NEELAKANDAKURUP Vs. STATE OF KERALA

JUDGEMENT

(1.) ALL the above Writ Petitions relate to the appointment to the post of Legal Assistant Grade II in the Kerala Secretariat Subordinate Service. As agreed by all the parties, all the above Writ Petitions were heard together and are being disposed off by this common judgment.

(2.) LEGAL Assistant Grade II is a post borne on the Kerala Secretariat Subordinate Service. It is category 7 in the Special Rules for the said Service. There are four methods of appointment prescribed for the post by R.4(a) of the Special Rules. The four methods are:

(3.) IN the following Original Petition, names of the petitioners were in the 1989 merit list and all of them belong to item (iv):