RAJI J.S. Vs. GOURI SARITHA B.

JUDGEMENT

(1.) This appeal has been filed by a third party after seeking leave of court challenging judgment dated 17-09-2020 by which the learned Single Judge had directed the Chief Engineer (HRM) to consider Exts.P13 and P16 objections submitted by the petitioners in the writ petition. Exhibits P13 and P16 had been filed challenging Ext.P10 provisional seniority list. The appellant has entered service as Assistant Engineer (Electrical) in the Kerala State Electricity Board. The provisional seniority list was published by the Board taking into account the date of advise by the Kerala Public Service Commission. The petitioners in the writ petition are also persons who had been advised by the Public Service Commission against 10% in-service quota. A contention has been raised by the writ petitioners that their seniority has to be reckoned from the date of occurrence of vacancies and not from the date when PSC had advised them. In Exts.P13 and P16, they have raised such a contention. Learned counsel appearing for the respondents 1 to 10, who are the petitioners in the writ petition, would now submit that they may be permitted to challenge provisional seniority list by submitting an appropriate representation and therefore they would like to withdraw the writ petition.

(2.) Having regard to the aforesaid submission, we are of the view that in so far as Ext.P10 is a provisional seniority list, no prejudice will be caused to the respective parties if a representation is submitted against the said provisional list. The learned counsel for the appellant also have no objection to the aforesaid submission. Under such circumstances, this writ appeal is disposed of as under:-