PRAMOD KUMAR K.N. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are working as Assistant Instructors in the Food Craft Institute, Kalamassery, Perinthalmanna and Thirur, have filed this writ petition aggrieved by Ext.P14 notification issued by the respondents inviting applications for appointment to the post of Instructors. They are also aggrieved by the denial of promotion and are having serious complaints against the 5th respondent.

(2.) According to them, Ext.P2 Rules provide for appointment to the post of Instructor by promotion; direct recruitment is provided only in the absence of qualified hands for promotion. It is stated that all the three petitioners have completed more than four years of service and became eligible for promotion and they are not being granted promotion.

(3.) The learned Standing Counsel on instructions submits that Ext.P2 Rules are being amended and it is pending approval from Government. It is stated that there is a direction from Government that appointments shall made only on daily wages pending finalisation of the amendment of rules.