REO PAUL Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) THE above Writ Petition has been filed seeking the following reliefs:

(2.) THE petitioners are said to be included in the rank list dated 9.8.2012 prepared by the 1st respondent -Kerala Public Service Commission for selection to the post of Fireman -Driver -cum - Pump Operator in the Fire and Rescue Service of the Government of Kerala. The petitioners raise certain disputes as to the issue as to whether or not the validity period of the rank list has been extended. When the matter came up for consideration today, it was pointed out to the the learned counsel for the petitioners that in view of the provisions of the Administrative Tribunal Act, 1985 and the ratio -decidendi laid down by the Apex Court in the case between L.Chandra Kumar v. Union of India, reported in AIR 1997 SC 1125, the Court of first instance to adjudicate on all issues regarding matters concerning recruitment to a civil post or civil service under the State Government shall be the Tribunal constituted in accordance with the provisions of the Administrate Tribunal Act, 1985 and that the Kerala Administrative Tribunal has already been established in that behalf.