Kerala High Court
Liji.P.T vs State Of Kerala on 27 May, 2022
Author: V.G.Arun
Bench: V.G.Arun
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
Friday, the 27th day of May 2022 / 6th Jyaishta, 1944
WP(C) NO. 17637 OF 2020(D)
PETITIONERS
1. LIJI.P.T, AGED 39 YEARS, W/O. TONY LAL, THUNDUVILAKATHU VEEDU, AYIRA
P.O. PARASALA, TRIVANDRUM-695502.
2. BEENA.S, W/O.SUBAASH, SOORYA COTTAGE, KUNNAMPARA, OORUTTAMBALAM P.O,
TRIVANDRUM-695507.
RESPONDENTS:
1. STATE OF KERALA, REP. BY ITS SECRETARY TO GOVERNMENT, DEPARTMENT OF
FOOD AND CIVIL SUPPLIES DEPARTMENT, GOVERNMENT SECRETARIAT,
TRIVANDRUM-695 001.
2. THE KERALA STATE CIVIL SUPPLIES CORPORATION LTD (SUPPLYCO),
REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR, P.B.2030, MAVELI
BHAVAN, MAVELI ROAD, GANDHI NAGAR, KOCHI- 682020.
3. THE KERALA PUBLIC SERVICE COMMISSION, REPRESENTED BY ITS CHAIRMAN,
PATTOM, TRIVANDRUM-695004.
4. PREETHA.R, PREVITHASADANAM, VELLOORKUNNAM, POORATTEAMBALUM P.O,
THIRUVANANTHAPURAM-695507.
5. V. AJAY, AJAY BHAVAN, THEPPUMMUKKU, VATTIYOORKAVU P.O,
THIRUVANANTHAPURAM-695513.
6. SANGEETHA KRISHNAN V, W/O. SURESH BABU, CHAITHRAM, VETTINADU,
VEMBAYAM P.O, THIRUVANANTHAPURAM - 695 615.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased topass an interim order staying any steps taken by the 1st and 2nd
respondents to regularise any contractual employees working as Pharmacist
in the 2nd respondent corporation as per Exhibit P1 list or any other list
of other regions of the 2nd respondent and a direction to notify those
vacancies to the Public Service Commission, pending final disposal of the
Writ Petition.
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this court's order dated
17.03.2022 and upon hearing the arguments of M/S.S.KRISHNAMOORTHY & NITHYA
SUGUNAN, Advocates for the petitioners, SENIOR GOVERNMENT PLEADER for the
respondent 1(B/O), SRI.T.B.GAFOOR, STANDING COUNSEL for the respondent 2
and of SRI.P.C.SASIDHARAN, STANDING COUNSEL for the respondent 3, the
Court passed the following:
V.G.ARUN, J.
===========================
W.P.(C)Nos.17637 of 2020, 871 of 2021
and 14607 of 2022
===========================
Dated this the 27th day of May, 2022
ORDER
Learned Counsel for the petitioners submits that, nearly 20 of the applicants have submitted their request for appointment before the SUPPLYCO, based on the direction issued by this Court, but none of those applicants have been appointed. Learned Standing Counsel for the SUPPLYCO submits, on instructions that, as on date, only 3 applications are received.
2. Learned Counsel for the petitioners submits that the persons who have submitted their applications are willing to appear at the Head Office of the SUPPLYCO with requisite identification documents, as also their profile in the Kerala Public Service Commission website, so that the process of temporary appointment can be hastened.
3. Learned Standing Counsel requests for sufficient time to the SUPPLYCO to make necessary arrangements.
W.P.(C)Nos.17637 of 2020, 871 of 2021 and 14607 of 2022 2
4. Accordingly, there shall be a direction to the 2 nd respondent to make necessary arrangements for verifying the identity and PSC profile of the willing candidates and if satisfied, to appoint them in terms of the directions of this Court. While effecting such appointment, the inter say seniority of the willing candidates in the PSC rank list shall also be taken into account.
The willing candidates shall appear at the Head Office of the SUPPLYCO at 11.am on 01.06.2022.
Post on 03.06.2022.
Sd/-
V.G.ARUN JUDGE NB/27-5 27-05-2022 /True Copy/ Assistant Registrar