AMBILI N Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) THE petitioner applied to the Kerala Public Service Commission for selection to the post of Assistant Engineer (Electrical) in the Kerala State Electricity Board. At that time, she was employed in Government Service. THErefore, the petitioner was obliged to produce a No Objection Certificate from her employer for being considered for inclusion in the rank list. On the date fixed for production of certificate, the petitioner produced a certificate, which was defective. Consequently, the petitioner's candidature was not considered for inclusion in the rank list. THE petitioner claims to have produced a fresh certificate later, after the date fixed for the same was over. THErefore, she was not included in the rank list. It is under the above circumstances, the petitioner has approached this Court seeking the following reliefs:

(2.) IN the above circumstances, I am not inclined to exercise my discretionary jurisdiction under Article 226 of the Constitution of INdia to give relief to the petitioner in this writ petition. Accordingly, the writ petition is dismissed.