IBRAHIM T. Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The petitioners say that they were applicants to the post of Charge-man (Mechanical) under the 1 st respondent - Kerala Minerals and Metals Ltd. (KMML) Kollam. They say that they had all applied pursuant to Ext.P1 notification and have been included in Ext.P3 Rank List, which came into force on 28.03.2018 and which will be alive till 27.03.2021.

(2.) The petitioners say that they are forced to approach this Court because, even though there are vacancies in the post of Charge-man (Mechanical) in the KMML as of now, no appointments have been made and that the management is attempting to fill up the same through other methods, including by employing daily wage labourers.

(3.) The petitioners, therefore, pray that the 1 st respondent - Company be directed to be appoint them in the existing vacancies of Charge-man (Mechanical) and also to notify the remaining number of vacancies to the PSC in the said post.