SAMBATH G.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) Challenge is against Ext. P3 interim order passed by the Tribunal, whereby the interim relief already granted on 07.09.2017 was not extended and the same was vacated.

(2.) The crux of the grievance is with regard to appointment of driver to the District Government Pleader (DGP in short). It is stated that the petitioner was appointed on daily wage basis in the said post and was continuing ever since 2011. The initial appointment was only for a period of 179 days, which however came to be extended further. Copy of one of such orders is produced as Annexure A1.

(3.) While so, steps were pursued by those, who were at the helm of the affairs, to deny employment to the petitioner and to appoint some other person of their choice. It was accordingly that the third respondent came to be identified and was appointed as daily waged driver attached to the office of the DGP in the place of the petitioner, which made him to approach the Tribunal by filing the O.A. with the following prayers: