SAJU R.L. Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) These appeals arise from a batch of writ petitions which were disposed of by the learned Single Judge, as per judgment dated 2/9/2019, and hence heard and decided together.

(2.) By the impugned judgment, the learned Single Judge while setting aside the impugned orders issued the following direction:-

(3.) The dispute in these cases revolve around appointment to the post of Assistant Engineer in the 10% vacancies set apart for in-service candidates who acquired the requisite qualification, in the Kerala State Electricity Board Ltd. (hereinafter referred as the 'Board') The appointment of Assistant Engineer in the Board is done by way of direct recruitment and promotion. Promotion is from Diploma and Certificate holders. 50% of the vacancies are filled up by direct recruitment out of which 10% is reserved for Board employees having B.Tech qualification.