MANOJ KRISHNAN G. Vs. DEPUTY DIRECTOR OF EDUCATION

JUDGEMENT

(1.) Read the interim order dated 17.9.2018.

(2.) It transpires that the Kerala Public Service Commission has already advised the candidates for appointment to all the substantive vacancies reported before the expiry of the ranked list on

(3.) 5.2015. This is done maintaining the ratio between the direct recruitment, inter district transfer, PD promotion and by transfer recruitment evident by the affidavit/additional statement of the first respondent. 3.The petitioners also contend that the relinquishment of one of the advisees (though after the expiry of the ranked list) should have been accepted and fresh advice made to the Non Joining Duty vacancy. That will be plainly against Rule 18(ii) of the Kerala Public Service Commission Rules of Procedure as detailed in Kerala Public Service Commission v. Chandini Chandran [2019 (2) KLT 1153].