ANOOP DAS Vs. STATE OF KERALA

JUDGEMENT

(1.) All these writ petitions relate to selection and appointment to the posts of Scientist-E1 and Scientist-B in various disciplines in the Kerala Forest Research Institute. In some of the writ petitions the selection and appointments are under challenge, seeking fresh selection after issuing fresh notification whereas in some of the writ petitions candidates, who are included in the rank list/appointed seeks directions for finalization of the selection/appointment/declaration of probation.

(2.) The Kerala Forest Research Institute (KFRI) is one of the institutions which were brought under the Kerala State Council for Science, Technology and Environment (hereinafter referred to as the 'Council') in the year 2003. Some of the writ petitions relate to appointment to the post of Scientist-E1. Others relate to Scientist-B. Therefore the writ petitions relating to Scientist-E1 and Scientist-B are dealt with separately.

(3.) In WP(C) Nos.6148/2016 and 7125/2016 the petitioners seek for a direction to re-notify the posts in tune with notification sanctioned by the Council and by adopting reservation benefits granted in Rule 14 of the Kerala State and Subordinate Service Rules, 1958 to the post of Scientist-E1. In W.P.(C) No.41111 of 2017 petitioner seeks a direction to the respondents to declare her probation on her appointment as Scientist-E1. In this judgment relating to Scientist-E1 the parties and documents are referred to as described in W.P.(C) No.6148 of 2016.