K P VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS had sought appointment as Tapping Supervisors in the Kalady Group of Estates under the Plantation Corporation of Kerala in response to Ext.P1 notification dated July 2, 2005. In Ext.P2 judgment this Court had directed the Corporation to publish the ranked list of selected candidates within one month from the date of receipt of a copy of the judgment dated February 7, 2007. The grievance of the petitioners is that the Corporation has issued Exts. P3 & P4 notifications inviting fresh applications from eligible candidates for appointment to the post of Tapping Supervisors without publishing rank list of selected candidates who had already participated in the selection process. It is contended by the petitioners that non publication of the rank list is a clear violation of the direction issued by this Court in Ext.P2 judgment.

(2.) WHEN this writ petition came up for further consideration, Miss. Thushara, learned counsel for the petitioners and Sri. Mithun Markose, learned Standing Counsel for respondents 2 & 3, agree that the writ petition can be disposed of in the following terms: