SREEPARVATHY Vs. HIGH COURT OF KERALA

JUDGEMENT

(1.) We are considering these Appeals together since the constitutive issues projected are analogous, if not similar; and the respondents are substantially the same.

(2.) The appellants have approached this Court, seeking appointment as Office Attendants (OA) in the services of the High Court of Kerala, pursuant to their inclusion in the Rank List prepared for such purpose.

(3.) The aforesaid list was prepared based on a notification dtd. 19/12/2019, in which 24 vacancies were notified for being filled up; with a statutory caveat that every vacancy arising thereafter during the currency of the Rank List would also be included therein.