BHARATHI.P.C. Vs. KERALA ELECTRICAL

JUDGEMENT

(1.) The petitioners in all these cases are candidates, who were included in the rank list published for appointment to the post of Unskilled Workers in the 1st respondent Company on the basis of test and interview conducted in the year 2015. The parties and documents referred to in this judgment are as described in W.P.(C) No.17916/2019.

(2.) Ext.P5 rank list was published on the basis of the direction contained in Annexure-R1(f) judgment dated 14.06.2017 in W.P.(C) No.16363/2017. The respondents had stated that they do not require any Unskilled Workers in view of the financial stringency and they do not propose to make any appointment on regular basis. The petitioners and others, who were included in rank list thereafter approached this Court pointing out that the respondents are engaging persons on contract basis/temporary basis and they are in need of Unskilled Workers and they sought appointment from the rank list. Thereupon, seeing that the 1 st respondent was in need of workers for short spells, WP(C).Nos.17916, 24844 and 30626 OF 2019(C) this Court as per Ext.P7 judgment dated 05.12.2018 in W.P.(C) No.31589/2018, directed the respondents to engage the persons included in the rank list Ext.P5 in the same manner, as they had been engaging Employment Exchange hands. W.P.(C) No.27091/2017 was also disposed as per Ext.P6 judgment dated 06.12.2018 in the light of the directions contained in the judgment in W.P.(C) No.31589/2018. The respondents had stated that they were engaging temporary hands through Employment Exchange for 179 days.

(3.) The petitioners are persons, who are appointed thereafter for a period of 179 days. In W.P. (C) Nos.17916/2019 and 24844/2019, petitioners were engaged as per order dated 04.01.2019 for a period of 179 days. It is seen that the petitioners in those cases are continuing on the basis of an interim order passed by this Court to the effect that petitioners shall be retained in service in case the respondents require the service of Unskilled Workers. The W.P.(C) No.30626/2019 is filed by the petitioners, who were appointed on temporary basis from the very same rank WP(C).Nos.17916, 24844 and 30626 OF 2019(C) list as per memo dated on 08.05.2019 for 179 days, pointing out that their services would be terminated on expiry of 179 days and seeking directions to respondents to retain them.