VINU N Vs. STATE OF KERALA

JUDGEMENT

(1.) IN the matter of appointment to the post of Overseer Grade III, there is already an interim order dated 18.11.2004 to report forthwith all the substantive vacancies. The ranked list has already expired. Therefore, the writ petition is disposed of directing the Public Service Commission to advise candidates in respect of the substantive vacancies reported prior to the expiry of the ranked list, if not already advised, within two months from the date of production of a copy of the judgment.