Arun K., Jacob Cherian, Praveen A.L. and Sujith Kumar S.R. vs Kerala Public Service Commission

S. Siri Jagan, J.—Petitioners are Electrical Engineering graduates. Pursuant to a notification inviting applications for appointment to the post of Assistant Engineer (Electrical) in the Kerala State Electricity Board, the petitioners applied. They wrote in the written test conducted by the Public Service Commission. They have filed this writ petition challenging the test on the ground that 60% of the questions in the test were from electronics subjects and there were no question from generation, transmission and distribution subjects. The petitioners therefore seek the following reliefs:

i) Issue a writ of mandamus or any other appropriate writ, order or direction calling for the records leading to the written examination conducted on 5.2.2005 for selection to the post of Assistant Engineer (Electrical) in the Kerala State Electricity Board and quash the same.

ii) Issue a writ of mandamus or any other appropriate writ, order or direction commanding the respondent to conduct afresh the written examination for selection to the post of Assistant Engineer (Electrical) as if no examination was conducted on 5.2.2005.

iii) Declare that the written examination conducted on 5.2.2005 was not fair or proper and hence the respondent is bound to cancel the same.

This writ petition was filed in 2005. Proceedings pursuant to the test must have long been over. In the above circumstances, I am not inclined to consider the writ petition on merits. Accordingly, the same is dismissed.