KERALA PUBLIC SERVICE COMMISSION Vs. PYARY RAJA

JUDGEMENT

(1.) We heard the learned counsel for the petitioner. Sri. P. Nandakumar appears for the 1st respondent. The learned Government Pleader appears for respondents 2 and 3. Interim order dated 06.03.2020 and the orders extending the said interim order on 23.3.2020 and 22.6.2020 are under challenge.

(2.) O.A.No.208/2020 has been filed by the 1 st respondent herein challenging Annexure-A6 erratum notification issued by the Kerala Public Service Commission with reference to the notification issued by the Kerala Public Service Commission for appointment to the post of Excise Inspector on 11.6.2015. The applicant is one among the candidates, who had applied for the post of Excise Inspector. Before the publication of the rank list on 14.3.2019, the Kerala Public Service Commission issued Annexure-A6 inter alia stating that the rank list would be valid only for a period of one year in the case of Excise Inspector (Trainee). This came to be challenged before the Tribunal. The Tribunal passed an interim order staying Annexure-A6 for a period of one month and directing that the life span of the rank list shall stand extended until such time. This interim order had already been extended from time to time as already stated.

(3.) The main contention urged by the petitioner is that on account of the erratum notification issued by the Kerala Public Service Commission, the validity of the rank list is only for a period of one year and without finally adjudicating on the issue, the Tribunal committed serious error in staying the erratum notification and extending the validity of the rank list.