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Judgment
J. Chelameswar, C.J.—These two Writ Appeals are preferred by the Respondents in W.P. (C) No. 20555 of 2009 aggrieved by the interim order dated 2nd November, 2010. By the said order, the learned Single Judge of this Court directed the Public Service Commission to advice candidates to the four vacancies out of the six reported, subject to the result of the Writ Petition.
Heard the learned Counsel for the Appellants as well as the Respondent.
We are of the opinion that, a direction to the Public Service Commission to appoint persons by way of an interim order, without adjudicating on merits, in our opinion, should not be normally resorted to.
In the said circumstances, we set aside the order impugned in the appeal and directed the Registry to list the Writ Petition for hearing before the appropriate bench. The State of Kerala is directed not to fill up above appointment against four vacancies during pendency of the Writ Petition. Post the Writ Petition on 06.12.2010