E.A.SHIBU Vs. STATE OF KERALA

JUDGEMENT

(1.) Three writ petitions were heard together and disposed of by a common judgment. The appeal is only as against the judgment in one of the writ petitions.

(2.) The writ petition, from which the present appeal arises, challenged Exhibit P3 Circular issued by the Plantation Corporation of Kerala Limited [for brevity 'Corporation'], calling for applications for the post of 'Tapping Supervisors'. Earlier to this, certain persons (Tapping Workers) who were not invited to the written test conducted in pursuance of the Circular, approached this Court with a writ petition, numbered as W.P(C).3468 of 2006. The aforesaid writ petition was disposed of, directing the said persons also to be participated, subject to their eligibility, and publish a rank list.

(3.) Later, the Corporation attempted a fresh notification, which was challenged in another writ petition, wherein the fresh notification issued was quashed, reiterating the direction to proceed in accordance with Exhibit P3. Both these judgments have acquired finality.