BABURAJAN VALIYAPURAYIL Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners are Junior Superintendents in Panchayat Common Service. In respect of seniority of Junior Superintendents, Ext.P10 draft seniority list was published inviting objections. THE petitioners submitted Exts.P11 and P12 objections. Again another draft seniority list, Ext.P13 was published to which also the petitioners have filed Exts.P14 an P15 objections. THEreafter, Ext.P16 notice was issued directing the petitioners and others to be present for a hearing on the objections. At the time of hearing also, the first petitioner filed Ext.P17 objections. THE second petitioner also is stated to have submitted his objections at the time of hearing. Now by Ext.P18 order, the seniority list has been finalised, which according to the petitioners, is without considering the objections raised by the petitioners.

(2.) IN view of the averments in the writ petition, on 6.12.2010, I directed the learned Government Pleader to get instructions as to whether while finalising the seniority list the objections filed by the petitioners were considered and what was the decision of the appropriate authority on the objections recorded in the files. Today, the learned Government Pleader on instructions submits that the individual objections were not separately considered since there were more than 800 objections. The broader principles regarding seniority were laid down and the seniority list was finalised in the light of the broader guidelines only. It is submitted that the individual objections of the petitioners were not separately considered and orders passed.