Hema Gopinathan, Skilled Worker and Others vs The Kerala Agricultural University, The Executive Commissioner of Kerala, The Associate Professor in Head and State of Kerala

S. Siri Jagan, J.—The petitioners are aggrieved by the proposal of the 1st respondent-University to terminate the services of the petitioners apparently in implementation of Ext. P6 judgment. According to the petitioners, in Ext. P6 judgment, there is no direction to terminate the services of the petitioners and it only directs consideration of a representation of the petitioners therein, who, according to the petitioners, have been accommodated in other vacancies. The petitioners have filed Ext. P7 representation before the 1st respondent in respect of the matter. For the present, the petitioners would be satisfied with a direction to the 1st respondent to consider and pass orders on Ext. P7 expeditiously.

I have heard the standing counsel for the University also.

In the facts and circumstances of the case, I dispose of this writ petition with a direction to the 1st respondent to consider and pass orders on Ext. P7 as expeditiously as possible, at any rate, within one month from the date of receipt of a copy of this judgment after affording the petitioners an opportunity of being heard. Till then, the interim orders passed in this case shall continue to be in force.