AFTHA BEEGAM Vs. STATE OF KERALA

JUDGEMENT

(1.) THE Original Petition is filed challenging the order dated 17.08.2012 in O.A. No. 1683 of 2012 of the Kerala Administrative Tribunal. In fact the order reads as follows:

(2.) IT is not in dispute that the rank list in respect of Junior Health Inspector Grade II in Alappuzha District expired on 23.04.2012. They submitted a representation on

(3.) IT is not in dispute that the petitioners had approached the Tribunal much after the expiry of the list. No attempt had been made by the petitioners to find out whether there were vacancies which are deliberately not reported before expiry of the list. Having lost such an opportunity, it may not be possible for this Court to interfere at a stage when the list had already expired.