Kerala High Court
Seena S.N vs The State Of Kerala on 20 November, 2025
Author: N.Nagaresh
Bench: N.Nagaresh
2025:KER:89381
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 20TH DAY OF NOVEMBER 2025/29TH KARTHIKA, 1947
WP(C) NO. 40843 OF 2025
PETITIONERS:
1 SEENA S.N.,
AGED 42 YEARS,
W/O SALIMKUMAR, AGED 42 YEARS,
RESIDING AT ARESSERIL HOUSE, CHEMPU P.O.,
VAIKOM, KOTTAYAM, PIN - 686608
2 JISHA K.P.,
AGED 43 YEARS,
W/O BENALY K.G., AGED 43 YEARS,
RESIDING AT KAITHAVALAPPIL HOUSE,
KANNAMALY P.O., KOCHI, PIN - 682008
BY ADVS.
SRI.T.C.SURESH MENON
SRI.B.DEEPAK
SMT.ANNA ROSE
SHRI.BALAKRISHNAN M.
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY THE SPECIAL SECRETARY TO
GOVERNMENT, DEPARTMENT OF CO-OPERATION,
SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695501
2 THE MATSYAFED,
REPRESENTED BY ITS MANAGING DIRECTOR,
KAMALESWARAM, MANAKKAD P.O.,
THIRUVANANTHAPURAM, PIN - 695009
2025:KER:89381
W.P.(C) No.40843/2025
:2:
3 THE PUBLIC INFORMATION OFFICER,
KERALA STATE CO-OPERATIVE FEDERATION FOR
FISHERIES DEVELOPMENT LIMITED (MATSYAFED),
CENTRAL OFFICE, KAMALESWARAM,
MANAKKAD P.O.,
THIRUVANANTHAPURAM, PIN - 695009
4 THE KERALA PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY,
PATTOM,
THIRUVANANTHAPURAM, PIN - 695004
BY ADV.
SRI.T.P.PRADEEP, SC
SRI.P.C.SASIDHARAN, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 20.11.2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
2025:KER:89381
W.P.(C) No.40843/2025
:3:
JUDGMENT
Dated this the 20th day of November, 2025 The writ petition has been filed by the petitioners who have taken part in the selection process conducted by the Kerala Public Service Commission for selection to the post of Typist Grade-II/Data Entry Operator in respect of vacancies that exist in the Kerala State Co-operative Federation for Fisheries Development Limited (Matsyafed). It was a State-wise selection process and the petitioners are included at Rank Nos.8 and 9 in the Rank list. Persons holding Rank Nos.1, 4 and 5 sought for their deletion from the Rank List and the person holding Rank No.2 resigned from the post.
2. The 3rd respondent had admitted that as many as 10 temporary hands are now working against the sanctioned post and that there are 5 NJD vacancies as well. The petitioners 2025:KER:89381 W.P.(C) No.40843/2025 :4: stand a fair chance of getting employment if the existing vacancies are reported by the 2nd respondent to the 4th respondent. Ext.P2 Rank List is due to expire on 09.05.2026. Any further delay in reporting vacancies under these circumstances would result in gross miscarriage of justice, since the petitioners would lose their opportunity for employment. Hence, the petitioner has filed this writ petition under Article 226 of the Constitution of India.
3. Standing Counsel representing the respondents submits that only nine posts are available for Direct Recruitment in the cadre of Date Entry Operator / Typist Grade- II. Six vacancies have already been reported and one more vacancy is to be reported. The respondents will be reporting the said vacancy soon before the expiry of the Rank List.
In the circumstances of the case, the writ petition is disposed of directing the 4th respondent-Kerala Public Service Commission to give advice to candidates, if the Matsyafed has 2025:KER:89381 W.P.(C) No.40843/2025 :5: reported vacancies, as expeditiously as possible and at any rate before the expiry of the Rank List.
Sd/-
N. NAGARESH JUDGE SR 2025:KER:89381 W.P.(C) No.40843/2025 :6: APPENDIX OF WP(C) 40843/2025 PETITIONER'S EXHIBITS:
Exhibit.P1 A TRUE COPY OF THE GAZETTE NOTIFICATION ISSUED IN THIS REGARD BY THE 4TH RESPONDENT VIDE CATEGORY NO.233/2020 DATED 16.11.2020 Exhibit.P2 A TRUE COPY OF THE RANK LIST PUBLISHED BY THE 4TH RESPONDENT VIDE NO. 307/2023/ER-XVI, DATED 10.05.2023 Exhibit.P3 A TRUE COPY OF THIS APPLICATION SUBMITTED BY THE 1ST PETITIONER, DATED 30.08.2025 Exhibit.P4 A TRUE COPY OF THE INFORMATION GIVEN TO THE 1ST PETITIONER UNDER THE RTI BY THE 3RD RESPONDENT VIDE NO:MATSYAFED/E & M.C./R.T.I., DATED 30.09.2025.