RAJAMOHAN M. B. Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:-

(2.) Heard the learned counsel for the petitioners, the learned counsel for the 2nd respondent as well as the learned counsel appearing for respondents 8 to 11.

(3.) It is submitted by the learned counsel for the petitioners that the petitioners, who are Diploma holders, are exclusively entitled to the promotion to the post of Supervisors under the 2 nd respondent. It is submitted that the posts have been filled up by the persons who do not have such qualifications. The learned counsel further submits that Ext.P15 representation is pending before the 7 th respondent and that the matter is liable to be considered in accordance with law.