MADANAN T V Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Petitioner is a Law Graduate, who had entroled as an Advocate on the roles of the Bar Council of Kerala. Subsequently, Petitioner got employment as Police Constable. Thereupon he got his entrolment suspended and surrendered his certificate.

(2.) While so in response to the notification issued by the PSC for the post of Legal Assistant Grd.II, he appeared for the written test and also for interview. However, in Ext.P4 memo issued calling upon the candidates to produce the documents mentioned thereon, a note was added that candidates like the Petitioner will not be treated as those having entroled with the Bar Council and on that basis Petitioner's result was withheld by the PSC. This was also intimated to him by Ext.P5. It is thereupon that this writ Petition is filed seeking a direction to quash Ext.P4 memo and to declare that the Petitioner is an eligible candidate.

(3.) This Court had occasion to deal with this issue in WP(c). No. 31585/09 and connected cases filed by similarly situated persons and those writ petitions were disposed of holding that the candidates like the Petitioners are eligible to be considered in response to the notification issued by the PSC. Since the issue is thus covered in favour of the Petitioner he is entitled to succeed.