K G NAVABJHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are Agricultural Assistants. They aspire for promotion to the post of Agricultural Officer. In the select list prepared in the year 2006 the petitioners' names also were included. They had passed the requisite test qualifications in 2001 and 2002. Since sufficient number of vacancies did not arise in the year concerned, the petitioners were not appointed despite their inclusion in the select list. In the select list subsequently prepared others who did not find a place in the select list for the previous year have been placed above the names of the petitioners. This has given rise to grievance for the petitioners. By filing Exts. P9 to P15 representations addressed to the 2nd respondent, the petitioners have taken steps to get their grievances redressed. The above representations are in fact filed against the finalisation of Exts. P7 and P8 lists prepared by the Commission and circulated by the 2nd respondent.

(2.) One of the contentions urged by the petitioners is based on the decision of this Court in Mohanan Nair v. State of Kerala {2005 (2) KLT 1014}.

(3.) Counsel for the petitioners submits that delay in disposing of Exts. P9 to P15 as also delay in finalising Exts. P7 and P8 will adversely affect the service prospects of the petitioners. It is also contended that finalisation, if any, done without looking into the contentions urged by the petitioners will cause irreparable injury to them.