ANOOP M. Vs. GIREESHKUMAR T.M.

JUDGEMENT

(1.) Leave granted.

(2.) With a tortuous trajectory spanning over a dozen years, this weary litigation craves closure. Hanging in balance is recruitment to several posts of Lower Division Clerk (LDC) in the Kerala Water Authority. A notification was issued by the Kerala Public Service Commission (KPSC) in this regard on 16/7/2012 for filling up 102 existing vacancies and 43 anticipated vacancies in the said post. 1192 applications were received in response thereto. The qualifications prescribed in the notification were:

(3.) While so, one Shebin A.S., who held a Diploma in Computer Applications (DCA), filed WP (C) No. 24279 of 2012 before the High Court of Kerala contending that the qualifications, as prescribed, would eliminate candidates who held higher qualifications as it restricted the zone of consideration to certificate holders only. By judgment dtd. 1/8/2014, a learned Judge agreed with him and allowed the writ petition. The learned Judge opined that the notification should have been more transparent with regard to the qualifications, specifying whether equivalent/higher qualifications could also be accepted. The KPSC was accordingly directed to issue a revised notification, keeping this aspect in mind.