ARSHAJ Vs. SECRETARY, DEPARTMENT OF TOURISM

JUDGEMENT

(1.) The appellants herein are aggrieved by the impugned common judgment dtd. 17/11/2021 rendered by the learned Single Judge, whereby WP(C).Nos.23128 & 23120 of 2021 (filed by the appellants herein) have been dismissed.

(2.) Heard Smt.Priya Shanavas, learned counsel appearing for the writ appellants/writ petitioners and Sri.B.Unnikrishna Kaimal, learned Senior Government Pleader appearing for the respondents in the WAs/WP(C)s.

(3.) The sole appellant in each of these two appeals have responded to the selection notification issued on behalf of the respondents for selection and appointment on contract basis to the post of Secretary, District Tourism Promotion Council (DTPC) in respect of the 14 districts in the State of Kerala. They have participated in the written examination and they were excluded from the shortlist of candidates who were called for the interview.