DEEPA C DAS Vs. DEEPA M M

JUDGEMENT

(1.) Has an appointing authority, in the absence of any specific rule providing for ratio or quota or percentage to be maintained with regard to stream of selection to a post, the discretion to resort to any of the multiple methods of recruitment prescribed?

(2.) Cataloguers form the foundation of a library. Accessibility to information is made quick and easy by the systematic organisation of data by them. The controversy in the case pertains to selection to the post of Cataloguer in the Kerala High Court Service.

(3.) The High Court of Kerala published Ext.P1 notification dated 14.08.2013, inviting applications for appointment to the post of Cataloguer by direct recruitment. The existing vacancy notified was only one. But, it was provided in the notification that the rank list prepared shall remain in force for a minimum period of two years from the date on which it is brought into force and shall continue to remain in force until the publication of a fresh list or till the expiry of three years, whichever is earlier. It was also provided that vacancies that may arise during the period of validity of the rank list shall also be filled up from the list. After selection process, the High Court published Ext.P2 rank list dated 15.11.2014.