RAVINDRAN PULIKKAPARAMBIL Vs. STATE OF KERALA,

JUDGEMENT

(1.) THE petitioner is working as a Peon in a Government U.P. School. He claims to be qualified to be promoted as HSA (Physical Science). As per the Special Rules applicable, 10% of the vacancies are reserved to be filled up by appointment by transfer from ministerial staff of the Education Department. The petitioner seeks a direction to the Public Service Commission to issue a notification for selection to the vacancies earmarked for appointment by transfer from qualified ministerial staff in Education Department. The petitioner's request in this regard met with Ext. P9 rejection from the Public Service Commission. The petitioner challenges Ext. P9.

(2.) I have heard the learned Counsel for the petitioner as well as the learned standing counsel for the Public Service Commission.