Kurian Joseph, J. - (1.) Leave granted.
(2.) Heard Dr. Gopakumaran Nair, learned senior counsel appearing for the appellant, and Mr. Jaideep Gupta, learned senior counsel appearing for the State and Mr. Vipin Nair and Mr.P.B.Suresh, learned counsel appearing for the Public Service Commission.
(3.) The appellant is aggrieved since the High Court has virtually set aside the orders passed by the Government in exercise of their powers under Rule 39 of the Kerala State and Subordinate Services Rules, which relaxed the rigour of the General Rules and Special Rules for the purpose of promotion of the appellant from the post of Deputy Range Officer to the post of Range Forest Officer, previously known as Range Officer.;