DEEPTHIMOL VARGHESE Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) All these writ petitions are filed by candidates included in the rank list for appointment to the post of Junior Assistant/Cashier/Assistant Gr.II etc., in KSFE/KSEB/Thrissur Corporation etc., published by the Kerala Public Service Commission (KPSC). As the issue raised is the same, all these writ petitions are disposed of by the common judgment. Parties and documents referred to in this are as described in W.P.(C).No.23320 of 2017, unless specifically expressed otherwise.

(2.) Ext.P1 rank list published by the Kerala Public Service Commission came into force on 22.09.2014. Petitioners claimed that several vacancies were available under the respective respondents against which temporary hands/contract appointees continue to be engaged in such vacancies. In the case of the Cashiers in Kerala State Electricity Board Ltd ('the Board' for short), they stated that the vacancies of Cashiers/Junior Assistants were occupied by employees in other categories and that in the consequential vacancies in those other categories, contract employees were engaged.

(3.) When the writ petition came up for consideration on 14.8.2017, it was submitted on behalf of the Thrissur Corporation that they have reported 13 vacancies to Urban Affairs Department to report the vacancies to PSC. Thereupon an interim order was passed on 14.08.2017 directing the Thrissur Corporation as well as KSFE and KSEB to report the available vacancies to the PSC.