KERALA PUBLIC SERVICE COMMISSION Vs. ABDUL KAREEM

JUDGEMENT

(1.) All these Writ Appeals are filed by the Kerala Public Service Commission ("PSC" for short) challenging the identical orders dated 7- 6-2022 wherein the learned single Judge directed the writ petitioners' applications to be considered for selection on the basis of the draft Special Rules which had not come into force.

(2.) The brief facts leading to the writ appeals are as follows:

(3.) Kerala Water Authority ("KWA" for short) was following the Kerala State Public Health Engineering Service Special Rules and Public Health Engineering Subordinate Service Special Rules as amended from time to time in the matter of recruitment, promotion and allied matters. As per the said Rules, the post of Operator was not included in the feeder category to be considered for selection to the post of Assistant Engineer. Meanwhile, there was a proposal to amend the Rules for which the draft of the Technical Service Rules is under consideration of the Government, but the same has not been approved so far. This fact is not disputed even by the writ petitioners, as is evident from the prayers made in the writ petitions. In all the writpetitions, petitioners have sought for finalising Ext. P8 draft Special Rules of the KWA within a time frame to be fixed by the court and sought for deferring the appointment initiated as per the notification mentioned above till then. The interim order sought for in Writ Appeal No. 937 of 2022 was to stay the appointment to the post of Assistant Engineer which was under way as per the notification above mentioned.