(1.) These original petitions are filed by the State challenging the order of the Tribunal on different original applications. The issue in all these cases is common. The matter is related to reporting 17 vacancies of L.P School Assistant (Malayalam medium) (LPSA) and 21 vacancies of U.P School Assistant (Malayalam medium) (UPSA) to the Kerala Public Service Commission (PSC) in Alappuzha District. The question espoused in this case is whether the Tribunal was justified in holding that there exist 17 substantive vacancies of LPSA and 21 vacancies of UPSA by reckoning Head Teacher vacancies.
(2.) The applicants before the Tribunal are included in the ranked list for selection to the post of LPSA and UPSA in Malayalam medium in Alappuzha District. The ranked list came into force on 28/12/2018 and expired on 27/12/2021.
(3.) The case of the applicants before the Tribunal was that in the light of Rule 5 of Chapter XXIII of Kerala Education Rules (KER), there exist 17 vacancies in LPSA and 21 UPSA vacancies in Alappuzha District.