ALIYA S. N. Vs. AJEESH R. C.

JUDGEMENT

(1.) The ranked list published for appointment to the post of Lower Primary School Assistant in Thiruvananthapuram District expired on 21.9.2016 and a fresh ranked list published on 28.12.2018. The original application was filed before the Tribunal to report the vacancies available to be filled up before the expiry of the ranked list and to advise the candidates for appointment. An interim order was passed therein on 6.9.2016 to provisionally report 275 vacancies and the Deputy Director of Education was impleaded as the first respondent. The issue boils down to the actual number of vacancies that could be reported before the expiry of the ranked list and the consequent advices for appointment.

(2.) The Tribunal has in paragraph 8 of the impugned order stated as follows:

(3.) Nevertheless the Tribunal has concluded the number of vacancies at 169 as follows: