VARGHESE VIJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners in these writ petitions are working as Operators in the Kerala Water Authority. The writ petitions have been filed seeking to direct the State of Kerala to finalise the Draft Technical Service Rules for the Kerala Water Authority and to include the category of Operators also in PSC Notifications for recruitment to the posts of Assistant Engineers.

(2.) For convenience, the parties and exhibits are referred to in this judgment as they are arrayed and marked in W.P.(C) No.30716/2019.

(3.) The petitioners state that they have been working as Operators in the Kerala Water Authority (KWA). They have B.Tech qualifications. By Ext.P1 notification dtd. 31/12/2012, the Kerala Public Service Commission invited applications for recruitment to the post of Assistant Engineer in the KWA. LDCs with six year experience and First and Second Grade Overseers with two years experience were made eligible to apply for the post under the 10% in-service quota. The petitioners rue that the 2nd respondent-KWA has omitted to include the category of Operators in Ext.P1 notification along with LDCs and Overseers. The PSC examination and selections is over.