PARTHA RADHA Vs. STATE OF KERALA

JUDGEMENT

(1.) All these petitions involve a single point of dispute and therefore arc disposed of by this common Judgment.

(2.) The controversy lies within a narrow compass and factual aspects need to be noted in brief. The Kerala Public Service Commission (hereinafter referred to as 'the Commission') invited applications for selection to the post of Sub Engineers (Electrical) in the Kerala State Electricity Board (in short 'the Board') in terms of the notification in the official Gazette dated 21st June 1994. The qualifications prescribed for selection to the post were:

(3.) Candidates who applied for selection were permitted to appear at the written test conducted on 23rd December 1995. Subsequently the test was cancelled and a re - test was conducted on 20th July 1996. According to the Commission the permission to appear at the written test was provisional as detailed scrutiny of the application forms had not been undertaken. Subsequently it was done and candidates who did not possess the prescribed qualifications were not included in the short list. Petitioners in the Original Petitions are holders of B. Tech. Degree in Electrical Engineering or Bachelor Degree in Electrical Engineering. The Commission was of the view that they did not possess the prescribed qualification and were therefore not eligible for selection. Such conclusion is the subject matter of challenge in each case.