REMIA MATHEW OFFICE ASSISTANT, THE VEGETABLE AND FRUIT PROMOTION COUNCIL Vs. THE VEGETABLE AND FRUIT PROMOTION COUNCIL, KERALAM AND OTHERS

JUDGEMENT

(1.) These writ appeals arise from the judgment delivered by the learned single Judge on 20.11.2017 dismissing W.P.(C)No.22854 of 2017, a writ petition filed by the appellants in these writ appeals challenging the orders terminating their services. The brief facts of the case are as follows:

(2.) The appellants in these appeals (11 in number) were initially appointed on daily wages in the Vegetable and Fruit Promotion Council, Keralam (hereinafter referred to as "the Council" for short) which came into existence on 1.4.2001. While they were thus working on daily wages, steps were taken to terminate their services as also the services of 12 other persons. Aggrieved thereby, the said 23 persons filed W.P.(C)Nos.11109, 11132 and 11393 of 2008 in this court. After considering the rival contentions, a learned single Judge of this court dismissed the three writ petitions by Ext.R1-B judgment delivered on 3.3.2009, after entering the following finding:

(3.) It is in dispute that pursuant to Ext.R1-B judgment, the services of the 23 writ petitioners were terminated on 5.3.2009 as per Ext.R1-C proceedings dated 5.3.2009 issued by the then Chief Executive Officer of the Council. The unsuccessful writ petitioners in the said three writ petitions thereafter filed W.A.Nos.574, 575 and 580 of 2009 in this court challenging Ext.R1-B judgment. The said writ appeals came up for admission hearing before a Division Bench of this court on 11.3.2009. On that day, the Division Bench passed Ext.R1-D interim order, which reads as follows: