UNNIKRISHNAN.M.V Vs. COCHIN DEVASWOM BOARD

JUDGEMENT

(1.) The complaint of the petitioner is that the 4 th respondent who was ranked below to him in the ranked list for appointment of LD Clerks under the respondent - Devasom has already been appointed overlooking the better claims of the petitioner.

(2.) By Ext.P1 notification the respondent Devasom invited applications for appointment to the post of LD Clerks/Devaswom Assistants from among the Last Grade Servants. Thereafter Ext.P2 rank list was published in which the petitioner was ranked at serial no.25 and the 4th respondent was ranked at serial no.27. Appointment to the post of LDC is made by direct recruitment from open market and by promotion in the ratio of 1:1 and it is stated that the total number of posts of LDCs is 81.

(3.) The 4th respondent along with certain others approached this court claiming appointment from Ext.P2 rank list and this Court as per Ext.P3 judgment directed the Board to decide whether the petitioners can be given appointment against the vacancies which arose before the expiry of the rank list. Thereafter the Board issued Ext.P4 order. Board found that there were three more vacancies which arose before the expiry of the rank list which remained unfilled. Accordingly the Board decided to appoint M/s.T.P.Jayakumar - rank no.23, K.K.Siju - rank no.24 and P.C.Vishnu - rank no.27 who is the 4 th respondent. On coming to know about the appointment of rank no.27, the petitioner who is rank no.25, submitted Ext.P5 representation requesting for appointment pointing out that he is ranked above the 4 th respondent. The writ petition was filed in the above circumstances.