P.KARUNAKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These writ petitions are materially connected, basically challenging a Government Order dated 10.02.2016 bearing No.102/2016/Agriculture, whereby a package is provided to the employees of the State Seed Farm, who were directed to be absorbed by the Kerala Agricultural University as per Ext.P1 Government Order bearing No.407/AD dated 19.11.1994 and therefore, I heard them together and propose to pass this common judgment.

(2.) So far as W.P.(C).No.26166/2016 is concerned, it is filed by the employees themselves. However, W.P.(C).No.26398/2016 is filed by the legal heirs of the employees. The basic facts required for the disposal of these writ petitions discernible from W.P.(C).No.26166/2016 are relied upon.

(3.) Petitioners were pollination workers in the Nileshwaram Coconut Seed Farm under the Agriculture Department from the date of appointment in the year 1972. As per Ext.P1 Government Order dated 19.11.1994, Government have decided to transfer the Coconut Seed Farm to Agricultural University. In Ext.P1 Government Order it is specified that, the labourers working in the Seed Farm will also be transferred to Agricultural University and the Director as per Ext.P2 letter specified that, all the labourers will be taken over by the Agricultural University and the service may be available to the Department till the pollination work is complete. Even after completion of pollination work in the Agriculture Department, the second respondent University did not permit the petitioners to join the service of the University and thereafter, original petitions were filed before this Court, however, based on the Government Order dated 21.12.2000 directing the University to appoint the workers of the Coconut Seed Farm in the University as ordered in Ext.P4, the original petitions were disposed of as per Ext.P4 judgment directing the University to absorb the petitioners as permanent labours.