Kerala High Court
Padma Lekshmi P vs The Secretary, Kerala Public ... on 23 November, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
Tuesday, the 23rd day of November 2021 / 2nd Agrahayana, 1943
OP(KAT) NO. 350 OF 2019
(AGAINST ORDER DATED 05.02.2019 IN OA (EKM) NO.1707/2018 OF THE KERALA
ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM,ADDITIONAL BENCH ERNAKULAM)
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PETITIONER/APPLICANT IN THE O.A.:
PADMA LEKSHMI P.,AGED 37 YEARS,W/O.K.MANIKANDAN,
RESIDING AT NADAR HOUSE,VELIYANNUR, THRISSUR -680 021.
RESPONDENTS/RESPONDENTS IN THE O.A.:
1.THE SECRETARY,KERALA PUBLIC SERVICE COMMISSION,PATTOM PALACE P.O.,
PIN - 695 004,THIRUVANANTHAPURAM, KERALA - 004.
2.THE REGIONAL OFFICER,KERALA PUBLIC SERVICE COMMISSION,
REGIONAL OFFICE,CORPORATION BUILDING,ANDAMUKKAM,KOLLAM - 691 001.
3.STATE OF KERALA,REPRESENTED BY THE PRINCIPAL SECRETARY,
GENERAL EDUCATION (S.C.) DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
4.THE DIRECTOR,DIRECTORATE OF VOCATIONAL HIGHER SECONDARY EDUCATION,
3RD FLOOR, HOUSING BOARD BUILDINGS, SANTHI NAGAR,
THIRUVANANTHAPURAM, KERALA - 695 001.
OP (Kerala Administrative Tribunal) praying inter alia that in the
circumstances stated in the affidavit filed along with the OP(KAT) the
High Court be pleased to direct the 4th respondent to report vacancies of
Laboratory Technical Assistant-Computer Application in Vocational Higher
Secondary Education Department that existed immediately prior to
09.05.2018 to the 1st respondent Kerala Public Service Commission and
further direct the 1st respondent to advise candidates from Annexure-A2
ranked list to the vacancies of Laboratory Technical Assistant-Computer
Application that has been reported by the 4th respondent, pending disposal
of the Original Petition (KAT).
This petition coming on for orders on 23/11/2021 upon perusing the
petition and the affidavit filed in support of OP(KAT) and upon
hearing the arguments of M/S. ELVIN PETER P.J., GANESH K.R., REESHA N.R. &
LIKHITHA T.S., Advocates for the petitioner,and of SRI.P C SASIDHARAN,
Standing Counsel for the respondents 1 & 2 and Government Pleader for the
respondents 3 & 4 the court passed the following:
ANNEXURE A2:TRUE COPY OF RANK LIST WITH
ROTATION CHART NO.1061/2017 ERXII DATED 08.05.2018
DOWNLOADED FROM THE WEBSITE OF K.P.S.C.
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ALEXANDER THOMAS & VIJU ABRAHAM, JJ.
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O.P.(KAT) No.350 of 2019
[against the order dated 05.02.2019 in O.A. (Ekm) No.1707/2018 of the KAT, Tvm Bench]
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Dated this the 23rd day of November, 2021
ORDER
The respondent Kerala Public Service Commission authorities will
furnish specific instructions to their learned Standing Counsel as to the date
of expiry of the rank list in each of the Trades concerned, the details of such
vacancies so reported before the expiry of the rank list, the substantive
vacancies which have arisen before the ban order of the Government and the
aspects flowing out from the dismissal of SLP(C) Nos.30379-30380 of 2019
[arising out of the impugned judgment dated 01.09.2021 in OP(KAT)
No.168/2019 (Revathy v. Kerala Public Service Commission (2019
(3) KLT 359))] in respect of various rank lists for various Trades concerned.
List on 26.11.2021.
Hand Over a copy of this order to both sides.
Sd/-
ALEXANDER THOMAS,
JUDGE
Sd/-
VIJU ABRAHAM,
JUDGE
Skk//23112021
23-11-2021 /True Copy/ Assistant Registrar
