K PEETHAMBARABM Vs. HIGH COURT OF KERALA

JUDGEMENT

(1.) Similar issues are involved in these writ petitions. Therefore, they have been heard together and are being disposed of by this common judgment.

(2.) The petitioner in W.P.(C)No.13749/08 is a Junior Superintendent presently working in the Munsiff's Court, Hosdrug.

(3.) Only those candidates who secure the prescribed percentage of marks in the main written examination shall be called for vive-voce. The cut off marks for vive-voce is 30 per cent for general candidates and 25 per cent for candidates belonging to SC/ST. All the candidates should secure the minimum marks in the written examination and in the vive-voce. The marks secured by the candidates in the vive-voce shall be added to the total marks secured in the written examination and the names of those candidates shall be arranged in the list on the basis of the total marks.