DR. SHANISABEEGOM Vs. STATE OF KERALA

JUDGEMENT

(1.) The applicants in O.A. No.2006 of 2024 on the file of the Kerala Administrative Tribunal, Thiruvananthapuram, (the 'Tribunal' in short) filed this original petition, invoking the supervisory jurisdiction of this Court under Article 227 of the Constitution of India, challenging the order dtd. 1/1/2025 passed by the Tribunal in that original application.

(2.) The petitioners filed O.A. No.2006 of 2024 before the Tribunal under Sec. 19 of the Administrative Tribunals Act, 1985, seeking the following reliefs:

(3.) Going by the averments in the original petition, the Petitioners are ranked 198th and 225th in the ranked list No.02/2022/ER-XIII published by the Public Service Commission ('PSC' for short), for the post of Assistant Insurance Medical Officers, in the Department of Insurance Medical Services. Though the rank list came into effect from 3/1/2022, vacancies were filled through Employment Exchanges and walk-in interviews, arbitrarily, overlooking the rank list. The petitioners had been waiting for appointment from the rank list since the time the rank list was published. The respondents have failed to ensure appointments in accordance with the PSC rank list. Even though the petitioners could have secured appointment within 6-8 months of publishing the rank list, even after waiting for 3 years, they were not considered for appointment. The petitioners, therefore, filed the original application.