JUMAILIYA V. V. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are candidates from five districts who applied for the post of Pharmacist Grade-II. The Kerala Public Service Commission (KPSC) issued a district wise notification inviting applications, and a common test was conducted. However, the ranked lists were published on different dates.

(2.) The following are the different dates of notification of ranked list; <IMG>JUDGEMENT_315_LAWS(KER)3_2025_1.jpg</IMG>

(3.) The Government created 250 Pharmacist posts, allocating different number of posts to each districts. This was done on 16/1/2025. By the time of creation of the posts, the ranked list had expired in ten districts, except in Thiruvananthapuram, Kottayam, Thrissur and Kasaragod. The petitioners approached the Tribunal, claiming that they have been left out on account of delay in creation of the posts and that the KPSC should extend the ranked list. The Tribunal dismissed the relief sought by the petitioners. Accordingly, the petitioners approached this Court.