SUDHAKARAN Vs. PSC

JUDGEMENT

(1.) The Writ Petitioners are aggrieved since they are not appointed despite advice by the Public Service Commission. The Public Service Commission issued notification dated 16.12.1997 for preparing a ranked list for appointment to the post of Coach Builders in KSRTC. The notified vacancies were 192. Pursuant to the notification, the Commission prepared a ranked list on 27.12.2002. However before the publication of the ranked list the Corporation addressed Annexure-A letter dated 1.2.2002 requesting the Corporation as follows:-

(2.) Despite such communication, Public Service Commission issued advice memos in respect of the substantive vacancies reported. Annexure-A letter dated 1.2.2002 was followed by Annexure-B letter from the Corporation dated 17.10.2003. The KSRTC informed the Public Service Commission in the said letter as follows:-

(3.) It is the contention of the learned counsel for the petitioners that once the vacancies have been reported, there is no justification in not appointing the petitioners since they have undergone a due process of selection and the Public Service Commission has issued advice memos. It is also submitted that the KSRTC is purposely evading appointment to the writ petitioners and they are running the establishment by engaging Coach Builders on contract basis/daily wage basis.