XAVIER M O Vs. P C BINOY

JUDGEMENT

(1.) Petitioner is one of the petitioners in WP(C) No. 28144/2009.

(2.) The subject matter of that writ petition was the eligibility of the petitioner to be considered for the post of Legal Assistant Gr.II. By Annexure III judgment rendered on 06/07/2010, this Court set aside the note incorporated in Annexure A1 issued by the PSC. Accordingly, the candidature of the petitioner was considered and when Annexure A4 addendum notification was published, the petitioner's name was not included. It is complaining that the above conduct of the PSC attracts the provisions of the Contempt of Courts Act, 1972, this case has been filed.

(3.) The PSC seeks to justify the non-inclusion of the petitioner in Annexure A4 notification, on the basis that the petitioner was an over aged candidate. When the case was taken up for hearing, the main complaint urged by the learned counsel for the petitioner was that no proceedings indicating the reasons for his non-inclusion in Annexure A4, has been issued by the PSC so far, and thereby the petitioner is disabled from seeking even legal remedies that are available to him.