VASANTHA S SADALAYAM Vs. THIRUVANANTHAPURAM DISTRICT

JUDGEMENT

(1.) Petitioners in these two writ petitions have applied for the post of Peon-cum-Watchman in the Thiruvananthapuram District Co-operative Bank, hereinafter referred to as the 'bank'. Their names are included in the rank list published by the Kerala Public Service Commission. The petitioners submit that even though number of vacancies in the post of Peon/Watchman are available, the respondent bank is making appointments to the above post by promoting part-time employees. It is also submitted that in order to circumvent the legitimate claim of the petitioners for appointment to the post of Peon/Watchman, several appointments have been made by the respondent bank to the post of Watchman by re- designating the same as Security-Watchman. Hence, the petitioners have approached this Court for a direction to the respondent bank to fill up the vacancies of Peon/Watchman by appointing them on the basis of the rank list prepared by the Public Service Commission.

(2.) When the writ petition came up for hearing on 26-6-2006, this Court passed the following orders:-

(3.) Heard learned counsel for the petitioners, the respondent bank, Government Pleader, counsel for the Kerala Public Service Commission and counsel for Addl. respondents