KALADHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) RAMACHANDRA Menon, J. The appellants are the unsuccessful writ petitioners who approached this Court seeking to set aside Ext.P3 select list and also to declare that the selection process for appointment from among persons registered in the Employment Exchange should be on the basis of their seniority of registration in the Employment Exchange.

(2.) THE appellants are stated as having registered with the Employment Exchange, Palakkad and Ext.P1 is a copy of the registration card issued to one of them. By virtue of their registration, in connection with the process of selection to the post of Part Time Menials, call letters were issued to the appellants as borne by Ext.P2. THE requisite number of candidates were sponsored by the Employment Exchange, based on which the selection was conducted by the requisitioning authority and Ext.P3 select list of 41 persons was published; whereby the appellants/petitioners happened to be left out which made them to approach this Court by filing the writ petition.

(3.) GOING by the nature of the contentions, it is to be primarily noted that the appellants who were seeking to quash Ext.P3 select list have not chosen to implead the parties who have been selected as per in Ext.P3 and the proceedings are to fail on this score alone.