Praveen S.S vs Kerala Public Service Commission
2021 Latest Caselaw 13821 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
         FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                          WP(C) NO. 4203 OF 2014
PETITIONER:

              PRAVEEN S.S., S/O R.SUKUMARAN NAIR,
              RESIDING AT "PRAVEENA", TC 9/565, KALLAMPALLY LANE,
              SREEKARIYAM P.O., THIRUVANANTHAPURAM - 695017.
              WORKING AS MARKETING ORGANIZER IN THE KOLLAM DAIRY OF
              THIRUVANANTHAPURAM REGIONAL CO-OPERATIVE MILK PRODUCER'S
              UNION.

              BY ADVS.
              SRI.C.S.AJITH PRAKASH
              SRI.PAUL C THOMAS
              SRI.C.S.YESUDAS



RESPONDENTS:

     1        KERALA PUBLIC SERVICE COMMISSION,
              PATTOM P.O., THIRUVANANTHAPURAM - 695004,
              REPRESENTED BY ITS SECRETARY.

     2        THE SECRETARY, KERALA PUBLIC SERVICE COMMISSION,
              PATTOM P.O., THIRUVANANTHAPURAM - 695 004.

     3        KERALA CO-OPERATIVE MILK MARKETING FEDERATION LTD(KCMMF)
              REPRESENTED BY ITS SECRETARY, THIRUVANANTHAPURAM

              BY ADVS.
              SRI.P.C.SASIDHARAN, SC, KPSC
              SRI.K.ANAND SR.
              SMT.LATHA KRISHNAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4203 OF 2014         -2-




                             JUDGMENT

Petitioner is seeking appointment on the basis of the Rank

List, which concededly has expired. In view of the ratio

decidendi culled out in the Full Bench judgment in 1994 (2) KLT

47 (FB) Vimalakumari v. State, no appropriate directions can

be issued once the rank list has expired, even if there is merit in

the matter.

Accordingly this writ petition is rendered infructuous.

Sd/-

AMIT RAWAL JUDGE

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