A SUMA Vs. STATE OF KERALA

JUDGEMENT

(1.) THE prayer in the writ petition is to quash Ext.P5 and direction to respondents 1 and 2 to fill up the post of Women Protection Officers created vide Ext.P1 order by recruitment by transfer through PSC, is also sought for.

(2.) EXT.P1 is the Government Order creating 14 posts of Women Protection Officers in the Social Welfare Department. The method of appointment is "through PSC/by transfer appointment" and the Appointing Authority is the Director of Social Welfare Department. In pursuance to EXT.P1, EXT.R13(a) letter was issued by the Appointing Authority to the Government stating that the Rules permit by transfer appointment otherwise than through PSC and seeking permission for the constitution of the Selection/Interview Committee to take further action to make appointments to the posts.

(3.) LEARNED Government Pleader on instruction submits that the post of Women Protection Officer is not covered by the Special Rules, and that, by transfer appointment therefore can be made otherwise than through PSC.