LAWS(KER)-2022-3-150

JAFFER KHAN Vs. STATE OF KERALA

Decided On March 16, 2022
Jaffer Khan Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) Having regard to the rival submissions and the need for appointment of the Chief Investigating Officer (CIO) in the State Police Complaints Authority (SPCA) in Kerala, by order dtd. 13/8/2021, we directed the Secretary to the Government, Department of Home, Thiruvananthapuram, the 1st respondent, to speed up the reconstitution of the selection committee, and finalize the selection to the post of Chief Investigating Officer, within three weeks from 13/8/2021.

(2.) Contending inter alia that though a notification was issued, there were no eligible candidates, and therefore, a need arose to revisit the qualification / remuneration, extension of time was sought for.

(3.) After taking note of the documents, by order dtd. 30/11/2021, we granted three months time from 11/11/2021 to pass appropriate orders on the proposals submitted for revising the qualification /remuneration, and based on the decision, issue appropriate notification inviting application for eligible candidates, and thereafter, complete the process of selection and issue orders of appointment, within three months from 11/11/2021.