MAYA Vs. STATE OF KERALA

JUDGEMENT

(1.) The issues raised in these Writ Petitions are common, and therefore, the cases are disposed of by this common judgment.

(2.) W.P.(C) No. 3896/10 is treated as the leading case.

(3.) Petitioner applied for the post of Draftsmen Grade II (Civil) in Harbour Engineering/PWD/Ground Water Department. Ext.P4 is the ranked list, which show that the ranked list was in respect of the aforesaid department alone. However, by Ext.P5, he was advised for appointment as Draftsman Grade I/Overseer Grade I (Civil) in the Local Self Government Department. According to the petitioner, candidates like him who has been selected for the particular department cannot be advised for another department, and therefore, the petitioner states that Ext.P5 advising him to LSGD is illegal.