KERALA UNEMPLOYMENT SOLUTION COMMITTEE Vs. PSC

JUDGEMENT

(1.) SAME questions arise for consideration in these Original Petitions. So, I am disposing of them by this common judgment.

(2.) THE Kerala Public Service Commission invited applications for selection to the post of Village Extension Officers Grade-II in various districts in the State. The notification was published in the Gazette dated 9-2-1982, The petitioners in these original petitions among thousands others applied for the post. A written test was conducted by the Commission on 30-7-1983. The list of successful candidates in the test was published on 19-5-1984. Thereafter the selection was finalised by conducting interviews. Ranked lists of the successful candidates for the various districts were published on the following dates:

(3.) IN the counter affidavit filed on behalf of the State it is contended that the candidates advised for appointment to the posts have to undergo training before the actual appointment, that the successful completion of the training is an essential pre requisite for appointment, that the period of training is not counted for probation, that the rank and seniority of the candidates were revised on the basis of the chances and marks obtained by them in the training course and therefore the first proviso to R.13 of the Public Service Commission Rules of Procedure will govern the life of the list. It is further contended that since the training course started from 3-12-1984 all the lists expired with effect from the midnight of 2-1-1985.