- (1.)HEARD the learned counsel for the appellants as well as the learned counsel appearing for the respondents.
(2.)THE impugned judgment of the Division Bench of the High Court dismissing the writ petition follows an earlier order of the said Division Bench in WA No. 2577 of 1998. The appellants have not even produced a copy of the said order of the Division Bench in the writ appeal and we fail to understand on what basis the impugned judgment could be assailed.
Be that as it may, the appellants were appointed as Junior Health Inspectors in the Health Department, State of Kerala, for a fixed tenure of one year or till the regular hands / PSC hands join the duty, whichever is earlier.

(3.)THE nature of appointment was, of course, purely temporary without conferring any right to the post. The appellants approached the High Court with a prayer that their services could be terminated only in accordance with R.9(a)(iii) of the Kerala State and Subordinate Services Rules, hereinafter referred to as "the Rules", which indicates that in the matter of termination the seniority should be taken into account.