Radhika K.P. vs State of Kerala and Others

S. Siri Jagan, J.—The petitioner is a person included in the rank list prepared by the Kerala Public Service Commission for the post of Staff Nurse in Wayanad district. The petitioner has filed this writ petition seeking a direction to the PSC to advise the candidates from Ext.P1 rank list against 12 vacancies already reported on the basis of Ext.P2 order in W.P.(C) No. 14697/2010 before the expiry of the rank list.

I have herd the learned Standing Counsel for the PSC as well as the learned Government Pleader. Ext.P2 order reads thus:

Notice. The 3rd respondent is directed to report 12 vacancies, which includes the 10 vacancies reported to DHS and the 2 vacancies, (mentioned in para 4 of writ petition) to the 5th respondent. It is made clear that candidates shall not be advised against these vacancies until otherwise ordered by this Court. Petitioner shall produce a copy of this order before the 3rd respondent for compliance.

In that order, it has been specifically made clear that candidates shall not be advised against the vacancies directed to be reported until otherwise ordered by the Court in that writ petition. I cannot in another writ petition issue a direction contrary to that interim order. Therefore, I am of opinion that the course open to the petitioner is to get herself impleaded in that writ petition and to seek appropriate orders in that regard. Accordingly, without prejudice to that right, this writ petition is dismissed.