VINOD KUMAR K. T. Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard Mr V.A. Muhammed, Mr S Sabarinadh, Ms Arunaa, Mr K Sasikumar, Mr Lindons C Davis, Mr Johnson Gomez, Mr P Sathisan, Mr A Balagopalan, Mr N Anand and Ms Nisha George learned Counsel for petitioners; Mr P C Sasidharan learned Standing Counsel for the Kerala Public Service Commission; Mr V V Joshi learned Standing Counsel for the Kerala Water Authority and Ms Mary Beena Joseph learned Senior Government Pleader for the State.

(2.) The present batch of writ petitions has been filed impugning the Kerala Public Service Commission's decision to exclude the petitioners and delete their names from the shortlist dtd. 3/6/2023 and, thereafter, the rank list dtd. 14/7/2023. The petitioners have also challenged the rank list dtd. 29/1/2025, which does not include the names of the petitioners.

(3.) The relevant facts of the case are stated hereunder: