DINARAJ D., ASSISTANT, KERALA STATE WAREHOUSE, KATTAPANA, IDUKKI DISTRICT Vs. STATE OF KERALA REPRESENTED BY THE CHIEF SECRETARY

JUDGEMENT

(1.) These appeals have been preferred by the writ petitioners who were sought to be terminated from service as Assistants and Class IV employees by the Kerala State Warehousing Corporation (for short, 'the Corporation').

(2.) The sum and substance of the allegations of the writ petitioners/appellants is that they have been appointed as Assistants and Class IV employees validly after undergoing a procedure sanctioned in law and therefore, that their orders of termination are illegal and unlawful. According to them, they have right to be appointed under the services of the Corporation particularly because some of them had obtained orders from the Labour Court/Tribunal, wherein such appointments have been allegedly directed.

(3.) However, the learned Single Judge, who considered the writ petitions, dismissed all of them finding that the appointments of the writ petitioners/appellants are not as per law and that it was intended to circumvent earlier judgments of this Court.