SIVAPRASAD Vs. ARUN

JUDGEMENT

(1.) A very peculiar set of circumstances are shown in one of the original petitions, wherein, a candidate, who is included in the supplementary list prepared by the Public Service Commission for appointment to the post of Lecturer in Commerce in the Kerala Collegiate Education Department, has made a prayer that the main list be expanded to include larger number of persons on the assertion that the number of vacancies available is much higher than what is stated by the PSC. At first blush, it might look surprising that a person in supplementary list prays that the main list be expanded , but on a closer scrutiny it becomes obvious that such prayer is founded on the hope that once the main list is expanded, the candidates in the supplementary list could hope for being advised since extortion of the main list would lead to the supplementary list rendering inoperative thereafter. Since the prayer in this original petition is rather unusual, we have considered the specific assertions and contentions with great care and circumspection.

(2.) These original petitions are impelled against the order of the Kerala Administrative Tribunal in O.A.No.1430/2016 dated 23.02.2017.

(3.) One among the above original petitions, namely O.P. (KAT)No.225/2017, has been filed by the Kerala Public Service Commission, which was the fourth respondent in the original application and the other has been filed by the candidates included in the short list in question in these cases, by obtaining leave from this Court, because they were not arrayed as respondents in the original applications.