DEEPA KEYES Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Leave granted.

(2.) Heard counsel on both sides.

(3.) The appellant was included in a ranked list of Lower Division Clerks for appointment in the Kerala State Electricity Board. The list was published on 24-1-2001 and on expiry of three years, it was to expire on 24-1-2004. On 19-11-2003, the Kerala Public Service Commission extended the validity of the list till 4-2-2004. The list thereafter expired. The appellant who held rank number 133 was not advised for appointment and only those ranked up to 60, were advised for appointment from the list while it was alive. It was in that situation that the appellant approached the High Court praying for the issue of a writ of mandamus directing the Public Service Commission and the Kerala State Electricity Board to advise her for appointment and to give her appointment after extending the validity of the list.