ANILKUMAR P V Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioners in this writ petitions are aspirants to the post of branch manager in the service of the Kannur District Co- operative Bank. The petitioners assert that there were several vacancies that occurred in the bank prior to 02.11.2010, namely the date on which the amendment to the applicable recruitment Rules came into effect. They admit that their chances of appointment would arise only if those vacancies have occurred prior to 02.11.2010.

(2.) It appears that selection process was initiated by the Public Service Commission and pending such process, the petitioners approached this Court seeking that all the vacancies available in the bank, which occurred prior to 2.11.2010, be notified. It transpires that initially these writ petitions were allowed accepting the submissions of the petitioners that there were vacancies available prior to the said date. However, in a review that was filed by the Public Service Commission, the judgment was reviewed and recalled necessitating fresh hearing. It is in such circumstances that this matter is now being heard.

(3.) I have heard the learned counsel for the petitioner in W.P.C.No.191 of 2016, Sri.M.M.Monaye, Sri.Sunil V.Mohammed, learned counsel for the petitioner in W.P.C.No.15758 of 2016 , Sri.P.C.Sasidharan, learned standing counsel for the Public Service Commission, Sri. M.Saseendran, learned standing counsel appearing for the Kannur District Co-operative Bank and the learned Government Pleader appearing for the official respondents.