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Judgment
T.R. Ramachandran Nair, J.—The main prayer in the Writ Petition is for a direction to Respondents 2 and 3 to publish the result of the written examination conducted on 31.3.2010 for the post of Tapping Supervisors forthwith and to make appointments on the basis of the same in tune with Exhibit P1.
The Petitioners 1 to 3 are working as Tappers under the 2nd Respondent-Corporation in their plantation at Perambra. Pursuant to Exhibit P1, they submitted application to the post of Tapping Supervisors. The complaint raised in the Writ Petition is that the 3rd Respondent is trying to make temporary postings towards the post of Tapping Supervisors.
It is submitted by the learned Counsel for the 2nd Respondent-Management that the further process of selection like oral interview is yet to be completed and it may take some time for completing the process and preparing the rank list. It is also submitted that the process is kept in abeyance in the light of the Code of Conduct for the election.
Recording the submission made by the learned Counsel for the 2nd Respondent-Management, the Writ Petition is disposed of with the direction that the selection process will be completed in accordance with the Rules and Regulations and the ranked list will be published accordingly.