VELAPPAN. K. Vs. STATE OF KERALA

JUDGEMENT

(1.) These four O.Ps. deal with a common question. Hence it would be proper to consider them together and dispose of the same by a common judgment.

(2.) O. P. No. 5040 of 1993 is filed by Sri K. Velappaa who is working as Preventive Officer. He was aspiring for his promotion as Excise Inspector, when suddenly the Service Commission started the process of recruitment of 40 direct recruits to the cadre of Excise Inspectors. The process of recruitment commenced in 1988, applications were called for in 1989 and the select list was published, on 12th June 1992. When note 3 was added to General R.5 on 5th December . 1992 the present Writ Petition is filed claiming that direct recruitment can be made only for 10 posts and not for 40 posts, and recruiting 40 persons directly would adversely affect the claim of promotion of the petitioner.

(3.) O.P. No. 11360 of 1992 is filed by 18 persons who ate in the select list prepared by the Public Service Commission, and which was published on 1.2th June 1992. The petitioners claim that they are entitled to a writ of mandamus directing respondents 1 to 3, to make appointments only in accordance with the ratio fixed under the Special Rules for direct recruitment and promo tees. They