ANIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the learned standing counsel. These two Writ Appeals have been filed against the common judgment dated 21st December, 2009 passed in a batch of Writ Petitions. The appellants were the writ petitioners who had filed the writ petitions by which the following reliefs were claimed;

(2.) The Kerala Public Service Commission had published a ranked list for filling up the post of Sub Inspector of Police (General Executive Branch) (Trainee) on 19th of August, 2006. The bone of contention of me parties was with regard to the date of expiry of the validity of the list. The petitioners' case was that the list expired on 9.9.2009 whereas PSC contended that the list expired on 01.02.2008. Kerala Public Service Commission Rules of Procedure provides for period of validity of the list.

(3.) Learned Single Judge by the impugned judgment held that the list expired on 1.2.2008. Hence, the petitioners were not entitled for any relief on the basis of rank list. The petitioners aggrieved by the said judgment are in appeal. Learned counsel for the appellants in support of his submission that list was valid till 9.9.2009 submits that in pursuance of the judgment of this Court dated 15th of October, 2008 in W.A. Nos. 282, 302 and 403/08 and W.P.(C) No. 29153/07, 39 candidates were directed to be advised by the PSC and those 39 candidates who were directed to advice actually joined training on 10.8.2009. Hence, the list had continued one month more till 9.9.2009. The submission of the learned counsel appearing for the Commission is that the Division Bench judgment which has been relied by the learned counsel for the petitioners dated 15th of October, 2008 itself has noted that the last batch had joined training on 1.1.2008. Hence, the ranked list was to survive" only up to 1.02.2008. He has referred to para 4 of the judgment.