SREEKUMAR S Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) IN these writ petitions, the petitioners are persons whose applications for the post of driver in various departments in Kollam district were proposed to be rejected on the ground that they have shown wrong category number in their applications. IN view of the subsequent developments, details of their applications etc. are not now relevant and therefore I am not narrating the same.

(2.) ON 2.2.2011, I passed the following interim order in these cases; "In these writ petitions the learned standing counsel for the Kerala Public Service Commission submits that as per the directions of this court the cases of the petitioners have been considered and it has been decided to admit their applications subject to other eligibility conditions. But the question has been raised as to what should be done in respect of advices already made from the list. The counsel for the petitioners would submit that such advices also have to be reviewed insofar as those advices were made subsequent to filing of the writ petition. The learned standing counsel for the P.S.C. submits that this court has consistently held that advices made during the pendency of the writ petitions cannot be interfered with. For consideration of that question post on next week. By that time the P.S.C. shall place appropriate pleadings on record in respect of the matter. In the meantime no advice shall be made."