Siju R.S vs The State Of Kerala
2021 Latest Caselaw 21703 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                    THE HONOURABLE MR. JUSTICE T.R.RAVI
        Tuesday, the 2nd day of November 2021 / 11th Karthika, 1943
                             RP NO. 377 OF 2021

      AGAINST JUDGMENT DATED 08.04.2021 IN WA 217/2021 OF THIS COURT.

                                   ---

REVIEW PETITIONERS/APPELLANTS:

1.SIJU R.S.,AGED 37,S/O.RAGHAVAN PILLAI,KAVILAKATHU VEEDU,

  KOLLIYOKKODU,DURGA LANE,SANTHIGIRI P.O.,

  THIRUVANANTHAPURAM-695 589.

2.PRADEEP KUMAR M.,AGED 42,S/O.MANIKANTAN NAIR,MINI SADANAM,

  THATTATHUMALA P.O., THIRUVANANTHAPURAM-695 614.

RESPONDENTS/RESPONDENTS:

1.THE STATE OF KERALA,REPRESENTED BY CHIEF SECRETARY,

  GOVERNMENT OF KERALA, SECRETARIAT,THIRUVANANTHAPURAM-695 001.

2.SECRETARY, DEPARTMENT OF CO-OPERATION,

  SECRETARIAT, THIRUVANANTHAPURAM-695 001.

3.THE REGISTRAR OF CO-OPERATIVE SOCIETIES,

  OFFICE OF REGISTRAR OF CO-OPERATIVE SOCIETIES,

  RAJAJI NAGAR MARKET ROAD, STATUE, THYCAUD P.O.,

  THIRUVANANTHAPURAM-695 001.

4.THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,

  OFFICE OF JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,

  RAJAJI NAGAR MARKET ROAD, STATUE, THYCAUD P.O.,

  THIRUVANANTHAPURAM-695 001.

                                                                      P.T.O.
    5.KERALA PUBLIC SERVICE COMMISSION,REPRESENTED BY ITS SECRETARY,

     OFFICE OF KERALA PUBLIC SERVICE COMMISSION,

     PATTOM P.O.,THIRUVANANTHAPURAM-695 001.

   6.DISTRICT OFFICER,KERALA PUBLIC SERVICE COMMISSION,

     DISTRICT OFFICE,PATTOM P.O.,THIRUVANANTHAPURAM-695 001.

   7.THIRUVANANTHAPURAM DISTRICT CO-OPERATIVE BANK,

     REPRESENTED BY ITS GENERAL MANAGER,HEAD OFFICE,

     EAST FORT,THIRUVANANTHAPURAM-695 023.

   8.KERALA CO-OPERATIVE BANK,REPRESENTED BY ITS C.E.O.,PB NO.6515,

     CO BANK TOWERS,PALAYAM,THIRUVANANTHAPURAM-695 033.




        This R.P, again coming on for orders on 02/11/2021 upon perusing the
petition and the affidavit filed in support of RP and this Court's order dated
20/07/2021 and upon hearing the arguments of SRI.R.T.PRADEEP, Advocate for the
Petitioners, SRI.B.VINOD, SENIOR GOVERNMENT PLEADER for the respondents 1 to 4,
SRI.P.C.SASIDHARAN, STANDING COUNSEL for the respondents 5 & 6 and of SRI.THOMAS
ABRAHAM, STANDING COUNSEL for the respondents 7 & 8, the court passed the
following:

                                                                         P.T.O.
                    ALEXANDER THOMAS, T.R.RAVI, JJ.
                       ===========================
                                  R.P No.377 of 2021
                  [arising out of the judgment dated 08.04.21 in W.A No.217/21]
                        ===========================
                          Dated this the 02nd day of November, 2021

                                          ORDER

Even now, the respondent-PSC has not furnished factual instructions on

the points covered in this Court's order dated 20.07.2021. Hence, the

Secretary of the respondent-Public Service Commission will immediately file a

statement before this Court, as to whether if the vacancies reported on

07.06.2016 were to be treated as substantive vacancies and had been utilized

for advice, whether the turn of the two review petitioners in the R.P/appellants

in the W.A would have arisen for advice. The abovesaid factual information

shall be conveyed by the Secretary of the respondent-PSC, well before the next

posting date.

2. The Registry will forward a copy of this order to the Secretary of

the respondent-Kerala Public Service Commission, for necessary information

and immediate compliance.

List the case on 17/11/2021 at 1.20 p.m. in the Chambers.

Handover to both sides

Sd/-

ALEXANDER THOMAS JUDGE

Sd/-

T.R.RAVI JUDGE vgd

02-11-2021 /True Copy/ Assistant Registrar