BIJOY S. S. Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The issue raised in these writ petitions is regarding sustainability of the claim of the petitioners for publication of additional rank list for the post of HSA (English).

(2.) It is stated that, on 26/04/2002, a common notification was issued by the PSC for filling up the post of HSA (English) in all the Districts in the State. Written tests were held on 21/10/2004 and short lists were published sometime in early 2005. Insofar as these writ petitions are concerned, petitioners are candidates who participated in the selection process for Kollam, Kozhikode, Thiruvananthapuram and Kottayam Districts and ranked lists were published on 20/09/2005, 21/10/2005, 08/06/2005 and 30/08/2005 respectively. Similarly, rank lists were also published insofar as the other Districts in the State are concerned.

(3.) During 2005, several writ petitions were filed before this Court seeking orders for publication of additional ranked lists, for 8 Districts, other than the aforesaid four Districts and Pathanamthitta and Idukki Districts. These writ petitions were disposed of by a Division Bench of this Court in the judgment reported in Ajayan v. Sate of Kerala, 2006 KHC 1022 : 2006 (3) KLT 854 : ILR 2006 (3) Ker. 641 . The Public Service Commission challenged the aforesaid judgment before the Apex Court by filing special leave petitions which were dismissed by order dated 26/03/2008, on the ground that it was not maintainable as PSC had no locus standi in the matter. It is stated that, implementing the said judgment, short lists for 8 Districts covered by the judgment reported in Ajayan's case were published and the steps for the publication of the additional ranked lists have been taken.