KERALA PUBLIC SERVICE COMMISSION Vs. SAJITH KUMAR G

JUDGEMENT

(1.) THIS appeal is filed against an ad interim order passed in a writ petition. No grounds are made out to interfere in the interim order as the order is only to interview the petitioner provisionally subject to the result of the writ petition. Merits of the contentions are to be decided only at the time of final disposal of the writ petition and mere interviewing the petitioner also will not cause any irreparable injury. However, as requested by the counsel for the appellant three weeks' time from today is allowed to comply with the order even though writ appeal was filed after the expiry of the time fixed by the learned Single Judge. The writ appeal is dismissed.