ABDUL SALAM T. Vs. B.MOHAMMED ASHEEL

JUDGEMENT

(1.) The petitioner is stated to be a Post Graduate Degree holder and he has approached this Court impugning Ext.P3 notification issued by the 1st respondent - who is the Executive Director of the Kerala Social Security Mission (hereinafter referred to 'Mission' for short) - asserting that he has no authority to issue the same and that such a notification could have been issued only by the 2 nd respondent - Director of the Social Justice Department.

(2.) The hypostasis of the petitioner's assertions in this writ petition, as argued by his learned counsel Sri.Gopakumar R.Thaliyal, is that since, Ext.P3 notification intents to appoint District Co-ordinators to the State Initiative on Disabilities (hereinafter referred to as 'SID' for short), it can only be done by the 2nd respondent - Director of Social Justice Department and not by the 1st respondent, since he has no competence to do so. The learned counsel, therefore prays that Ext.P3 be set aside and that the 2nd respondent be allowed to fill up the vacancies mentioned therein, as per law.

(3.) Sri.Gopakumar R.Thaliyal further submitted that the vacancies to the post of District Co-ordinator in the SID can be filled strictly as per Ext.P7 circular of the Social Justice Department, wherein, it has been mandated that only persons who are sponsored by the Employment Exchange can be considered and that such selection process can be conducted solely by the Social Justice Department.