PREETHA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner who is an Advocate practicing in the courts at Ernakulam for the last 19 years has filed this writ petition challenging the proceedings for appointment to the post of Industrial Tribunal, Idukki, applying the rules of reservation while seeking a declaration of her entitlement for appointment on the basis of her rank in the select list. She is also seeking a declaration that the 3rd respondent is not fit to be appointed as Industrial Tribunal.

(2.) The Additional Chief Secretary to Government, Labour and Skills Department, had by Ext.P1 letter 14.2016, requested the Advocate General, the Industrial Tribunals and the Presiding Officers of Labour Courts, to forward a panel of Advocates for appointment as Industrial Tribunals, Idukki and Thiruvananthapuram. The letter reads as follows:

(3.) Thereafter the Additional Chief Secretary issued Ext. P2 letter dated 18.11.2016, informing the petitioner that she was included in the panel of advocates for selection to the post of Industrial Tribunals at Idukki and Thiruvananthapuram and requested her to appear for the interview on 15.12.2016, with the testimonials mentioned therein in proof of qualification, identity, enrolment and experience certificates for verification. It was also stated that those who are eligible for communal reservation should submit the certificates to prove the caste/community at the time of interview.