ARUN K., Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Petitioners are Electrical Engineering graduates. Pursuant to a notification inviting applications for appointment to the post of Assistant Engineer (Electrical) in the Kerala State Electricity Board, the petitioners applied. They wrote in the written test conducted by the Public Service Commission. They have filed this writ petition challenging the test on the ground that 60% of the questions in the test were from electronics subjects and there were no question from generation, transmission and distribution subjects. The petitioners therefore seek the following reliefs:

(2.) This writ petition was filed in 2005. Proceedings pursuant to the test must have long been over. In the above circumstances, I am not inclined to consider the writ petition on merits. Accordingly, the same is dismissed.