ALEX M MURICKEN; PRAVEEN S; RENJUMON P R Vs. STATE OF KERALA; CHIEF WELFARE FUND INSPECTOR; WELFARE FUND INSPECTOR; MANAGING DIRECTOR

JUDGEMENT

(1.) Petitioners claim to be dependents of deceased Abkari Workers.

(2.) According to the petitioners on the abolition of abkari shops, considering the plight of the abkari workers and their dependents schemes were framed and one such scheme was to provide employment to the dependents of deceased abkari workers under the 4th respondent.

(3.) As a part thereof Ext.P1 notification was issued by the Kerala Abkari Workers Welfare Fund Board inviting applications from the dependents like the petitioners who were between the age of 18 and 38. Petitioners submit that in response to Ext.P1, they had submitted Ext.P2 to Ext.P4 applications. It is their specific case that as on the date of notification, viz. 28.7.2005, they had attained 18 years .