B. DASAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has been working as a helper in the canteen in the Polytechnic,Calicut,for about 10 years,according to him.

(2.) THE polytechnic is one among those run by the State Government.The Polytechnics have hostels attached to them.About three hundred students avail of the hostel facilities in Calicut Polytechnic.On 17th December 1976,Government passed an order regarding the staff in he hostels .The staff was directed to exercise an option:Whether they preferred Government Service or polytechnic service.The option so exercised,was accepted by the Government which passed Ext.P -3 order on 14th January 977.The staff consisted of the head cooks and helpers.

(3.) HIS further representations to the Director of Technical Education and the Secretary to Government were,understandably enough,ignored with the utter unconcern of the Governmental mechanism.Then he came to the Court seeking a relief referred to in that easily available article of the Constitution,Art.226.