A.K.Jayasankaran Nambiar, J.

1. This Writ Appeal is preferred against the interim order of a learned Single Judge dated 25.01.2022 in WP(C).No.2603 of 2022. It would appear that by the impugned order, the learned Single Judge merely followed an earlier interim order passed in a connected Writ Petition and directed that the applications of the writ petitioners shall not be rejected by the Public Service Commission for the sole reason that the qualification of Degree/Diploma in Electronics Engineering is not included in Ext.P1 notification dated 30.11.2021 calling for applicants for the post of Sub Engineer (Electrical) in the Kerala State Electricity Board (KSEB). Sri.P.C.Sasidharan, the learned counsel for the appellants brings to our notice an order dated 08.04.2022 of a Division Bench of this Court in W.A.No.475 of 2022 to point out that the earlier interim order relied on by the learned Single Judge has since been modified by the Division Bench, which clarified that the interim order should be seen as one that merely calls upon the Public Service Commission not to reject any application submitted by the writ petitioners solely on the ground of qualification issued, and that it will not enable the writ petitioner concerned to claim any right to appear in the written examination unless further orders are passed in the Writ Petition.

2. Taking note of the said submissions of the learned counsel for the appellants as also the order dated 08.04.2022 of the Division Bench referred above, we allow the Writ Appeal by modifying the impugned order passed by the learned Single Judge based on the order dated 08.04.2022 of the Division Bench in W.A.No.475 of 2022 as above.