Misriya.B.A vs State Of Kerala on 24 May, 2011

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Kerala High Court

Misriya.B.A vs State Of Kerala on 24 May, 2011

Bench: T.R.Ramachandran Nair

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

WP(C).No. 13189 of 2011(W)


1. MISRIYA.B.A.
                      ...  Petitioner

                        Vs



1. STATE OF KERALA, REPRESENTED BY THE
                       ...       Respondent

2. KERALA PUBLIC SERVICE COMMISSION,

3. DEPUTY DIRECTOR OF EDUCATION,

4. THE DISTRICT OFFICER,

                For Petitioner  :SRI.KALEESWARAM RAJ

                For Respondent  :SRI.P.C.SASIDHARAN, SC, KPSC

The Hon'ble MR. Justice T.R.RAMACHANDRAN NAIR

 Dated :24/05/2011

 O R D E R
                    T.R. RAMACHANDRAN NAIR, J.
                     ~~~~~~~~~~~~~~~~~~~~~~~~~~~
                        W.P.(C). No.13189/2011-W
                     ~~~~~~~~~~~~~~~~~~~~~~~~~~~
                    Dated this the 24th day of May, 2011

                             J U D G M E N T

The petitioner is included in the ranked list for appointment as Full Time Junior Language Teacher (Arabic), L.P.S in Kannur District. The ranked list came into force on 05/10/2007 and it is due to expire on 31/05/2011. The main complaint in the writ petition is that renotification process for the 9 NCA vacancies are not completed. It is also the case of the petitioner that 12 NCA vacancies are yet to be reported to the fourth respondent.

2. The learned Government Pleader on getting instructions submitted that during the period of the validity of the ranked list, 52 vacancies were reported to the District Officer, K.P.S.C, Kannur for the advice of candidates for appointment out of which 45 candidates were appointed in various Government U.P Schools in Kannur District. Seven candidates are yet to be advised by P.S.C for want of reservation candidates. It is also mentioned that these seven candidates will be advised by P.S.C and appointed soon. It is further pointed out that at present there is no W.P.(C). No.13189/2011 -:2:- vacancy of Junior Language Arabic L.P.S (FT) in Kannur District to be reported to the District Officer, K.P.S.C., Kannur.

3. The learned Standing Counsel for the P.S.C submitted that the process of issuing notification and the further process therein are being done by the Commission from time to time and steps will be taken in accordance with Rules. Therefore, what remains is only to direct the Commission to expedite the process of renotification for the filling up of NCA vacancies. All steps will be taken in accordance with the Rules. The writ petition is disposed of as above. No costs.

Sd/-

(T.R. Ramachandran Nair, Judge.) ms \\TRUE COPY// P.A TO JUDGE

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