JOY ISSAC P Vs. PHARMACEUTICAL CORPORATION (INDIAN MEDICINES)KERALA LTD (OUSHADHI) REPRESENTED BY ITS MANAGING DIRECTOR

JUDGEMENT

(1.) Petitioners who are candidates included in Ext.P3 rank list for appointment to the post of General Workers in the Pharmaceutical Corporation for (Indian Medicines) Kerala Ltd. (Oushadhi)-the 1st respondent, are aggrieved by the inordinate delay in making appointments.

(2.) The Director Board of the 1st respondent in its meeting held on 11.2016, decided to fill up 10 vacancies of General workers by appointing candidates sponsored by Employment Exchange, as seen from Ext.P1 Minutes and for this purpose constituted a SubCommittee to conduct the selection. On requisition, Employment Exchange sponsored 697 candidates including petitioners. The Sub-Committee conducted an interview from 1st to 3rd March 2016, in which 413 candidates appeared. As per Ext.P3 proceedings the Sub-Committee prepared separate select lists of candidates in open category quota and in communal reservation quota- ETB, SC, Muslim, LC/AI, Viswakarma, etc. It was decided to appoint the first 5 candidates in the open category and the other 5 from different communities. As seen from Ext.P4 Minutes, the Director Board in its meeting held on 03.03.2016, as per Agenda item No.9 approved the rank list prepared as per Ext.P3 proceedings of the Sub-Committee and decided to fill up the 10 vacancies. Petitioners are candidates included in the ranked list in open merit quota as well as under communal reservation quota.

(3.) The writ petition was filed since the respondents did not take any action to appoint any of the candidates from the rank list Ext.P3, even several months after the election to the legislative assembly was over.