SANIM SHAH A S Vs. STATE OF KERALA

JUDGEMENT

(1.) Case of the petitioner in brief is as follows:

(2.) Counter affidavit is filed, wherein it is inter alia stated as follows:

(3.) Reply affidavit is filed producing Exts. P9 to P12. Ext. P9 dated 17/03/1975 is the Special Rule referred to in the counter affidavit. It is contended that only in the absence of qualified hands from among members of Last Grade Service eligible for transfer, direct recruitment is permissible. It is pointed out that on the basis of information vide Ext. P11 there are vacancies and it is also pointed out that 12 vacancies were reported to the Public Service Commission.