LETHEEFA BEEVI Vs. STATE OF KERALA

JUDGEMENT

(1.) The Petitioner was advised for appointment as Typist Grade II in the Administrative Secretariat of the State Government, as per Memorandum dated 18-11-74 of the Public Service Commission. And in pursuance of the advice, the competent authority appointed her to the post by order dated 25-11-74 and she joined duty on 2-12-74.

(2.) Respondent No.2 was advised for appointment as Typist Gr. II in the Law Department of the Secretariat, by Memo dated 3-10-74. But no order appointing him to the post was issued as no vacancy was then available. The PSC therefore advised him again for appointment, to the Administrative Secretariat, on 26-11-74. The advice was followed with an appointment order this time, and he joined duty in the Administrative Secretariat.

(3.) Respondents 3 to 5 were advised for appointment as Typist Gr.II in the Finance Department of the Secretariat, on 14-10-74. They too however could not join duty as there were no vacancies The Commission then re-advised them for vacancies in the Administrative Secretariat, on 26-11-1974; and consequent to this advice, appointment orders were issued, and the candidates duly joined duty.