KERALA PUBLIC SERVICE COMMISSION AND THE DISTRICT OFFICER Vs. KRISHNAN P AND THE DISTRICT CO-OPERATIVE BANK

JUDGEMENT

(1.) This appeal is by the Kerala Public Service Commission and its District Officer.

(2.) The first respondent filed the writ petition claiming that he is entitled to be appointed as driver in the service of the second respondent District Co-operative Bank on the premise that on account of the occurrence of a vacancy in the cadre of drivers, the bank was bound to report such vacancy and the PSC was bound to advise accordingly.

(3.) At the stage of admission of the writ petition, an interim order was issued directing the bank to report four vacancies. That was done. Obviously, that was to get over any possible situation where available vacancy is not reported during the currency of a list.