SAJIN M. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are working as Accredited 5th Engineer and Accredited Overseer under the respondent Panchayat, have filed this writ petition challenging Exts.P5 and P6 orders by which their services were prematurely terminated.

(2.) Petitioners submit that they have been continuing from 29.03.2008 and 01.06.2012 respectively on contract appointment which is being renewed from time to time under the Mahatma Gandhi National Rural Employment Guarantee Scheme (MGNREGS). As per the latest agreement Exts.P1 and P2 they are entitled to continue till 10.04.2020 and 31.05.2020 respectively.

(3.) I heard the learned counsel for the petitioners, learned Government Pleader and the learned Standing Counsel for the Panchayat.