FOUSIA P. Z. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners in all these cases are candidates who aspired to be selected and appointed to the post of Lower Division Accountants in the Kerala State Industries and Development Corporation Ltd. (hereinafter referred to as 'SIDCO'); and assert that they are all sufficiently qualified as per the notification issued by the Kerala Public Service Commission (for short' PSC') for this purpose.

(2.) The petitioners, however, allege that they were excluded from the rank list published by the PSC, citing the reason that none of them had the qualifications as are mandated in their notification. The petitioners contend that the stand adopted by the PSC is improper, since their qualifications are identical, if not equivalent, to the one prescribed in the notification. They thus pray that the rank list dated 29.12.2017 be set aside, to the extent to which they had been excluded and that the PSC be directed to issue a fresh one, including them also.

(3.) Even though various allegations and averments are made and urged in these writ petitions in support of the prayers made, I am of the view that it could not be necessary for this Court to consider them on its merits now, since admittedly, the rank list expired on 28.12.2020. Ineluctably, therefore, whatever be the assertions that may be impelled by the petitioners, their inclusion in the rank list is now impossible, particularly because the learned Standing Counsel for the SIDCO confirms that all the vacancies have already been advised and filled up.