V U JOHN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned Standing counsel for the 3rd respondent, Kerala Public Service Commission ("PSC" for short).

(2.) IT is not in dispute that the petitioner herein, who was Sl. No. 81, was advised for the post of Villageman in the list shown as Annexure A1. It is also not in dispute that the first turn of Scheduled Tribe candidate was Sl. No. 33.

(3.) IN that view of the matter, the Tribunal was justified in saying that there is no specific rule contemplated in the procedure to upgrade the serial number of the applicant/petitioner to that of Sl.No. 33 when the candidate i.e. Sl. No. 33 in the advice list did not report for duty. Accordingly, we are of the view, that nothing remains for consideration in the matter and the appeal is dismissed.