RASNA K. V. Vs. STATE OF KERALA

JUDGEMENT

(1.) The applicants in O.A.No.795 of 2025 on the file of the Kerala Administrative Tribunal, Thiruvananthapuram (the 'Tribunal' for short) filed this original petition, invoking the supervisory jurisdiction of this Court under Article 227 of the Constitution of India, challenging Ext.P8 order dtd. 25/9/2025 passed by the Tribunal in that original application.

(2.) Going by the averments in the original application, the petitioners are aspirants for appointment to the post of Lower Primary School Teachers (Malayalam Medium) in the schools under the 1st respondent in Kannur District. Based on the test and interview conducted by the Kerala Public Service Commission (KPSC' for short), they are all included in the ranked list prepared district-wise for appointment to Lower Primary Schools under the 3rd respondent. Despite having advised several candidates from the ranked list, it is noticed that a large number of substantive vacancies that have arisen during the period of validity of the ranked list are unfilled, on the reasoning that these vacancies will arise only after the present list has expired. Similarly, even though various posts have actually become vacant due to superannuation of the incumbents, the respondents are taking the stand that such vacancies are not available to be filled from the existing ranked list, since the same can be filled as per Rule 7A(2) of Chapter XIV A of the Kerala Education rules 1959 ('KER' for short), only after the re-opening of schools. Contending that the aforesaid actions are unjustifiable, the petitioners-applicants filed O.A.No.795 of 2025 under Sec. 19 of the Administrative Tribunals Act, 1985, seeking the following reliefs:

(3.) On 19/5/2025 when the original application came up for consideration along with connected original applications, the Tribunal passed Ext.P2 interim order whereby the Deputy Director of Education in all the districts concerned were directed to report all the vacancies of L.P. School Teachers (Malayalam Medium), arising before the expiry of the ranked lists which were brought into force with effect from 31/5/2022, well in advance before expiry of the ranked list to the District Offices of the KPSC concerned.