(1.) I.A.No.5 of 2020 has been filed by three candidates, who claimed to have been included in the rank list prepared by the Kerala Public Service Commission to the post of Lower Division Clerk under various Departments of the Government, seeking to implead themselves as additional respondents in W.P.(C)No.14141 of 2020. Contentions raised by the petitioners in I.A.No.5 of 2020, sought to be impleaded as additional respondents in W.P.(C)No.14141 of 2020, are as hereunder:
(2.) Prayers made in W.P.(C)No.14141 of 2020 are extracted hereunder:
(3.) Other connected writ petitions have been filed seeking similar reliefs. Taking note of the provisions of the Disaster Management Act 2005 and the Kerala Epidemic Diseases Ordinance 2020 issued by the Government of India, Ministry of Home Affairs, New Delhi and Ministry of Health and Family Welfare Department, New Delhi, this court passed an interim order on 14th July 2020 in W.P.(C)14141 of 2020 and 14196 of 2020. Subsequently, taking note of the periodical orders issued by the Ministries of Health and Home Affairs, Government of India, New Delhi in relaxing the conditions thereof, in various phases (unlock 1, 2 and 3), we passed the interim orders subsequently.