Abdul Ashraf Kottadan vs Kerala State Electricity Board
2021 Latest Caselaw 932 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     MONDAY, THE 11TH DAY OF JANUARY 2021 / 21TH POUSHA, 1942

                    WP(C).No.34607 OF 2010(A)

PETITIONERS:
       1     ABDUL ASHRAF KOTTADAN, KOTTADAN HOUSE, CHERUR P.O.,
             VENGARA VIA, PIN-676 314, MALAPPURAM DIST.

      2      ANVAR.T.T., THEKKEPATTIL THODIYIL
             HOUSE, PALLIPPADI, VENGAD P.O.,, VIA.KOLATHUR,
             MALAPPURAM-679 338.

      3      RESHMI.V., VADACHIRAYIL, ERICKAVU P.O.,,
             KARTHIKAPPALLY, ALAPPUZHA-690 516.

      4      MURALEEDHARAN.P., KATTILEPURAYIL HOUSE, PATHIRIYAD
             POST,, KANNUR DIST., PIN-670 741.

      5      MUNEER.N.P., NADUPARAMBIL HOUSE, CHENOLY POST,,
             PERAMBRA VIA, KOZHIKODE-673 525.

      6      ANILKUMAR.V., THEKKUMKARA
             KUNNUMPURATHU VEEDU, BHARATHANNOOR P.O.,,
             THIRUVANANTHAPURAM-695 616.

             BY ADV. SRI.KALEESWARAM RAJ

RESPONDENTS:
       1     KERALA STATE ELECTRICITY BOARD,
             REPRESENTED BY THE SECRETARY, KERALA STATE
             ELECTRICITY BOARD, VAIDYUTHI BHAVAN,
             THIRUVANANTHAPURAM-695 001.

      2      THE CHIEF ENGINEER (HRM)
             KERALA STATE ELECTRICITY BOARD, VYDYUTHI BHAVAN,
             THIRUVANANTHAPURAM-695 001.

      3      KERALA PUBLIC SERVICE COMMISSION
             REPRESENTED BY THE SECRETARY, KERALA PUBLIC SERVICE
             COMMISSION, PATTOM,, THIRUVANANTHAPURAM-695 004.

             SRI.M.K.THANKAPPAN, SC.
             SRI. ASOK M.CHERIYAN, SC.
             SRI.K.S.ANIL, SC.
             SRI.PULIKOOL ABUBACKER, SC.

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.34607 OF 2010(A)

                                        2


                                  JUDGMENT

Dated this the 11th day of January 2021

The petitioners have approached this Court seeking a

direction to the respondents to "make adequate provision for

reservation towards 3% quota for physically challenged persons,

for the disabled candidates like the petitioners included in

Ext.P1 rank list." (sic.)

2. However, when this matter was called today, the learned

counsel for the petitioners conceded that Ext.P1 rank list has

expired but asserted that a post towards 3% quota had been

identified on 22.11.2011.

3. That said, the files are not clear as to whether this

vacancy had been reported and whether anybody had been

appointed against it. In any event of the matter, since Ext.P1

rank list has expired and even if any vacancy had been reported,

it would not be possible for this Court at this distance of time to

order that the petitioners be appointed to such vacancy.

I am, therefore, of the view that this writ petition has

become incapable of being granted any further orders and that it

has become infructuous. I, therefore, close it for such reason.

                                            Sd/- DEVAN RAMACHANDRAN

    Stu                                              JUDGE