GOPAKUMAR N. Vs. STATE OF KERALA

JUDGEMENT

(1.) W.P.(C) Nos. 4178 of 2017

(2.) The petitioners are candidates who submitted applications for selection and appointment to the post of Mazdoor (Electricity Worker) in the Kerala State Electricity Board ('Board' for short), pursuant to Ext.P1 notification published by the PSC, on 31.3.2011, for all the Districts in Kerala. The rank lists Exts.P2 to Ext.P15 were published by PSC on 30.9.2013. The petitioners are persons included in those rank lists.

(3.) The normal validity period of a rank list published by the PSC is three years. Therefore, the rank lists Exts.P2 to P15 were due to expire on 30.9.2016. While so Government, by its letter dated 26.2016, forwarded its decision recommending the PSC to extend the period of validity of the rank lists which were in force for a period of six months or till the publication of a new rank list or till the completion of 4 years, whichever came earlier. Thereafter, PSC, by Ext.P16 notification published in Kerala gazette extraordinary dated 29.6.2016, issued under the 5th proviso to Rule 13 of Kerala Public Service Commission Rules of Procedure (hereinafter referred to as 'the Rules'), extended the period of validity of all the rank lists which were in force on 30.6.2016 and those due to expire during the period from 30.6.2016 to 30.12.2016 for a period of six months upto 31.12.2016 subject to the following conditions: