PRIYA M. Vs. STATE OF KERALA

JUDGEMENT

(1.) The above appeal is filed by the petitioners in W.P.(C) No.18006 of 2020 challenging the judgment of the learned single Judge dated 17.09.2020, whereby the writ petition was dismissed holding as follows at paragraphs 6 to 8:

(2.) Material facts for the disposal of the appeal are as follows:

(3.) The learned single Judge, after taking into account the factual and other legal situations, found that Ext.P5 order incorporating the qualification of 'Word Processing' along with KGTE Typewriting Malayalam (Lower) was issued only on 09.11.2010. Whereas, Ext.P3 order prescribing Ext.P4 syllabus was issued on 16.08.2001. Therefore, from Ext.P5 order, it could be seen that a pass in Word Processing was prescribed as a qualification along with KGTE English Typewriting (Lower) much before Ext.P5 order was passed. Anyhow, the learned single Judge found that the writ petitioners participated in the examination 'Word Processing' and it is evident from Exts.P2 and P2(a) that they passed the examination along with English Typewriting and failed in the paper "Malayalam Typewriting examination". It was also found that syllabus has been prescribed for word processing in English. It was, accordingly, found that having participated in the examination on the basis of the qualifications prescribed, the appellants were not at liberty to challenge the selection procedure in accordance with the qualifications prescribed.