R. PRASEETHA Vs. STATE OF KERALA,

JUDGEMENT

(1.) PURSUANT to notification inviting applications for selection to the post of L.D. Clerk in various departments under the Government of Kerala, the petitioner applied and was included in the rank list. But the petitioner was advised, by Ext.P2, to the post of LD Clerk/Warden in the Scheduled Tribe Development Department. According to the petitioner, the petitioner participated in the selection to the post of L.D. Clerk and not for the post of Warden. Therefore, the petitioner could not have been either advised or appointed as warden. The petitioner, therefore, seeks the following reliefs:

(2.) THE very same question was decided by this Court in W.P. (C). No. 25965/2010, in which, I passed the following judgment:

(3.) I am inclined to follow Ext.P4 judgment which reads thus: