D L RASALAM, KADALEEVANAM Vs. KERALA AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) The Petitioner belongs to Hindu Nadar community. The Petitioner was an applicant to the post of LDV Driver in the University and he has been included in the ranked list as Rank No. 105, a copy of which has been produced as Exhibit P2.

(2.) The Petitioner relies upon the amendment made to the Kerala State and Subordinate Services Rules 1958 with retrospective effect from 21.9.2009 whereby List III of Part I of the Schedule has been amended substituting item No. 49 as 'Hindu Nadars' in place of 'Nadars' and amending Sub Rule (ia) of Rule 17 of KS & SSR substituting 'Hindu Nadars' for 'Nadars'. Copy of the same has been produced as Exhibit P3. The Petitioner is seeking the benefit of the same against turn No. 60 from the rotation chart.

(3.) A statement has been filed on behalf of the Respondents. Mention is made about the interim order in W.P.(C) No. 17244/10 whereby the University was directed not to fill up the vacancy. The said Writ Petition has already been dismissed by this Court. Therefore, the learned Standing Counsel for the University submitted that steps are being taken for approving the list of appointees and the list has already been placed before the Executive Committee for its decision and the Petitioner's name has also been included among the names of 30 persons to be appointed.