STATE OF KERALA Vs. KADIJA BEEVI M.A

JUDGEMENT

(1.) The State of Kerala has filed this appeal impugning the judgment of learned single Judge in W.P.(C) No. 19140 of 2017.

(2.) The Writ Petition was filed by respondents 1 to

(3.) herein claiming that they have been continuing in service under the Wakf Board on contract, on the basis of their initial appointment through the employment exchange and asserting that they are fully qualified for regular appointment/absorption in the Board in apposite posts. They contended before the learned single Judge that the appointment and service conditions of the employees under the Wakf Board are governed by Ext. P19 Regulations, which was published in the gazette on 01.02.2016 and that they are entitled to be considered for appointment/regularisation on the basis of such Regulations. 3. The learned single Judge noticed that the petitioner's representations, namely Exts. P23 to P25 are still pending and, therefore, allowed the writ petition directing the competent Authority of the appellant to consider and pass orders on those representations in accordance with the Regulations which are in force. However, while doing so, the learned single Judge has clarified that the Regulations in force means Ext. P19 Regulations. The appellant contends that this part of the direction in the judgment is improper because the applicable Regulations are no longer Exhibit P19 since it has been amended through a subsequent Ordinance.