K PUSHPARAJAN Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioners applied for the post of Black Smith Gr.II in the Kerala State Road Transport Corporation, pursuant to notification issued by the PSC inviting applications for the said post. But their applications were rejected by Exts.P10 and P11 memos on the ground that the petitioners do not have the qualifications prescribed in the notification inviting applications. According to the petitioners, the petitioners had the required educational qualifications. They also had the required experience part of which is in the KSRTC. According to them, Exts.P10 and P11 memos had been issued on the assumption that the KSRTC Workshop at Edappal from where the petitioners gained experience is not a factory and as per the notification inviting applications, experience certificates should be from a registered SSI unit or an establishment registered under the Factories Act. They would submit that in view of the objection, they had obtained Ext.P12 certificate from the KSRTC certifying that the KSRTC Regional Workshop at Edappal is a factory registered under the Factories Act, 1948. Therefore, according to the petitioners, they were duly qualified to be considered for selection to the post of Black Smith. Therefore, they seek the following reliefs:

(2.) A counter affidavit has been filed by the PSC, wherein they have taken a contention that the last date of submitting applications was 16.6.1999 and up to 16.6.1999 the petitioners had only 2 'years' experience and therefore, the petitioners are not qualified, since the minimum experience prescribed is three years.

(3.) In answer to the same, the petitioners would contend that they had Exts.P2 and P8 experience certificates from two private garages approved by the Government and counting that also, the petitioners had more than three years' experience.