DEEPA M M Vs. HIGH COURT OF KERALA

JUDGEMENT

(1.) The question to be considered in this case is whether the provisions contained in Rule 7(2) of the Kerala High Court Service Rules, 2007 (hereinafter referred to as 'the Rules' for short) which provide that a rank list published for direct recruitment will continue to remain in force for a fixed period would enable the respondents to fill all the vacancies arising during currency of the ranked list by direct recruitment notwithstanding the method of appointment provided in the rules and the availability of candidates under the other methods of appointment provided in Rule 6(1) of the High Court Service Rules.

(2.) The petitioner is presently working as a Computer Assistant in this High Court. She commenced her service as a Peon in the High Court on 28.02005. She was appointed as Binder in the Library on 13.8.2012, on appointment by transfer. On 29.10.2014, she was appointed as Typist Copyist Grade II and thereafter as Computer Assistant on 06.07.2015. She is a graduate in Economics with Typewriting (Lower and Higher) (English) with Computer word Processing, and KGTE Book Binding (Lower) . She acquired Degree in Library and Information Science in the year 2014 and became fully qualified for appointment as Cataloguer.

(3.) The qualifications prescribed for appointment to the post of Cataloguer in the High Court are: