SUMINA RANI A. Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) These appeals are filed by the unsuccessful writ petitioners against the common judgment dated 04/07/2011 in W.P.(C) Nos. 1800/2010 and 34344/2010.

(2.) The petitioner in W.P.(C) No. 1800/2010 has sought for a direction to the Kerala Public Service Commission (for short 'KPSC') to expand the ranked list published by them, including sufficient number of candidates taking into consideration 116 vacancies to the post of Higher Secondary School Teacher Junior (Hindi) [for short 'HSST Jr. (Hindi)]. In the other writ petition, the petitioner challenged the method by which Non Joining Duty (for short 'NJD') vacancies were compensated by the KPSC.

(3.) The facts involved in these cases would show that KPSC published ranked list on 17/11/2008 pursuant to a notification published in the year 2005. Petitioners contended that the actual vacancies were 116 which were reduced to 73 in terms of Ext. P3 communication by the Director of Higher Secondary Education. There were only 95 candidates in the main list and KPSC ought to have included 117 candidates in the main list instead of 95. The ranked list was in operation for a period of three years. It is contended that the main list got exhausted on reporting of 109 candidates.