SHEENA JOSON Vs. STATE OF KERALA

JUDGEMENT

(1.) The above original petition is filed by the applicants in the O.A. aggrieved by the order dtd. 20/4/2022 of the Kerala Administrative Tribunal, Thiruvananthapuram Addl.Bench, Ernakulam in O.A.(EKM) No.87/2022 dismissing the application of the applicants/petitioners. The petitioners are the applicants in the O.A. For convenience, the parties are hereinafter being referred to by their respective status before the Tribunal.

(2.) The original application was filed by the applicants challenging Annexure A6 Government Order dtd. 1/7/2021, rejecting the prayer of the petitioners to report substantive vacancies available before the expiry of the ranked list to the Public Service Commission for advice and appointment.

(3.) We have heard the learned counsel for the petitioners and the learned Senior Government Pleader.