THE 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.) HOWEVER , at final hearing, it is clearly noted on the basis of the pleadings on record that there was no room for any appointment from the list that was in force at the time the writ petition was filed. However, after dismissing the writ petition, the learned single Judge directed that if the bank proposes to purchase any vehicle and if any post of driver arises in the bank, the writ petitioner shall be appointed to that post without considering the expiry of the rank list.