LAL Vs. STATE OF KERALA

JUDGEMENT

(1.) Aggrieved by judgment-dated 08.06.2010 in W.P.(C) No. 13291 of 2009, the unsuccessful Petitioner therein preferred the instant appeal. The Petitioner is an Additional Director of Information and Public Relations in the service of the State of Kerala. The conditions of the said service are regulated by Special Rules made by the State of Kerala, in exercise of the powers under Section 2 of Sub-section (1) of the Kerala Public Service Act, 1968. The prevailing rules are made in the year 2002. Rule 2 describes the service consisting of 10 categories . In the first category there is only one post called the Director of Public Relations. Rule 3 deals with the method of appointment to the various categories of posts and in so far as the post of Director of Public Relations is concerned, the method of appointment is stipulated as follows:

(2.) It can be seen from the above extract that the post of Director of Public Relations can be filled up either by promotion from the category of Additional Director of Public Relations or by transfer from any other service or by Direct Recruitment, including appointment on contract basis.

(3.) The Appellant, who is an Additional Director of Public Relations aspires to be promoted to the post of Director of Public Relations in view of the above extracted rule, which does provide for promotion as one of the methods of appointment to the post of the Director of Public Relations.