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Judgment
Justice Kurian Joseph, C.J. (Oral)
The Writ Petition is filed with the following prayers:
(a) That the Respondents may kindly be directed to give the status of daily wager to the Petitioners as per their policy decision of year 2004, 2007 and 2009, with retrospective date when the applicant completed 10 years of service.
(b) That the Respondents may kindly be directed to allow in favour of the Petitioner the benefit of the judgment/order dated 27.06.06 passed by the Ld. Tribunal which has been affirmed by this Hon''ble Court, as the Petitioner is also working as Revenue Chowkidar on the same terms and conditions.
The Petitioners are working as Revenue Chowkidars. The State Government in its wisdom has framed a scheme to grant daily wager status to the part time workers on 27.2.2004. There are subsequent orders as well. The Petitioners submit that they would file appropriate representation(s) furnishing all factual details before the competent authority within a period of one month from today. It is always open for them to do so. As and when the same is made, the second Respondent/competent authority will look into the matter, verify the facts and pass appropriate orders thereon in accordance with law within a period of three months from the date of production of a copy of this judgment alongwith a copy of the writ petition by the Petitioner concerned before the second Respondent.
The writ petition is disposed of, so also the pending application(s), if any.