SUJATHA M. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners find a place in the ranked lists of L.D. Typists published by the Public Service Commission for the districts of Palakkad, Pathanamthitta and Kannur. The validity of the ranked lists published on 17.5.2012 was being extended and was to expire on 31.12.F2016. New ranked lists were published for the aforesaid districts on 9.9.2016, 23.9.2016 and 21.9.2016 respectively. It was however indicated in the new ranked lists that the same would be deemed to have come into force with effect from 31.8.2016.

(2.) The contention of the petitioners is that the new ranked lists could be operated only from the dates of publication, viz., 9.9.2016, 23.9.2016 and 21.9.2016. It is the case of the petitioners that they would have been advised for appointment in such an event. But the new ranked lists were operated and the candidates were advised for appointment from 31.8.2016 itself. The importance of date of publication of the ranked lists is emphasised relying on Rule 13 of the Public Service Commission Rules of Procedure.

(3.) The question posed need not detain us any more in view of Rule 15 of the Public Service Commission Rules of Procedure which is extracted below: