SEENA K.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This original petition has been filed challenging an interim order dated 16.7.2020 in O.A.No.1056/2020. By the said interim order, the Tribunal observed that the interim order dated 15.7.2020 in O.A. (Ekm).No.374/2020 will govern this original application as well. The said interim order has been produced as Ext.P4. In Ext.P4, while admitting the original application, it is inter alia observed as under:

(2.) The contention urged by the petitioners is that there are several vacancies to be reported which had not been done. That apart it is submitted that direction had been issued by the Central Government to change the recruitment rules and the matter is under consideration. If recruitment rules had been modified, more number of persons will be entitled for entry in ranked list.

(3.) We don't think that we will be justified in interfering with the matter, especially when the issue projected by the petitioners is pending consideration before the Tribunal. We can only observe that, after the original application has become ripe, it is open for the parties to move the Tribunal for an early hearing of the matter, especially when cases are pending with reference to the very same subject matter and the ranked list had already been expired. In the said circumstances, this original petition is dismissed, with liberty of the petitioners to approach the Tribunal.