V ABOOBACKER SIDHEEK Vs. STATE OF KERALA

JUDGEMENT

(1.) At the time of admitting these writ petitions, this Court passed the following interim order on 12.8.2009;

(2.) Subsequently an affidavit dated 30.11.20090 was filed on behalf of the 1st respondent wherein in paragraph 4 & 5 it has been stated thus:

(3.) The petitioners would contend that none of them are retired employees and therefore publication of the select list in respect of them cannot be delayed any further on the ground that since retired persons are also involved in the matter, for their consideration Rules are to be amended without which the select list cannot be finalised.