEMENT

(1.) The petitioners in both these writ petitions are aggrieved by their transfer from FL-1 shop to other shops. The parties and documents referred to in this judgment are as described in W.P.(C) No. 2317 of 2018.

(2.) The petitioners in both these cases are working in Kerala State Consumer Federation Ltd (Consumer Fed) as Sales Helpers. Exts.P1 to P3 orders would show that some of them who commenced service on daily wages/contract were regularized in 2011 and are paid consolidated wages; some of the petitioners are working on daily wages and some on contract basis. It would show that the respective petitioners were engaged in Triveni shops. Apart from shops like Triveni, Consumer Fed is running Foreign Liquor (FL1) shops also. All the petitioners joined FL1 shops, on transfer from other shops/offices.

(3.) By Exts.P5 and P6 orders the Regional Manager has transferred the petitioners from Foreign Liquor Shops to Triveni shops/Regional office/Go-downs/Head office etc. By the very same orders several persons are transferred from Triveni shops/Regional Office/Go- downs, etc. to FL1 shops and vice versa. According to the petitioners they are not liable to be transferred; the transfers would be detrimental to them as they would be deprived of the benefits under the Abkari Workers Welfare Fund Scheme and the transfer is contrary to the policy of the respondents themselves. In support of this contention, petitioners rely on the statement in Ext.P5 which reads as follows: