SHIVDAS K G Vs. GREATER COCHIN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioners in both the writ petitions are employees under the Greater Cochin Development Authority(GCDA), the first respondent, in both the writ petitions. The first petitioner in W.P.(c) No.14140 of 2011 is a graduate, who was appointed as Peon in 1997 and promoted as Attender in the year 1998. The 2nd petitioner therein is a post-graduate, who was appointed as Peon in 1998 and promoted as Duplicating Machine Operator in 2008. The 1st petitioner in W.P.(c) No.1479 of 2012 is a matriculate, who was appointed in 1994, again as a Peon and promoted as Attender in the year 1996. The 2nd petitioner therein also was appointed as Peon in 1997 and is continued in the said post till today.

(2.) The documents referred to in the present writ petitions are those produced in W.P.(c) No.14140 of 2011. The petitioners seek for a direction to the 2nd respondent-State to relax the requirement of passing a written test, for being appointed to the post of Assistant/Bill Collector on the vacancies reserved for "by transfer appointment" from Last Grade Servants.

(3.) Admittedly, the petitioners are all in the Last Grade Services of the 1st respondent. Earlier the service under the 1st respondent was governed by the Rules applicable to the Secretariate Service. By Ext.P1 Government Order as early as in 1981, 5% of vacancies arising in the services under the Government; in the cadre of Lower Division Clerks, Lower Division Typists, Typists-Clerks and Copyists were reserved for persons holding low paid posts. Such reservation was applicable to persons who secure not less than 10% marks in competitive tests conducted by the Public Service Commission(PSC) for selection to the above posts.