E SALAHUDEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) IN this petition filed under Article 226 of the Constitution of INdia, the petitioners primarily question an order passed by the respondents promoting the 3rd respondent as Technical Officer in INdustries Department.

(2.) ADMITTEDLY the subject matter is a service matter. In service matters, public interest litigations are not maintainable. The Supreme Court in Kushum Lata v. Union of India [(2006) 6 SCC 180] has observed as under: