AJITH K. Vs. ANEESH K. S.

JUDGEMENT

(1.) This batch of appeals arises from a judgment dated 10 December 2018 of a Division Bench of the High Court of Kerala. Affirming the correctness of the judgment of the Kerala Administrative Tribunal dated 20 December 2017, the High Court dismissed the writ petition filed by the appellants under Article 227 of the Constitution.

(2.) On 16 August 1972, the Government of Kerala in exercise of its powers under Section 11 of the Kerala Municipal Common Service Rules 1967, specified the method of recruitment and qualifications for posts in the Municipal Common Service. The posts were specified in an annexure to the order. The post of Health Inspector / Food Inspector Grade-II was among those posts and the qualifications were:

(3.) On 26 December 2014, Kerala Public Service Commission ("KPSC") advertised vacancies in nine districts for the post of Junior Health Inspector Grade-II in the Municipal Common Service. The notification specified the qualifications for the post in the following terms: