A MAHEEN S/O AHAMMED KANNU Vs. KERALA STATE INDUSTRIAL ENTERPRISES LTD REPRESENTED BY ITS MANAGING DIRECTOR

JUDGEMENT

(1.) These three writ petitions involve identical or similar issues. All the petitioners involved in these cases claim engagement as licensed porters in the Air Cargo complex operated by the first respondent/Kerala State Industrial Enterprises Ltd., (KSIE, for short).

(2.) The averment, on record, with respect to the claims made by the petitioners, is that they were being engaged as licensed porters by the KSIE in the past and therefore, that they should be given engagement in future and if not, at least a preference while the KSIE considers engagement of persons for licensed porters in the future.

(3.) It appears that the petitioners had earlier approached this Court and that several orders and judgments were issued by this Court, one among them being Ext.P4 judgment, produced along with W.P.(C) No.35612/2010. In this judgment, the KSIE was directed to consider the petitioners' claim, which led to Exts.P10 to P14 orders, again produced in W.P.(C) No.35612/2010, rejecting such claim, primarily stating that the claims of legal heirs of other porters, who have suffered permanent incapacitation/death while in service, would have precedence over their claims. The petitioners say that the contents of these orders are contrary to law and that the claim of legal heirs of the former porters could not have been a reason to decline their legitimate requests.