VISHNU Vs. K S F E

JUDGEMENT

(1.) In all these writ petitions, the grounds urged and the reliefs prayed for by the petitioners are identical. The writ petitions are, therefore, disposed of by this common judgment.

(2.) The Kerala State Financial Enterprises Ltd. ('KSFE', for short) and the Kerala Public Service Commission, hereinafter referred to as 'the Commission', are the common respondents in these writ petitions.

(3.) The Commission issued a notification (category No. 166/2000) in the Kerala Gazette dated 26-9-2000 inviting applications from qualified candidates for appointment as Junior Assistants in the service of the KSFE, which is a company fully owned by the Government of Kerala. Degree obtained from a recognised University is the qualification prescribed for the post. The age of the candidates shall be between 18 and 35 as on 1-1 -2000. The petitioners submitted applications to the Commission. A written examination was conducted by the Commission for selection of candidates. On the basis of the results of the examination, the Commission published a rank list which was brought into force with effect from 30-4-2003. The petitioners are included in the above rank list.