RAJEEV V K Vs. ADMINISTRATOR, GURUVAYUR DEVASWOM

JUDGEMENT

(1.) W.P.(C) Nos.8581 and 11097 of 2018

(2.) Petitioners were appointed as Room Boys in Sreevalsam annexe building on the basis of Ext.P1 decision of the Managing Committee of the Guruvayur Devaswom. The appointment of petitioners was purely on temporary basis for a period of 11 months. The Managing Committee of the Guruvayur Devaswom in its meeting held on 16.10.2015, approved a list of 68 persons for appointment in Sreevalsam Annexe, for appointment on provisional basis, as seen from Ext.P1 minutes. Petitioners claim that their term was subsequently extended till regular selection is made.

(3.) It is pointed out that when the interim order passed by the Apex Court is in force, and when they are continuing in the respective posts the respondents ought not have issued such a notification or proceedings for any fresh selection.Relying on the judgment of the Apex Court in State of Haryana and Others v. Piara Singh and Others : (1992) 4 SCC 118, the learned counsel submits that as long as there are sanctioned posts and requirement of persons, they are not liable to be replaced by another set of persons engaged on temporary basis or on daily wages.