- (1.) Leave granted.
(2.) Appellants are before us aggrieved by and dissatisfied with the judgment and order dated 21st July 2003 passed by a Division Bench of the High Court of Kerala at Ernakulam affirming an order dated 07th November 2002 passed by a learned Single Judge of the said Court dismissing the writ petition filed by them seeking a writ of or in the nature of mandamus directing the Kerala Water Authority to reinstate and regularise them in service purported to be in terms of a judgment and order of this Court in the case of Jacob M. Puthuparambil and Ors. etc. v. Kerala Water Authority and Ors. etc. JT 1990 (4) 27.
(3.) Appellants were said to have been appointed by the Kerala Water and Sewerage Authority (for short, 'the Authority') on daily wages in connection with carrying out of some projects. Their services were terminated in the year 1987. A writ petition before the Kerala High Court was filed. The said writ petition was disposed of by an order dated 22nd May 1987 directing: 4. The petitioner shall make representations before the Kerala Water Authority detailing their claims within two weeks from this date. Such representations, if any, shall be considered and disposed of by the Authority and the Government after giving the petitioners opportunity of being heard as expeditiously as possible, at any rate within a month from the date of receipt of the representation. There shall be further direction to allow the petitioners to continue in service till such disposal of the representation.;