V A RAMAN Vs. K V JOHN

JUDGEMENT

(1.) The applications for impleadment are rejected.

(2.) By notification dated 2-2-1971, the Kerala State Public Service Commission invited applications for appointment to the posts of Junior Engineers in the Kerala State Electricity Board. This Notification was issued pursuant to the request received from the Kerala State Electricity Board for making selections by direct recruitment to the posts of Junior Engineers. It is an accepted position that the posts of Junior Engineers are to be filled in the following manner:50% by promotion and 50% by direct recruitment. Out of the posts to be filled by direct recruitment, 40% were to be filled by inviting applications from the open market while 10% were to be filled by inviting applications from departmental candidates who may be qualified for that post. Accordingly the said Notification was issued inviting applications for the posts of Junior Engineers by direct recruitment. By subsequent Notification of 22-3-1971 issued by the Kerala Public Service Commission, it was clarified that departmental candidates who are competing for the 10% posts in the direct recruitment category will also have to make applications as per the earlier Notification.

(3.) The Kerala State Electricity Board addressed a letter to the Public Service Commission explaining its urgent need for filling the posts of Junior Engineers and requested the Public Service Commission that since the applications from the departmental candidates were few and the applications from the open market were over 900, the Public Service Commission could select the departmental candidates first so that some posts of Junior Engineers could be manned in a shorter time. Acceeding to this request, the Public Service Commission prepared on the basis of interview the select list of departmental candidates in the 10% quota. The advice letter dated 4th of June, 1971 from the Public Service Commission to the Secretary, Kerala State Electricity Board after giving a list of the selected candidates states, inter alia, in paragraph 2:-